MRINMOY BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE decision rendered in this appeal (WA No.222/2014) shall also govern the disposal of the other connected appeal being WA No. 216 of 2014 because both appeals arise out of common order passed by the Single Judge (writ court) in two writ petitions arising out of one controversy between the same parties.

(2.) THIS is an intra-court appeal filed by the writ petitioner of WP(C) No. 2613/2014 and respondent No. 6 of WP(C) No. 1627 of 2014 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 28.05.2014 passed by the Single Judge in abovementioned writ petitions.

(3.) AN educational notice was issued (Annexure-A) by the Controller of Examination, Shrimanta Sankaradeva University of Health Sciences, Guwahati inviting applications from Dental Graduate students belonging to State of Assam for admission to the MDS Course (Assam quota) of Regional Dental College, Guwahati for the session 2014. Entrance test was to be held on 30.1.2014. In all, 56 candidates applied for the admission and appeared in the written test held on 30.1.2014. The results were declared on 13.2.2014. Three (3) candidates whose cases are subject matter of the two writ petitions out of which these two appeals arise secured marks in order of merit as under: <FRM>JUDGEMENT_162_TLGAU0_2014.htm</FRM>