A. PRIYANKA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Das, learned counsel for the petitioner in WP(C) No.1168/2016. Also heard Mr. S.K. Ghosh, learned standing counsel, Education (Secondary) Department, appearing for the respondent Nos.1, 2 and 3, Mr. B. Saharia, learned counsel, appearing for the respondent No.4 and Mr. D. Das, learned senior counsel, assisted by Mr. J.N.U.M. Laskar, learned counsel, appearing for the respondent No.7 in the said writ petition. None appears for the respondent Nos. 5 and 6.

(2.) I have also heard Mr. D. Das, learned senior counsel, assisted by Mr. J.N.U.M. Laskar, learned counsel for the petitioner in WP (C) No.2014/2016 as well as Mr. S.K. Ghosh, learned standing counsel, Education (Secondary) Department, appearing for the respondent Nos.1, 2 and 3, Mr. B. Saharia, learned counsel, appearing for the respondent No.4 and Mr. S.K. Das, learned counsel, appearing for the respondent Nos.5 and 6 in the said writ petition.

(3.) These 2(two) writ petitions were listed together along with WP(C) No.742/2016 and were also initially heard together. However, later on, WP(C) No.742/2016 was de-linked and heard separately.