MINAKSHI MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Health and Family Welfare Department, Date of hearing : 28/8/2023 Date of judgment : 28/8/2023 JUDGMENT and ORDER Heard Shri Z. Hussain, learned counsel for the petitioner. Also heard Ms. D. Borah, learned Standing Counsel, Health and Family Welfare Department.

(2.) The issue involved is with regard to the assertion made by the petitioner that she belongs to the Schedule Caste Community and had participated in a recruitment process initiated vide an advertisement dtd. 21/10/2011 for appointment as Ward Girls in the Gauhati Medical College. The grievance precisely is that one candidate securing less marks have been given the benefit of the appointment and the petitioner who had got more marks has been denied the said benefit by terming her to be a General Category Candidate.

(3.) When this matter had come up for consideration on 24/8/2023, this Court had noticed that the petition was pending for more than a decade in spite of which, the records of the case was not produced. Accordingly, this Court had granted a final opportunity to the learned Standing Counsel of the Department to produce the records.