MD ARIF AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D Borgohain, learned counsel appearing for the petitioners. Also heard Mr. B Choudhury, the learned counsel who represents the respondent Nos.1 to 5. The respondent No.6 has not participated in this proceeding. This petition is being considered only with regard to claim of the writ petitioner 3, Sri Swaraj Swadesh Saikia in view of the order recorded on 26.02.09.

(2.) The petitioner No.3 offered his candidature for admission into the MBBS Course for the session 2006 and on the ground of impersonation, his selection was cancelled by order dated 2.9.2006 (Annexure A).

(3.) Pursuant thereto, the affected persons were heard and the impugned order dated 30.9.2006 (Annexure F) came to be issued whereby the cancellation of admission ordered against the 12 candidates including the writ petitioner was sustained. But candidature of one Md. Asif, who is arrayed herein as respondent No.6, was cleared for admission by the order dated 30.09.06.