CHITTARANJAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. K. Mahanta, learned counsel for the review petitioner. Also heard Mr. R. K. Borah, Additional Senior Government Advocate for the State respondents.

(2.) This Review Petition is directed against the judgement and order dtd. 5/5/2022 whereby the writ appeal was dismissed.

(3.) The facts relevant are that pursuant to an advertisement dtd. 3/2/2015 published in the local news paper of "Assam Tribune" advertising vacant posts of Assamese Language Reporter Grade-II in the Assam Legislative Assembly. The advertisement was issued for filling up of 8(eight) numbers of posts of Language Reporter (Assamese) Grade-II, 2(two) numbers of post of Bengali Reporter, 1(one) number of post of English Reporter, Grade-II and 3(three) numbers of Stenographer Grade-III (English). Subsequently, a corrigendum advertisment was also issued on 5/2/2015 whereby the age limit was modified. All other conditions remained the same.