AMIT SWARNAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K Paul learned counsel for the petitioner. Also heard Ms. D Borah, learned standing counsel Health and Family Welfare Department appearing for respondent No.1, Mr. PP Dutta learned standing counsel, Assam Public Service Commission appearing for respondent No.2, Ms. P Das learned counsel appearing for respondent No.3 and Mr. S S Goswami learned counsel appearing for respondent No.4.

(2.) The present application is filed with a grievance that while making selection to the post of lecturer in the department of Kriya Sharir and in the Department of Samhita, Sanskrit and Siddhanta of Govt. Ayurvedic College, Guwahati the petitioner has been wrongly deprived of marks for which he is otherwise entitled and in the process the respondent No.3 has been selected and appointed as lecturer in the department of Kriya Sharir and the respondent No.4 has been selected and appointed as lecturer in the department of Samhita, Sanskrit and Siddhanta.

(3.) At the very outset Mr. Paul learned counsel for the petitioner submits that his client is not interested to pursue the challenge made to the selection of respondent No.4 who is being represented by Mr. S S Goswami learned counsel. In that view of the matter, this court will not deal with the selection to the post of lecturer in Samhita, Sanskrit and Siddhanta in the Govt. Ayurvedic College.