KUNJALATA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioners. Also heard Mr. D Nath, learned Senior Government Advocate, Mr. DP Borah, learned standing counsel for the Health and Family Welfare Department, Mr. BD Konwar, learned Senior counsel assisted by Ms. H Baishya, learned counsel for the respondent Nos. 8,9,12 to 20 and Mr. N Kalita, learned counsel representing respondent Nos. 10 and 11. Both these two writ petitions are taken together for final disposal as the both are interlinked.

(2.) The APSC issued another advertisement on 5/7/2015 for filling up of 23 numbers of regular vacant posts of Lecturers in different Nursing Colleges of the State. The petitioners participated but the results were not declared as the same was cancelled.

(3.) Therafter, fresh interview was held. Petitioners did not get selected. The petitioners along with another approached this Hon'ble Court by filing WP(C) 1938/2017 challenging the selection list and this court passed an interim order directing the authority to accommodate the petitioners on the vacant posts which were not falling under purview of advertisement dtd. 05/7/2015. Pursuant to the same the petitioners services were extended from time to time and till date they are continuing in service.