BINA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chetri, learned counsel for the appellant. Also heard Mr. T.C. Chutia, learned counsel appearing for Respondents No.1, 2 and 4; Mr. M. Khataniar, learned Standing Counsel, Social Welfare Department for Respondent No.5 and Ms. M.D. Choudhury, learned counsel for Respondent No.6.

(2.) Challenge in this writ appeal is to an order dated 12.6.2019 passed by the learned Single Judge whereby two writ petitions were disposed of. Writ Petition (C) No.3594/2015 was filed by the present appellant and Writ Petition (C) No.1254/2015 was filed by the present Respondent No.6. A single appeal has been filed though two writ petitions were disposed of.

(3.) There was an advertisement dated 4.11.2013, amongst others, for the post of Assistant-cum-Data Entry Operator, for which both the present appellant and the Respondent No.6 had participated. The appellant had secured less marks than the Respondent No.6 in the selection process.