SUSHANTA BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the petitioners, Ms. R.B. Bora, learned counsel appearing for the BTC being the respondent Nos. 2 and 5 and Mr. D.P. Borah, learned Standing Counsel for the Health Department being the respondent Nos. 1, 3 and 4. Although the candidates, who were appointed pursuant to the impugned selection have also been impleaded as respondent Nos. 6 to 12 by a subsequent order of this Court, but in view of the order that is proposed to be passed today, this Court is of the view that the said respondents need not be heard for the present.

(2.) The petitioner No.1 having obtained the diploma in Laboratory Technology from the Institute of Medical and Paramedical Science, Silchar in the year 2000, the petitioner No.2 having obtained the diploma in Laboratory Technology from the North East Medical and Paramedical College, a unit of Humanities Research Development (Government of Assam), located in the Training Campus at Kokrajhar, Assam in the year 2008 and the petitioner No.3 having obtained one year diploma course in Laboratory Technology in the year 2003, had participated in a selection process pursuant to an advertisement dated 13.11.2009 issued by the Central Selection Board of the BTC authorities.

(3.) On a perusal of the said advertisement of 111.2009, it is seen that the minimum educational qualification is a certificate of Laboratory Technician Training Course from Government recognized institute of Assam. The petitioners duly participated in the said selection process pursuant to the advertisement of 111.2009 and the results were declared as per the Annexure-F dated 11.11.2010. As per the said result, in respect of the posts in the category of Laboratory Technician, which is 12 in number, the petitioner No.1 bearing Roll No.178, the petitioner No.2 bearing Roll No.76 and the petitioner No.3 bearing Roll No.29, were declared to have been selected.