PURUJIT CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner is a doctor. On 9.11.93 the petitioner was appointed as Registrar of Casualty under Surgery Department, Silchar Medical College being selected and recommended by the APSC in pursuance to an advertisement issued by APSC. When he was appointed as the Registrar of Casualty under Surgery Dept. the petitioner was doing his P.G. Course and was about to submit his thesis and as such on receipt of the appointment, he made an application to the Commissioner of Health praying for that he may be allowed to join after a few months after completion of his thesis. That application is annexure-2 to the writ application which is quoted as follows: