BONJYOTI DEORI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Bora, learned counsel for the petitioners. Also heard D. Upamanyu, learned counsel for the Health Department, Government of Assam.

(2.) The petitioners are all intending candidates for participating in the selection process for appointment/regularisation of 545 numbers of Auxiliary Nurse and Midwives pursuant to the advertisement bearing no. HSFW/95/2017/1961 dated 30.09.2020. The advertisement provides that the maximum age of the candidates shall not be beyond 40 years as on 01.01.2020, relaxable by 3 (three) years for the OBC/MOBC categegories and 5 years for the SC, ST(P) and ST(H) categories.

(3.) The grievance of the writ petitioners is that they were all earlier engaged as contractual workers in the same capacity and in doing so, many of them have crossed the prescribed upper age limit and therefore, would be ineligible to participate in the selection process pursuant to the advertisement dated 30.09.2020.