LAKSHMI UPADHAYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Purkayastha, learned counsel for the petitioner. Also heard Ms. D. Sinha, learned standing counsel, Education (Elementary) Department and Mr. A. Chaliha, learned standing counsel, Finance, appearing for the State respondents.

(2.) Considering the nature of the case, this Court is of the view that the present petition can be disposed of at this stage without issuing any formal notice to the respondents.

(3.) The present petition has been filed being aggrieved by non-appointment of the petitioner to Grade-IV post in spite of being recommended by the competent selection committee.