RATUL BHAGABATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The decision of the Government of Assam in the Revenue and Disaster Management Department ('the Department') to cancel the examination of dictation (shorthand) conducted on 28.10.2009 for recruitment to the post of Grade-III Stenographer (Assamese) in the office of the Director of Land Records and Surveys, etc., Assam, has been assailed in the present proceeding.

(2.) I have heard Mr. S.S. Dey, learned Counsel for the Petitioner, Mr. B.J. Talukdar, learned State counsel for the Respondent No. 1 and Mr. S. Sarma, learned Counsel for the Director of Land Records and Surveys, etc., Assam as well as the Selection Committee. Also heard Mr. A.K. Goswami, senior advocate assisted by Mr. S. Banik, advocate for the Respondent No. 4.

(3.) The Petitioner has introduced himself to be an employee of the office of the Director of Land Records and Surveys, etc., Assam ('the DLR') holding the post of Senior Plan Table Surveyor since the year 2007. According to him, since the year 2002 he had been performing ministerial works under the DLR. In response to an advertisement dated 15.8.2009, published in the local daily, Assam Tribune, for filling up, amongst others, one post of Stenographer in Assamese in the office of the DLR, the Petitioner along with others offered their candidature. A Selection Committee was constituted, and, as claimed by the Petitioner, the written, oral and practical test/interview were scheduled to be held on 28.10.2009. According to him, he participated in all the tests and faired well.