SANJIB DAS Vs. ASSAM POWER DISTRIBUTION COMPANY LTD.

JUDGEMENT

(1.) Heard K.N. Choudhury, learned senior counsel for the petitioners. Also heard Mr. BD Das, learned senior counsel for the respondent, APDCL.

(2.) The petitioners claim that they were earlier appointed as outsourced labourers/Meter Reader/Bill Dispatcher in the respondent APDCL on contractual basis and on the basis of such engagement they are presently working in various Sub-Divisional Offices under the APDCL. Without providing any further details the petitioners make a statement that they have been rendering service as such for more than 10 years.

(3.) An advertisement dated 14.08.2018 was issued by the respondent APDCL inviting applications from candidates who either did not have any earlier experience with the APDCL or having some experience in the power sector to fill up certain posts of Office cum Field Assistant, Sahayak and Mali. The advertisement provides that 1000 posts would be under consideration for Office cum Field Assistant, 872 for Sahayak and further 60 posts for Assistant Accounts Officer, 25 for Light Vehicle Driver and 2 for Gardener or Mali. The advertisement also provides the breakup of the vacancies by applying the law of reservation.