SHRISTI DEKA, Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. J. Patowary, learned counsel for the appellant. Also heard Mr. B. Gogoi, learned Standing Counsel Health Department; Mr. D. K. Baidya, learned counsel appearing for respondent No. 5 and Mr. P. Deka, learned counsel appearing for respondent No. 6.

(2.) The present appeal has been preferred by the appellant, namely, Ms. Shristi Deka, who was the writ petitioner No. 2 in WP(C) No. 6949/2018, being aggrieved by the judgment and order dated 09.08.2019 passed in the aforesaid writ petition, by which it was held that the petitioner Nos. 2 to 5 in the writ petition were not entitled for any relief sought as the admission of the respondent Nos. 6 to 17 therein in WP(C) No. 6949/2018 for the MBBS Course had not been found to be illegal.

(3.) Without going in detail on the facts and submissions advanced in the writ petition and herein, it would suffice for the purpose for deciding this writ appeal to mention only a few relevant facts.