DIPANKAR DIHINGIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. M. Biswas, learned counsel for the appellant and also heard Mr. D.P. Borah, learned Standing Counsel for Department of Health Services and Mr. E. Ahmed, learned counsel for respondent No. 7.

(2.) The challenge laid in the writ petition was to the selection and appointment Order No. JDTH/RNTCP/2000/Pt-III/262 dtd. 29/5/2015 of respondent No. 7 for the post of Senior Treatment Supervisor (herein after STS in short) at Dhemaji T.B. Cell, Dhemaji District, Assam.

(3.) The facts of the case, in brief, is that on 12/3/2015, the Directorate of Health Services, Government of Assam had issued an advertisement inviting applications for filling up of various posts including 69 (sixty nine) posts of STS in different Districts/T.B. Cells in the State of Assam. In the advertisement qualification and the salary attached to each post were mentioned but did not indicate the procedure that would be adopted for selection of the candidates. Pursuant to the said advertisement the appellant/writ petitioner applied for the post of STS in respect of Dhemaji TB Cell and he participated in the written examination and scored 86 marks.