ANU TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. C. Choudhury, learned counsel for the petitioner. Also heard Mr. N. Sarma, learned standing counsel, Elementary Education Department, appearing on behalf of the respondents and Ms. M. D. Bora, learned Government Advocate, Assam.

(2.) Considering the nature of the dispute and as agreed to by the learned counsel for the respective parties, this matter is taken up for disposal at the admission stage.

(3.) The petitioner is aggrieved by non-consideration of her case for appointment on compassionate ground.