DHANESWAR KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. KN Choudhury, learned Senior Advocate appearing for the writ petitioner, Mr. AS Choudhury, learned Senior Advocate appearing for the newly impleaded respondent Nos 5 and 6, Mr. TC Chutia, learned Standing Counsel for the Assam Public Service Commission and Mr. Mahanta, the learned Govt Advocate appearing for the respondents.

(2.) The matter relates to appointment to the post of Principal of Govt Ayurvedic College, Guwahati. Pursuant to an advertisement issued by the Assam Public Service Commission (for short, the Commission), the writ petitioner as well as the private respondents filed their applications and thereafter, the writ petitioner was not called for interview on the ground that he lacks the requisite qualifications. The petitioner, therefore, approached this court by filing this writ petition and vide interim order dated 7.11.2002 the holding of the scheduled interview was stayed.

(3.) As per the advertisement issued in the Assam Tribune dated 15th April, 2002 for the post of Principal, Govt Ayurvedic College, Guwahati (herein after referred to as, the post) one of the essential qualifications is as follows : "(b) A Post Graduate qualification in any subject included in the Second Schedule of the Indian Medicine Central Council Act, 1970 as amended."