MITALEE CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Chakraborty, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel for the Health Department, respondent Nos. 1 to 4 and Mr. R. Singha, learned counsel appearing for the private respondent No.5.

(2.) The selection of the private respondent No.5 in the Grade-III post of Optometrist in the Guwahati Medical College Hospital vide notice published in the newspaper on 01.03.2016 is the subject matter of challenge in the present writ petition filed under Article 226 of the Constitution of India.

(3.) In the writ petition, it is projected that on 20.10.2015, an advertisement was issued in the newspapers inviting applications for filling up various posts in Guwahati Medical College Hospital (GMCH), which included the post of Optometrist in serial No.13 thereof. The petitioner had applied for the said post and the names of short listed candidates was published in the newspapers on 20.02.2016. The interview for the recruitment of Optometrist was held on 23.02.2016. Thereafter, the final select list was published in the newspapers on 01.03.2016, which is impugned herein.