MAZIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.K. Sarmah, learned counsel appearing for the petitioner and Mr. D. Doley, learned Government Advocate appearing for the respondents.

(2.) On 04/10/2013 an advertisement inviting applications from eligible and intending candidates for filling up 4 posts of Inspector of Society for Prevention of Cruelty to Animal (SPCA) was published by the respondent No.2 in "Assam Tribune" a widely circulated daily newspaper. The petitioner applied for the post but since he was over age he requested for relaxation of the upper age limit and the same was duly allowed. Accordingly, he was issued a call letter dated 21/11/2014 to appear for oral interview on 29/11/2014. The petitioner appeared before the interview Board on the date mentioned in the call letter but when the result was declared he was not selected for the post. Being aggrieved he is before this Court challenging the whole selection process and praying for quashing and setting aside of the result of the interview held on 29/11/2014.

(3.) The case of the petitioner as submitted by his learned counsel is that;