ARUN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions pertain to the challenge made to the select list for appointmemt to the post of Demonstrator /Registrar/Resident Physician etc. in the three Medical Colleges of the State under the Health & Family Welfare (B) Department. As; agreed to by the learned counsel for the parties, they have been heard together and are being decided by this common judgment and order.

(2.) The basic thrust made in all the writ petitions is about the alleged illegality committed by the Assam Public Service Commission (APSC) in conducting the selection and the publication of the select list pursuant to the same. The writ petitions are based on more or less the same theme, except the writ petition being WP (C) No. 1916/2006 in which the petitioner has made a claim that the quota earmarked for ST (H) candidates having not been utilized, inspite of the fact that the petitioner has been selected for appointment as ST (H) candidates is being deprived of the benefit of said quota.

(3.) It will be pertinent to mention here that in some of the writ petitions, interim orders have been passed not to make any appointment pursuant to the select list in question. On the returnable date so fixed in the orders, the official respondents and some of the private respondents being represented by their respective learned counsel, opposed the admission of the writ petitions and it was on that basis, the matter has been heard for which the learned Standing Counsel, APSC has also produced the records.