DIGANTA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Shri Diganta Kalita has brought this writ appeal directed against judgment dated 02.04.2019 rendered by learned Single Judge in WP(C) No.1223/2013 (Diganta Kalita -Vs- State of Assam and 5 Ors.). It appears that 2(two) writ petitions were filed, one by the writ appellant/writ petitioner. Both the writ petitions were dismissed by the common impugned judgment.

(2.) It appears that advertisement dated 13.08.2010 was given for the post of Junior Assistant (Divisional Level). The writ appellant/writ petitioner claimed to have the required qualification for the said post. The writ appellant/writ petitioner was called for written examination. Written examination was held and the writ appellant/writ petitioner found his roll number amongst the candidates, who qualified the written examination for the post. The writ appellant/writ petitioner was called for computer eligibility text, typing test and viva voce vide the letter dated 16.04.2012. Tests were conducted on 07.05.2012. The writ appellant/writ petitioner was confident that he had performed well in the test, however, he did not find his roll number amongst the selected candidates, as published in Assam Tribune dated 28.11.2012.

(3.) Being dissatisfied, the writ appellant/writ petitioner filed an application under the Right to Information Act, 2005 to seek answer scripts of computer eligibility test and marks given to him in the viva voce. The writ appellant/writ petitioner did not receive any response whereupon he filed WP(C) No.5758/2012. The Writ Court, while dealing with the said petition, was of the view that the petitioner had failed to show any specific instance of illegality, and finding the petition to be vague, dismissed the writ petition vide the order dated 04.12.2012. Liberty, however, was granted to the writ appellant/writ petitioner to approach the Court again in case he comes across any additional information through Right to Information Act.