JANIFA KAIFEE AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Talukdar, learned counsel for the appellant. Also heard Mr. D. P. Bora, learned standing counsel for the Health Department representing respondent Nos. 1, 3 and 4 and Mrs. R. Devi, learned CGC appearing for the respondent No.2.

(2.) This Intra court Appeal is presented against the order dt. 18/12/2024, passed by the learned Single Judge in WP(C) No. 6434/2024, thereby dismissing the writ petition.

(3.) In brief, the case of the appellant is that she is an MBBS doctor, who is aspiring for admission in Post-Graduate Medical Course. The appellant had served at Messelkhowa MPHC of Goalpara district under 1 year rural compulsory posting from 9/4/2018 to 8/4/2019.