RAJSEKHAR GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Special leave granted.

(2.) The dispute in the present case pertains to the settlement of a country liquor shop in favour of respondent No. 4 as a result of the decision of the Division Bench of the High Court.

(3.) In October 1998, a tender notice was issued for the settlement of the one shop. The appellant along with respondent No. 4 and another person filed applications in the Form prescribed under Rule 206 of the Assam Excise Rules, 1945. According to Rule 223, preference was to be given to educated unemployed. The Note with regard to the said Rule stated that an educated unemployed would be one who has passed HSLC or equivalent examination and is without any employment.