THE STATE OF ASSAM & ORS. Vs ARNAB KR KALITA & ORS.
Bench: DIVISION BENCH
Result Published
Acts Referenced
Judgement Snapshot
Case Number
332 of 2017
Hon'ble Bench
Ajit Singh, Manojit Bhuyan
Advocates
D Saikia, B Choudhury, KN Choudhdury, AK Das, NC Das, LP Sharma
Final Decision
Disposed off
Acts Referred
- Code of Civil Procedure, 1908, Section 100 - Second appeal
- Limitation Act, 1963, Section 110, Section 58
Judgement Text
Translate:
1. This appeal is directed against an interlocutory order dated 27.11.2017 passed in WP(C) No.7071/2017 by the learned Single Judge of this High Court containing certain directions pertaining to registration of 1st semester students of the Government Engineering Colleges.
2. The impugned order shows that the next date of hearing before the learned Single Judge is fixed for 15.12.2017. It is also stated at the bar that the examination of the 1st semester, which was to commence from 29.11.2017, has been deferred due to administrative reasons.
3. Since the 1st semester examination of Government Engineering students has been postponed and the hearing of the writ petition is fixed for 15.12.2017, we are not inclined to interfere with the impugned order. We, however, request the learned Single Judge to decide the writ petition on an early date. However, we must mention here that Annexure-K of the writ petition reveals that Government Engineering Colleges of the State were affiliated to the All India Council for Technical Education from 4.8.2017.
4. With the above observation, the appeal stands finally disposed of.
