REGENT COMPUTRONICS PVT. LTD.

STATE OF ASSAM Appellant

V/S

Arabinda Rabha Respondents

Referred Judgements :-

B N NAGARAJAN LINGAPPA VEERAPPA SHINDAL VS. STATE OF MYSORES:STATE OF MYSORES [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWARAN LATA VS. UNION OF INDIA [REFERRED TO]
ANAMICA MISHRA VS. U P PUBLIC SERVICE COMMISSION ALLAHABAD [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
JAI SINGH DALAL VS. STATE OF HARYANA [REFERRED TO]
R S MITTAL VS. UNION OF INDIA [REFERRED TO]
KIRAN GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. RAJESH P U PUTHUVALNIKATHU [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
STATE OF KARNATAKA VS. ALL INDIA MANUFACTURERS ORGANIZATION [REFERRED TO]
JITENDRA KUMAR VS. STATE OF HARYANA [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
DINESH KUMAR KASHYAP VS. SOUTH EAST CENTRAL RAILWAY [REFERRED TO]
SACHIN KUMAR VS. DELHI SUBORDINATE SERVICE SELECTION BOARD [REFERRED TO]

JUDGEMENT

(1.) A process of recruitment was set in motion by the office of the Principal Chief Conservator of Forest & Head of Forest Force, Assam(PCCF) Government of Assam, by issuing an advertisement dtd. 23/7/2014 to fill up of 104 posts of Constables in the Assam Forest Protection Force(AFPF).

(2.) Process of selection was conducted in May, 2016. The respondents, who had applied pursuant to the advertisement, participated in the process. They qualified in the physical efficiency test(PET) whereafter they were interviewed. It was claimed by the respondents that the select list prepared by the Central Selection Committee, headed by the then PCCF, contained names of candidates found, prima facie, fit for selection and appointment as Constables in the AFPF and that such list, wherein their names figured, had been submitted to the Government for approval.

(3.) In May, 2016 itself, there was a change in the political regime of Assam pursuant to the elections held to the Assam Legislative Assembly.

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STATE OF ASSAM Vs. ARABINDA RABHA

Referred Judgements :-

JUDGEMENT

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