MONUJ DOWERAH Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Das, the learned counsel appearing for the Petitioner, Mr. K. Gogoi, the learned counsel appearing for the Respondent No. 1 and 2 and Mr. A. Sarma, the learned counsel appearing for the Respondent Nos. 4 and 5.

(2.) The instant writ petition has been filed challenging the appointments of the Respondent Nos. 4 and 5 to the post of Junior Assistant in D.H.S.K. Commerce College, Dibrugarh and also for a direction to the Respondents to grant marks to the Petitioner towards experience and to prepare a fresh select list for appointment to the post of Junior Assistant in the said college.

(3.) The facts of the instant case is that the Petitioner is a member of the other Backward Classes and has passed out the H.S.L.C. Examination in the year 1994. Thereafter in the year 1996 the Petitioner passed his H.S. (Arts) and finally completed his B.A. in the year 2000. The Petitioner also claims to have completed the E-Office Computer Course in the year 2008 and Diploma in Office Management(DOMC) Course in the year 2009. On 7/11/2007, the Petitioner joined as L.D. Assistant on temporary basis at a fixed pay of Rs.2,000.00 per month on the basis of an appointment letter dtd. 5/11/2007 issued by the then Principal of D.H.S.K. Commerce College, Dibrugarh.