NAYAN MONI DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. K. Nair, learned senior counsel assisted by Mr. S.N. Tamuli, Advocate, appearing for the appellants/writ petitioners. Also heard Mr. B. Gogoi, learned Standing Counsel, Health and Family Welfare Department, Assam, appearing for the official respondents.

(2.) The instant intra-court writ appeal is directed against the judgment and final order dtd. 9/11/2022, passed by the learned Single Judge in WP(C) 5667/2022.

(3.) The brief facts relevant and essential for disposal of the writ appeal are noted herein-below: