MD AZIZUL HOQUE CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner, when the matter is called upon.Heard Ms. D. Bora, learned Standing Counsel for the Health Department.

(2.) By the earlier order dated 14.11.2017, it was recorded that none appeared for the petitioner, when the matter was called upon. But however, as the case of the petitioner is for a direction to appoint him as Multi Purpose Worker (Male) under the Directorate of Health Service, Assam and by considering the submission of the learned Standing Counsel, Health Department that the petitioner did not qualify in the oral interview held for the purpose, the respondent Health Department was asked to file an affidavit stating the same. Accordingly, an affidavit dated 22.11.2017 has been filed. It is noticed that a copy of the said affidavit was also served on the learned counsel for the petitioner, who has received the same by making an endorsement in the accompanying notice. Accordingly, it is also noticed that the learned counsel for the petitioner was duly informed that the matter is being taken up and further that it will also be again called on 23.11.2017. In spite of the same, as none appears for the petitioner today, it is deemed appropriate that the matter be proceeded in the absence of the learned counsel for the petitioner.

(3.) The petitioner who claims that he belongs to the Maimal Community had participated pursuant to an advertisement issued by the Director of Health Services, Assam dated 27.02.2009 for amongst others, 1000 posts of Multi Purpose Worker (Male).