LAWS(GAU)-2024-5-139

RAIHANA AKHTAR Vs. STATE OF ASSAM

Decided On May 03, 2024
Raihana Akhtar Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The controversy raised in this petition filed under Article 226 of the Constitution of India is in connection with a recruitment process initiated by the Assam Public Service Commission (APSC) for different posts of Lecturers in the Nursing Colleges of Assam.

(2.) The petitioner has structured his petition on two principal grounds, firstly, violation of the reservation policy and secondly, the mode adopted for such selection.

(3.) I have heard Shri AR Bhuyan, learned counsel for the petitioner. Also heard Shri TJ Mahanta, learned Senior Counsel assisted by Shri PP Duta, learned counsel for the APSC as well as Shri DP Borah, learned Standing Counsel, Health and Family Welfare Department, Assam.