DIPTI MALI Vs. MAUSOMI MADHAB

JUDGEMENT

(1.) Heard Mr. U. K. Nair, learned senior counsel, assisted by Mr. D.P. Borah, Advocate, representing the appellant, Smti. Dipti Mali, in WA No. 79/2018; Mr. B. Chakraborty and Mr. H. K. Baishya, learned counsel representing the private respondent No. 1; Mr. R. K. Borah, learned Additional Senior Government Advocate, Assam, representing respondent nos. 2 and 5; and Mr. P. P. Dutta, learned Standing Counsel, APSC, representing respondent nos. 3 and 4.

(2.) These two intra-Court writ appeals are directed against the judgment and order dtd. 23/8/2018, passed by the learned Single Judge, whereby WP(C) 4848/2015 preferred by the respondent/writ petitioner Dr. (Mrs.) Mausomi Madhab was accepted and the respondents Assam Public Service Commission (APSC) and the State Government were directed to consider the case of the writ petitioner for appointment under the Assam Police Service over and above the selection of the respondent no. 5 therein.

(3.) It may be noted that the said direction given by the learned Single Judge vide the impugned judgment was stayed by the Division Bench Court by order dtd. 27/3/2018, passed in WA 79/2018 and, as a consequence, the appellant, Smti. Dipti Mali, continues to serve in the Assam Police Service pursuant to her selection in the questioned selection process held in the year 2014.