TULSI CHAPAGAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Kanungoe, learned counsel for the petitioners, who submits that an advertisement dated 11.04.2018 had been issued by the respondent No.3, for filling up 130 vacancies in the rank of Sub-Inspector (UB). As the petitioners were over aged, they approached this Court by way of WP(C) No.4395/2020, praying that they may be allowed to take part in the selection process after their over age was condoned. This Court disposed of WP(C) No.4395/2020 vide order dated 21.10.2020, with a direction to the respondents to fileindividual representations before their respective Heads of Department, who were to consider the petitioners' prayer for condoning the upper age limit to enable them to appear in the selection process. This Court further held that the entitlement of the petitioners to participate in the selection process would be subject to the outcome of the consideration of their claim for condoning their over age.

(2.) The petitioners' counsel submits that representations have been submitted by the petitioners to their respective Heads of Departments, in terms of the order dated 21.10.2020 passed in WP(C) No.4395/2020. Though, the petitioners have not been communicated the fate of their representations, the petitioners have been allowed to sit for the written test by the respondents authorities.

(3.) The petitioners' counsel submits that the results of the written test have been declared for the candidates, except for the petitioners herein, due to which they will not be able to know whether they have secured the cut off marks, to enable them to participate in the Physical Standard Test (PST), Physical Efficiency Test (PET) and the consequential Computer Based Test (CBT). He submits that the petitioners should be allowed to participate in the PST/PET and the consequential CBT, which can happen only after the State respondents announce the results of the petitioners' written test.