SURESH SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Phukan, learned counsel for the petitioner. Also heard Ms. M.D. Bora, learned counsel for the respondent No.1 being the Commissioner & Secretary to the Govt. of Assam in the Welfare of Plain Tribe and Backward Classes Department.

(2.) Considering the nature of the order to be passed and also considering the aspect that the interview pursuant to the impugned advertisement dated 10.01.2020 is fixed by today, we deem it appropriate to give a consideration to the matter without issuing notice to the respondents No.2 and 3.

(3.) The petitioner was engaged as Junior Assistant in the Thengal Kachari Autonomous Council, Assam at Titabor since January, 2007 and to that extent, a certificate had been issued by the Principal Secretary of the Thengal Kachari Autonomous Council on 17.01.2020. An advertisement was issued by the Principal Secretary of Thengal Kachari Autonomous Council inviting application, amongst others, for three posts of LDA in the Council. The educational and other qualifications for the post of LDA as provided in the advertisement is graduate/equivalent in any stream with computer knowledge. The petitioner is aggrieved by the advertisement dated 10.01.2020 stating that the respondent authorities are not allowing him to participate in the selection process although he had been working in the post of Junior Assistant since the year 2007.