SURABHI BHATTACHARYYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned Senior counsel assisted by Mr. K.P. Pathak, learned counsel for the appellant. Also heard Mr. D. Saikia, learned Senior Standing Counsel, Health Department assisted by Mr. B. Gogoi, learned Standing Counsel, Health Department, Government of Assam; Mr. D.K. Baidya, learned counsel for respondent No.5 and Mr. P. Deka, learned counsel for respondent No.6.

(2.) The present appeal has been preferred against the judgment and order dated 09.08.2019 passed in WP(C) No.6949 of 2018 challenging admission of respondent Nos.6 and 7. The admission given to the respondent Nos. 8 to 17 have also been challenged primarily on the ground that the State Government had given excess seats to the State of Meghalaya at the cost of meritorious candidates belonging to the State.

(3.) At the outset, we would like to mention that this appeal has been heard along with WA No.251/2019.