REKIBUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) In all the writ petitions, the challenge made is to the methodology and procedure adopted towards selection and appointment of Pharmacist in the Department of Health and Family Welfare, Government of Assam. The writ petitions being based on same set of facts and the relief sought for being one and the same, they have been heard analogously and are being disposed of by this common judgment and order.

(2.) The Petitioners involved in this proceedings are all unsucessful candidates. They had participated in the particular selection process initiated by the Respondents for appointment of Pharmacist, but having failed to qualify in the said selection, have questioned the very selection in which they had participated taking a chance for favourable consideration.

(3.) The grounds on which the challenge to the selection has been made can be summarised as follows: