GANESH DAS Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. TJ Mahanta, learned counsel for the petitioner, and Mr. B. Choudhury, learned Standing Counsel, Health Department. Heard also Mr. S. Dutta, learned Standing counsel, B. Baruah Cancer Institute, and Mr. AK Choudhury, learned Central Government Counsel.

(2.) On the request made by the learned counsel for the parties, this writ petition is taken up for final disposal treating the petitioner's application, which has given rise to Misc. Case No. 2213/2010, as the petitioner's affidavit-in-reply to the affidavit-in-opposition filed, in the writ petition, by the respondent Nos. 2, 3, 4 and 5.

(3.) The respondent No. 2, namely, Dr. B Barooah Cancer Institute, which is a society registered under the Societies Registration Act (hereinafter referred as 'the said Institute'), published an advertisement, dated 09-03-2010, inviting applications for various posts including one post of Consultant in General Surgical Oncology, the prescribed qualification for the said post being minimum three years of experience as resident/junior consultant or 'one year as consultant in the respective field with PG Degree'.