STATE OF ASSAM Vs. MUNINDRA BARMAN

JUDGEMENT

(1.) The instant intra-Court writ appeal is directed against the judgment and final order dtd. 17/12/2020, whereby the writ petition being WP(C) No.4529/2019 preferred by the respondents herein was accepted and the appellant authorities were directed to grant benefit of the Hon'ble Supreme Court's judgment in the case of Orissa Lift Irrigation Corporation Ltd. Vs. Rabi Sankar Patro and Ors., reported in 2018 (1) SCC 468 to the writ petitioners/respondents herein.

(2.) Heard learned counsel appearing for the parties.

(3.) The short controversy involved in this appeal is as to whether the respondents herein, who admittedly obtained B. Tech degree course in terms of the AICTE guidelines pursuant to the aforesaid judgment, in the second test conducted in the month of December, 2018, would also be entitled to the benefits of directions given at Paragraph 66 of the said judgment, which are reproduced hereinbelow for the sake of ready reference: