GOKUL MOHAN HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) On 7.3.84 the State of Assam submitted requisition before Assam Public Service Commission for short, the Commission, for recruitment of 30 posts of Assam Civil Service (Class-I) and Assam Civil Service (Class-II), hereinafter, referred as ACS-I and ACS-II.

(2.) An advertisement was issued by the Assam Public Service Commission and pursuant to the said advertisement, the petitioners before us participated in the said selection process. The Commission sent a recommendation of 90 candidates for ACS-I and 120 candidates for ACS-II. Thereafter, the State of Assam, sat over the said recommendation and in the meantime, the eligibility criteria and the promotional quota of the ACS-I and ACS-II were amended. Subsequently, the respondent State promoted as many as 129 officers belonging to ACS-II to ACS-I and they are being arrayed as respondents in the present writ petition. The promotion Order was issued vide Notification dated 11.9.86. Thereafter on 25.10.86'the State respondent appointed as many as 45 persons including the writ petitioners in ACS-I.

(3.) In this writ petition, the petitioners have challenged the order of promotion dated 11.9.86 on the following counts:-