BAHAR UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, learned counsel for the petitioners as well as Mr. D. Nath, learned Additional Senior Government Advocate for the State respondents.

(2.) As the issue to be decided in both the writ petitions are the same, the two writ petitions are being disposed of by this common judgment and order.

(3.) The petitioners are aggrieved at not being able to take part in the selection process for recruitment to the post of Constables in the Assam Industrial Security Force (AISF) Battalion under the Director General of Civil Defence (DGCD) and Commandant General of Home Guards (CGHG), Assam in terms of the Advertisement dtd. 13/12/2017.