BIKAS BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the petitioners. Also heard Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, Assam, appearing for the respondent Nos.1, 2, 3, 7 and 8 as well as Mr. TJ. Mahanta, learned senior standing counsel, APSC, appearing for the respondent Nos.4, 5 and 6.

(2.) This writ petition has been filed by the petitioners, who are the candidates for the Combined Competitive (Main) Examination, 2020, which is for filling up the posts of Civil Services in the State of Assam. The challenge was not only to the pattern of question papers, etc., but also for the dates which have been set up, particularly, 27/2/2022, which according to some of the petitioners (petitioner No.2), clash with the date fixed by the Union Public Service Commission (UPSC) for holding the Indian Forest Service (IFS) examination.

(3.) In our order dtd. 11/2/2022, having heard the petitioners, we had come to a conclusion that most of the prayers made by the petitioners cannot be examined by this Court at this stage. We had though made an exception to one prayer, which is holding the examination on 27/2/2022 inasmuch as it also clashed with the date set up by the UPSC for holding the IFS examination. To that extent, we had directed the counsel for the APSC to examine the matter. Order passed by us on 11/2/2022 read as under:-