MAYA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri SH Rahman, learned counsel for the petitioner. Also heard Ms. A. Bora, learned Standing Counsel, NHM. No representation on behalf of the respondent no. 5.

(2.) It is the selection and appointment of the respondent no. 5 as ASHA Supervisor which is the subject matter of challenge in this writ petition.

(3.) Pursuant to an advertisement dtd. 7/3/2015 for appointment of ASHA Supervisor, the petitioner along with the respondent no. 5 and other eligible candidates had offered their candidatures. In the selection so held in June, 2015, the respondent no. 5 has been selected.