ABHIJITSARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner is to thank himself for the kind of situation in which he is in, seeking redressal of which, he has filed the instant writ petition.

(2.) Blowing his own trumpet, the petitioner has unnecessarily indicated his academic excellence right from secondary school education and awarding of fellowship etc. during service which are not at all material to the case. Reading of the writ petition gives the impression that the petitioner thinks himself to be indispensable at the particular place of posting which has landed him in the trouble in which he is presently in. The petitioner with that mindset exerted pressure on the authorities from the very inception of his service career for his posting at a particular place i.e. Gauhati Medical College.

(3.) The fact material of the purpose of disposal of the writ petition are as follows: Pursuant to selection by the Assam Public Service Commission (APSC), the petitioner was appointed as Registrar/Resident Surgeon in the Surgery Department of the Assam Medical College, Dibrugarh vide notification dated 2.6.1997. This was preceded by some recommendations made in his favour for his posting at Gauhati Medical College. This was certainly done at the instance of the petitioner.