MANASH PRATIM RAJKHOWA & ORS Vs. THE STATE OF ASSAM, REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM, GENERAL ADMINISTRATION DEPARTMENT, DISPUR, ASSAM AND ORS

JUDGEMENT

(1.) By means of this writ petition, the petitioners have challenged the Annexure-III select list for appointment to the post of Junior Assistant in the Office of the Deputy Commissioner, Dibrugarh. Pursuant to the Annexure-I employment notice dated 17.1.2011 for 24 posts of Junior Assistant, the petitioners offered their candidatures along with others. It is on record that altogether 967 candidates appeared in the written examination.

(2.) In the advertisement, the qualification laid down was (1) HSSLC and (2) knowledge in type writing both in English and Assamese. Break up of reservation was also indicated in the employment notice. As regards the selection procedure, it was indicated that the written test would be comprised of General English, General Knowledge and General Mathematics with 100 marks in total.

(3.) In due course, candidates were directed to appear in the written examination held on 18.2.2011. The petitioners duly appeared. While 3 petitioners i.e. petitioners No. 1, 6 and 9 could qualify in the written examination, the remaining candidates could not qualify in the same. Those who qualified in the written examination were called for the interview.