LAWS(GAU)-2019-8-19

MRINAL BAISHYA Vs. STATE OF ASSAM

Decided On August 29, 2019
Mrinal Baishya Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. A. C. Borbora, learned Senior counsel assisted by Mr. M. Smith, learned counsel for the petitioner. Also heard Mr. A. K. Bhattacharrya learned Senior Counsel assisted by Mr. A. K. Choudhury, learned counsel for the respondent No.6, Mr. B. Sinha, learned counsel for the respondent No.3 and Ms. D. Bora, learned Standing Counsel, Health Department.

(2.) This writ petition is filed by the petitioner challenging the selection / recruitment of respondent No.6 to the post of Lecturer of Roga Nidan department in the Government Ayurvedic College and Hospital, Guwahati by the selection Board.

(3.) The petitioner and the respondent No.6 were appointed as Medical Officer(Ayur) on the recommendation of the Assam Public Service Commission(APSC). Vide notification of the Secretary, Health and Family Welfare Department dated 23.7.2004, the petitioner was posted at Alupatti Char PHC, Barpeta from the year 2004 to 2009 whereafter he was nominated by the Govt. of Assam to pursue Master's Degree in the Roga Nidan Evam Vikriti Bigyan. The petitioner successfully completed his Master's Degree in October, 2012 whereafter he came back and joined the State Dispensary at Nityanandapur, Hailakandi as Medical Officer.