SAMARJIT CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Bordoloi, learned counsel for the petitioners. Also heard Mr.D.P. Borah, learned standing counsel for the respondent Nos. 1 to 7 and Mr. M.P. Sarma, learned counsel for the respondent Nos. 8 and 9.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioners, namely, Dr. Samarjit Chakraborty and Dr. Hrishikesh Baruah have prayed for setting aside and quashing the selection and admission of the respondent Nos. 8 and 9, namely, Dr. Shahbaz Hussain and Dr. Dilara Hasin Mazu-mder, respectively, into Post Graduate Cou-rses, under the State Health Quota, for the Session-2024 in MD General Medicine and MS Obstetrics and Gynaecology in Assam Medical College, Dibrugarh and Silchar Medical College, Silchar, respectively, and also to direct the respondent authorities to allot the seats allotted to the aforesaid respondent Nos. 8 and 9, to the petitioners in the Department of MD in General Medicine and MS in Obstetrics and Gynaecology, under the State Health Quota for the Session-2024.

(3.) The background facts, leading to filing of the present petition, are briefly stated as under: