DR. MALABIKA TALUKDAR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.Z. Ahmed, learned counsel for the petitioners. Also heard Mr. K. Gogoi, learned standing counsel, Higher Education Department, appearing for the respondent Nos. 1 & 2, Mr. L.P. Sarma, learned standing counsel, Gauhati University, appearing for the respondent No. 3 and Mr. P. Kataki, learned counsel, appearing for the impleaded respondent No. 4.

(2.) The respondent No. 4 had filed an application for vacating the interim order dated 06.11.2013, which is registered as I.A. (Civil) No. 317/2017. By the aforesaid interim order, the 2(two) petitioners were permitted to appear in the interview scheduled to be held on 08.11.2013, observing that the result shall not be declared till the next date fixed, which was fixed on 20.11.2013. The interim order was subsequently continued from time to time.

(3.) The learned counsel appearing for the parties submit that instead of taking up the interlocutory application for vacating the interim order, it will be more appropriate if the writ petition is taken up for disposal.