ANUP KUMAR POW Vs. STATE OF ASSAM

JUDGEMENT

(1.) Writ petition No. 4303 of 2002 has been filed by Dr. Anup Kumar Pow for quashment of the order of allotment of a seat in Post Graduate Course in Obstetrics and Gynaecology allotted to the private respondent Dr. Jitumoni Das in the Assam Medical College for the Sessions 1997-98 and for consequential direction to allot the said seat to the petitioner.

(2.) Writ Petition (C) No. 7717 has been filed by Dr. Jitumoni Das for appropriate direction for striking/deleting the name of Dr. Anup Kumar Pow (private Respondent No. 4) from the merit list of the Entrance Examination for Post Graduate Medical Courses, 1998 (held in July/2000).

(3.) I have heard Mr. B.D. Goswami, learned Counsel for the petitioner Dr. Anup Kumar Pow in Writ Petition (C) No. 4303 of 2002 and Shri B. J. Talukdar, Government Advocate, Assam and Mr. J.L. Sarkar, learned Counsel for the Respondent No. 4. . Both the petitions arising out of the same controversy are being disposed of by this common judgment.