MONOMOHAN SARMA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr P.K. Tiwari, learned Senior Counsel for the petitioner and Mr S.P. Das, learned Standing Counsel, Directorate of Employment & Craftsmen Training (respondent No. 2). Also heard Mr Nur Mohammad, learned Government Advocate for respondent No. 1 and Mr H. Sarma, learned counsel for respondent No.3.

(2.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks a direction to the respondents to constitute a Medical Board to ascertain the disability of respondent No. 3. Alternate prayer made is for quashing the selection and appointment of respondent No. 3 as Grade-IV under respondent No. 2, i.e., Director, Directorate of Employment & Craftsmen Training and to appoint the petitioner in place of respondent No.3.

(3.) Petitioner has studied up to Class-IX. He is orthopaedically disabled and suffers from 45% disability. In this connection, disability certificate has been issued by the Department of Orthopaedics, Gauhati Medical College Hospital (GMCH) on 20.02.1999.