MANABJYOTI SAIKIA Vs. OIL INDIA LTD.

JUDGEMENT

(1.) Heard Mr. C. Baruah, learned Senior Counsel for the petitioner and Mr. S. N. Sarma, learned senior counsel for the respondents, Oil India Ltd.

(2.) By way of this writ petition, petitioner has challenged the procedure adopted by Oil India Ltd. to select candidates under "Land Affected" category for appointment to the post of Unskilled Workmen (Tradesman-I/Attendant-I) Grade-I. Further prayer made is for a direction to the respondents to allow all the candidates belonging to the "Land Affected" category to appear in the interview for the said post without insisting on any written test.

(3.) Case of the petitioner is that a requisition was made by Oil India Ltd. to the local Employment Exchange, Moranhat, district Sivasagar to sponsor candidates for 10 (ten) vacancies in the post of Unskilled Workmen Grade-I (Tradesman-I/Attendant-I) for 2 (two) categories i.e. "Land Affected" and "Localman", 5 (five) vacancies for each of the categories. The present petition is concerned with the category "Land Affected". According to the petitioner, as per policy adopted by Oil India Ltd. for such post, the vacancies are apportioned for 3 (three) categories:-