SURABHI DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. M. Karla, learned counsel for the appellants and Mr. N.J. Khataniar, learned standing counsel for the Department of School Education. We have also perused the records and considered the rival submissions advanced at the bar.

(2.) The present intra-court appeal is directed against the judgment and order dtd. 13/11/2025, passed by the learned Single Judge in WPC No.6409 of 2025, whereby the writ petition preferred by the present appellants came to be dismissed.

(3.) The learned Single Judge declined to interfere, principally on grounds of delay and laches, and also held that no legal rights had been established warranting the exercise of jurisdiction under Article 226 of the Constitution of India.