STATE OF ASSAM Vs. LOHORI DAS

JUDGEMENT

(1.) Heard Mr. R. Majumdar, learned Standing Counsel, Education Department appearing for the appellants. Also heard Mr. P. K. Roy Choudhury, learned counsel along with Mr. A. K. Azad, learned Counsel appearing for the respondent no. 1.

(2.) The present intra-court appeal has been instituted by the appellants, assailing the Judgment and Order dtd. 29/4/2022, passed by the learned Single Judge in WP(C) No. 6284/2021, thereby allowing the writ petition and directing for consideration of the case of the respondent no. 1 for appointment as Graduate Teacher in pursuance to the advertisement dtd. 11/9/2020, basing on her merit so obtained in the selection process so held.

(3.) The facts in brief requisite for the purpose of adjudication of the issue arising in the present proceeding is noticed as under: