SRI AMULYA BORAH, SON OF SRI HARESWAR BORAH, VILLAGE: CHARINGIA, JORHAT, DISTRICT : JORHAT, ASSAM Vs. DISTRICT & SESSIONS JUDGE

JUDGEMENT

(1.) Heard Ms, J.R. Thakur, learned counsel for the petitioner as well as Mr. S.S. Dey, learned Standing Counsel, Gauhati High Court. We have also heard Mr. B. Chetri, learned counsel representing the respondent No.4.

(2.) The challenge in this writ petition is the selection and appointment of the respondent No.4 as Peon (Grade-IV) in the establishment of District and Sessions Judge, Jorhat. The grounds on which the challenge has been made are as follows:-

(3.) While entertaining the writ petition by order dated 24.8.2011, it was provided that no appointment should be made pursuant to the impugned selection. The respondent No.4 has filed MC No. 3452/2011 seeking vacation of the said interim order. It has been stated in the said application that since the respondent No.4 has been selected in a regularly conducted selection, the writ petitioner, who had also participated in the selection but was not selected cannot make any grievance against such selection and appointment of the respondent No.4.