STATE OF ASSAM Vs. KULDEEP TASSA

JUDGEMENT

(1.) Out of these two writ appeals, WA No. 366/2025 has been preferred by the Director of Medical Education, Assam and the Principal, Assam Medical College, Dibrugarh, and WA No. 378/2024 has been preferred by the State of Assam, represented by the Secretary to the Government of Assam, Welfare of Plains Tribes & Backward Caste Department as well as by The State Level Caste Scrutiny Committee, represented by its Chairman cum Secretary, Welfare of Plains Tribes and Backward Caste Department, Government of Assam, against the judgment dtd. 7/3/2024 passed by a learned Single Judge of this Court in WP(C) No. 7103/2023 directing the appellants herein to compensate the writ petitioner and pay to him an amount of Rs.1.00 Lakh as compensation for the delay in making a decision which led to the petitioner losing one year in his medical education.

(2.) We have heard Mr. D.P. Borah and Mr. R.M. Das, learned Advocates for the appellants in WA No. 366/2025 and WA No. 378/2014, respectively, and Ms. F. Hussain, learned Advocate for the respondent No. 1/writ petitioner.

(3.) The writ petitioner, a student hailing from Ex-Tea Garden Labourer community, which is a reserved community under Other Backward Castes (OBC) category and has a reserved quota in medical education in Assam, had appeared in the National Eligibility cum Entrance Test for Undergraduate (NEET-UG), 2023 in which he had scored 417 marks.