SISHURAM GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. P. Sarmah, learned Senior Counsel assisted by Shri D. Doley, learned counsel for the petitioners. Also heard Shri J. K. Goswami, learned Addl. Sr. Govt. Advocate, Assam appearing on behalf of the official respondents. The private respondents were served through newspaper publications and they have chosen not to contest this writ petition.

(2.) The issue raised in this writ petition is in connection with a recruitment process for filling up of the posts of Constables (AB) in the district of Lakhimpur. It is the case of the petitioners who are 10 in numbers that a recruitment process was initiated vide an advertisement dtd. 10/10/2007 for a number of posts of Constables in the various districts of the State of Assam and so far as the district of Lakhimpur is concerned, the vacancies were identified to be 67 in numbers. The selection was to be made district wise. The petitioners, who were aspirants, had duly participated in the said recruitment process and were unsuccessful. The petitioners could learn that there were several anomalies and illegalities in the recruitment. The learned senior counsel, Shri Sarmah appearing for the petitioners has made the following submissions in support of his challenge to the entire recruitment process:

(3.) The learned Sr. Counsel by drawing the attention of this Court to the averments made in paragraphs-11 and 12 has given specific instances of certain persons who did not even appear in the interview and have been selected. Instances of candidates from other districts have also been given. The learned Senior Counsel, accordingly submits that so far as the recruitment in the district of Lakhimpur is concerned, the same be interfered with and the cases of the petitioners be considered afresh by adhering to the rules of reservation including that of woman.