REKIBUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SP Choudhury, learned counsel for the petitioners and Mr. SS Roy, learned Junior Government Advocate for the Fishery Department of the Government of Assam.

(2.) The writ petitioners had participated in a selection process pursuant to the advertisement dated 27.12.2019 bearing No.Janasanyog/D/8340/19 published in the local daily The Assam Tribune. The said advertisement was for 40 numbers of seats for the Fishery Development Training Course for twelve months to be conducted for the session 2019-2020. Although the petitioners have participated in the selection process, but it appears that they had not succeeded in the selection process. In the resultant situation, the select list dated 19.01.2020 for the 40 numbers of seats for the Fishery Development Training Course is assailed in this writ petition.

(3.) In paragraph-6 of the writ petition, a statement has been made that Roll No.1248 who was one of the candidate selected for the 40 seats had not participated in the written test, but his name appeared in the select list. Another grievance of the writ petitioners is that the advertisement itself mentions that the selection process has no relation to an earlier advertisement dated 15.08.2017 published in the Assam Tribune and Niyomiya Barta for selection of 30 numbers of seats for the Fishery Development Training Course for twelve months for the year 2017-18.