RANTU KUMAR LAHKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioners having been declared unsuccessful in the written examination at the initial stages of the process of selection for the post of Junior Assistant in the office of the Heads of Department, Assam, initiated vide the advertisement dated 7.3.2007 published in the local daily "Khobor" have approached this Court for judicial intervention and redress. THEy alleged that the process has since been vitiated by incurable infirmities and hence deserves to be annulled. THE contextual facts differ marginally and having regard to the challenge laid, the petitions were heard analogously.

(2.) I have heard Mr. A. Bhattacharjee, learned Counsel for the petitioners in WP(C) 3680/2009, WP(C) 4965/2009 and WP(C) 4966/2009 and Ms. R. Baruah, learned Counsel for the petitioner in WP(C) 5444/2008, Ms. H. Bhuyan, learned State counsel represented the official respondents.

(3.) THE deponent has stated that the selection board decided to hold the written test on 23.3.2008 with the following break up of marks for the subject in the written examinations:- General Knowledge 50 General English 50 Arithmetic 50