BIJOY BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Considering the subject matter of dispute and also the fact that this writ petition is pending since the year 2014, the same is taken up for disposal at the admission stage. The subject matter of this writ petition is a selection which was initiated vide an advertisement dated 28.1.2014 for certain post in the office of the Deputy Commissioner, Kokrajhar.

(2.) Before coming to the issue which has come up for adjudication, it would be convenient to place on record the brief facts of the case.

(3.) Two petitioners have joined together with a common cause of action. The petitioners contend that there were both rendering their services as Grade-IV employees in the office of the SDO(Civil), Parbatjhora, Kazigaon in the BTAD since the establishment of the said offices. The engagement of the petitioners as Grade-IV staff was in accordance with an order dated 18.09.2004 it is the case of the petitioners that they had continued in the said post without any break and to the full satisfaction of the authorities. In the year 2014, an advertisement was published by the Deputy Commissioner, Kokrajhar for the appointment of Grade-IV posts for which the minimum qualification was Class-VIII passed.