DHAN SHARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri Z Hussain, learned counsel for the petitioner. Also heard Ms. D Borah, learned Standing Counsel, Health and Family Welfare Department, Assam.

(2.) The issue involved is with regard to a recruitment process initiated vide an advertisement dtd. 21/10/2011 for the post of Wardboy in the Gauhati Medical College and Hospital. The said process was initiated for a total 15 posts, out of which, 7 posts were for unreserved category to which the petitioner belongs.

(3.) It is the case of the petitioner that being qualified, he had submitted his candidature in response to the said advertisement and on 23/5/2012, Call Letter was issued to him for the written test which was scheduled on 10/6/2012. The petitioner had appeared in the said written test with Roll No. 202735.