CHITTARANJAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Writ Appeal arises out of impugned Judgment and Order dtd. 21/5/2018 passed in WP(C) No. 6590/2018 by the learned Single Judge, whereby the writ petition filed by the petitioner was dismissed.

(2.) The writ petitioner who claims to be an unemployed youth came across the advertisement dtd. 3/2/2015 published in the Assam Tribune advertising vacant posts of Assamese Language Reporter Grade-II in the Assam Legislative Assembly. The said advertisement was for filling up of 8(eight) numbers of posts of Language Reporter (Assamese) Grade-II, 2 (two) numbers of post of Bengali Reporter, 1 number of post of English Reporter, Grade-II and 3(three) numbers of Stenographer Grade-III (English). Subsequently, corrigendum advertisement was also issued on 5/2/2015 modifying the age limit only. All other conditions remained the same.

(3.) The petitioner is an OBC candidate and being desirous of seeking employment, applied for the selection in terms of the said advertisement dtd. 3/2/2015 read with the corrigendum dtd. 5/2/2015. The petitioner applied for the post of Grade-II Language Reporter Assamese. The petitioner appeared for the interview and according to the petitioner he faired very well in the interview and the speed test conducted by the Selection Committee. The recruitment to the said posts are governed by the Assam Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1986. In terms of the said Rules, the Selection Committee was constituted comprising of:-