PRASANTA KUMAR BARUAH Vs. ASSAM PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) REGISTER this appeal.

(2.) THIS appeal has been preferred against the judgment of learned Single Judge quashing the selection process for appointment of Lecturers in Homeopathy Colleges in Assam and directing that fresh selection be conducted for such appointment.

(3.) IT has been submitted that interpretation of Rule-6, in the impgned judgment, is not justified. Rule -6 provides for "Degree in Homeopathy with four years of professional experience" which means the professional experience should be after the Degree. The Rule is reproduced below: