MRIDUL HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. PK Deka, learned counsel for the petitioners. Also heard Mr. B. Gogoi, learned counsel for the respondent Nos. 1 to 4, Mr. U. Dutta, learned counsel for the respondent Nos. 5 to 9 and Mr. JMA Choudhury, learned counsel for the respondent Nos. 10 to 14.

(2.) At the very outset Mr. PK Deka, learned counsel representing all the petitioners has submitted that the respondent Nos. 1 and 4 are not interested to pursue the writ petition. Accordingly, their names may be deleted as writ petitioners. As none objected to such prayer, same is allowed. Registry to delete the name of respondent Nos. 1 to 4 from the array of parties as well as from the CIS.

(3.) The present writ petition is filed assailing the selection and appointment of the respondent Nos. 5 to 14 as Laboratory Technician in the Tezpur Medical College and Hospital, Tezpur, Assam.