MRINAL BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. C. Saikia, learned counsel for the appellant as well as Mr. B. Gogoi, learned standing counsel for the Health Department, Mr. B. Sinha, learned counsel for the respondent No. 3 being the Assam Public Service Commission and Mr. B. C. Das, learned senior counsel for the respondent No. 6.

(2.) The appellant as well as the respondent No.6 were appointed as Medical Officer (Ayur) on the recommendation of the Assam Public Service Commission (in short APSC) vide notification dated 23.07.2004 of the Secretary to the Govt. of Assam in the Health and Family Welfare Department.

(3.) An advertisement dated 20.06.2015 was issued by the APSC for filling up one post of lecturer in Roga Nidan Department, amongst others, in the Government Ayurvedic College and Hospital under the Health and Family Welfare (B) Department, Govt. of Assam. The eligibility condition for the post was as under: