ROBINDA NATH SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition has been filed seeking the following reliefs:

(2.) The petitioners in pursuance of an advertisement issued on 26.2.1991 applied for the post of Forester Grade-I Physical Test was carried out on 15.2.1992 and all of them were declared qualified. Thereafter, they were summoned for written test on 8.3.1992. They appeared and, according to them, fared well. But the result has not been published till date. Besides, the respondent No. 2 appointed the private respondents without following the selection process. Hence, this petition.

(3.) The Commissioner and Secretary to the Government of Assam, Forest Departments in his affidavit stated as follows: