MAHMUDA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D. Borgohain and Mr. P. Gohain, learned counsel for the appellants/petitioners. Also heard Mr. J. Abedin, learned Standing Counsel, Elementary Education Department for respondent Nos.1 to 4 and Mr. R. Borah, learned Standing Counsel, Finance Department for respondent No.5.

(2.) The appellants in WA 293/2017 are the petitioners in WP(C) 6703/2017. Since common issues are raised herein, they are taken up together and disposed of by this common order.

(3.) The consideration of the prayer made in WP(C) 6703/2017 would arise only as a consequence of the consideration to be made in WA 273/2017. In that view, the aspects as referred to herein are related to the proceedings in WA 293/2017.