Abhay Manohar Sapre. - (1.) The decision rendered in this appeal (WA No. 222/2014) shall also govern the disposal of the other connected appeal being WA No. 216 of 2014 because both appeals arise out of common order passed by the Single Judge (writ court) in two writ petitions arising out of one controversy between the same parties.
(2.) This is an intra-court appeal filed by the writ petitioner of WP(C) No. 2613/2014 and respondent No. 6 of WP(C) No. 1627 of 2014 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 28.05.2014 passed by the Single Judge in above mentioned writ petitions.
(3.) By impugned order, the learned Single Judge, partly allowed one writ petition being WP(C)No. 1627/2014 and issued a writ of certiorari against the State and its authorities quashing the second result declared by the State on 14.3.2014 in relation to the entrance examination held for admission in MDS Course (Assam) in the Regional Dental College, Guwahati and further issued a mandamus directing the concerned State authorities to give effect to the first result declared on 13.2.2014 in relation to the aforesaid examination for giving admission and other ancillary benefits relating thereto to the successful candidates as per their merit. It was also held that respondent No. 6 (Kriti Hazarika) did not use any unfair means in the examination while answering her answer script as complained by the two writ petitioners against her. As a result of the issuance of the writs and the aforementioned finding the connected Writ petition being WP(C) No. 2613/2014 was dismissed.;