RASHESHWAR CHANDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ applications have been filed by same person, but the cause of action is different. As they raise common question of law and facts, as such, they are taken up for hearing together.

(2.) I have heard Mr A.K. Bhattacharyya, learned Senior Advocate for the petitioner in both the Civil Rules and Mr H.N. Sarma, learned Addl. Sr. Govt. Advocate, Assam for the Respondents in both the Civil Rules. Mr Sarma has also produced before me some records.

(3.) Let us first take up Civil Rule No. 357 of 1998. This Civil Rule has been filed challenging the legality and validity of the order dated 24.10.97 passed by the Commissioner and Secretary to the Govt. of Assam, Health and Family Welfare Department, Dispur, declaring the selection and admission of the petitioner to Master of Surgery (General Surgery Course) against teacher quota during the session 1992-93 since his appointment as Regitrar of General Surgery was cancelled by the Government vide order dated 29.9.97 (which is subject matter of other Civil Rule).