AJAY BARUAH Vs. UNION OF INDIA; SHILLONG CANTONMENT BOARD; CHIEF EXECUTIVE OFFICER, SHILLONG, CANTONMENT BOARD

JUDGEMENT

(1.) Heard Mr. S.Thapa, learned counsel for and on behalf of the petitioner as well as Mr. S.P.Mahanta, learned Sr. counsel, assisted by Mr. B.S.Lyngdoh, learned counsel for the respondents.

(2.) This instant writ petition is directed against the advertisement dated 04-11-2014 published in the office notice board. The petitioner's case in a nut shell is that:

(3.) Mr. S.Thapa, learned counsel for the petitioner submits that the Reservation Roster Register at annexure-4 shows that the percentage of reservation prescribes SC-1%, ST-44% and OBC-5%, so if that is followed then the unreserved category will not avail any post. Learned counsel also argued that the Reservation Roster Register was not clear and it is not in compliance with the office memorandum dated 17th November, 2011. Thus, he prays to allow the petition and necessary direction to be passed.