DHIREN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners claiming themselves to be candidates belonging to various reserved categories seek to invoke the writ jurisdiction of this court to annul the selection process for appointment to the post of Junior Assistant in the establishment of Commissioner of Transport Department, Assam.

(2.) We have heard Mr. YS Mannan, learned counsel for the petitioners and Mr. SS Dey, learned counsel appears for the official respondents.

(3.) The identicalness of the foundational facts bearing on the petitioners' remonstrance permit an abridged portrayal of the backdrop. With the impending exercise in mind, vide notification No.TMV-34/93/Pt/143, dated 27.11.2007, a Selection Committee was constituted as hereinbelow for direct recruitment to the post of LDA (re-designated as Junior Assistant) under the establishment of the Commissioner of Transport, Assam : -