Mrs. Mala Bharali vs The State Of Assam And 5 Ors
2023 Latest Caselaw 4147 Gua

                                                                  Page No.# 1/3

GAHC010017592015




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/4162/2015

         MRS. MALA BHARALI
         W/O SRI CHITREN KUMAR GOGOI R/O PN.G.B. ROAD, SANTIPUR P.O. and
         P.S. BHARALUMUKH DIST. KAMRUP M, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         PERSONAL DEPARTMENT, SACHIVALAYA, DISPUR, GUWAHATI- 6.

         2:THE ASSAM PUBLIC SERVICE
          COMMISSION
          REP. BY ITS SECRETARY
          JAWAHAR NAGAR
          KHANAPARA
          GUWAHATI-22.

         3:THE SECRETARY

          ASSAM PUBLIC SERVICE COMMISSION
          JAWAHAR NAGAR
          KHANAPARA
          GUWAHATI-22.

         4:THE CHAIRMAN

          ASSAM PUBLIC SERVICE COMMISSION
          JAWAHAR NAGAR
          KHANAPARA
          GUWAHATI-22.

         5:THE PRINCIPAL CONTROLLER OF
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             EXAMINATIONS
             ASSAM PUBLIC SERVICE COMMISSION
             JAWAHAR NAGAR
             KHANAPARA
             GUWAHATI-22.

            6:MS. DIPTI MALI ROLL NO. 0922550
             C/O THE SECRETARY
            ASSAM PUBLIC SERVICE COMMISSION
             JAWAHAR NAGAR
             KHANAPARA
             GUWAHATI-22

Advocate for the Petitioner   : MR.S BORTHAKUR

Advocate for the Respondent : SC, APSCR2-5
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

06.10.2023 Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Ms. P Sarma, learned Standing Counsel, APSC for the respondents No. 2 to 5 and Mr. R. De, learned counsel for the respondent No. 6.

It is submitted that the respective counsels as also is evident from the last order dated 05.04.2021 that the issue involved in the matter was sub-judiced before the appellate Court in W.A. No. 79/2018 and W.A. No. 72/2019. The appellate Court vide Judgment and Order dated 28.08.2023 allowed both the appeals interfering with the order of the learned Single Judge. It is submitted at the bar that the issue having been settled by the appellate Court, the writ petition need not been pursued and therefore can be closed.

Taking such submissions into consideration, the writ petition stands closed in view of the order dated 28.08.2023 passed in W.A. No. 79/2018 and W.A. No. 72/2019.

JUDGE

Comparing Assistant