PIAR ALI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This batch of writ petitions were heard together as their subject matters were found to be inter-related and are being disposed of by this common order.

(2.) For the sake of convenience, the cases are broadly divided into three groups, Group A dealing with selection and appointment to Grade IV posts in the State service, Group B relating to challenge to selection and appointment to Grade III posts of the State service and for appointment to such posts and Group C comprising of only one case where challenge to the selection and appointment in Grade III has been made on the ground of non-compliance of statutory reservation for women candidates. Group-A:- WP(C) Nos. 3874/2009, 5007/2009, 1092/2010, 1219/2010, 2301/2010, 5488/2010, 6419/2010, 6519/2010, 6603/2010 and 2246/2011.

(3.) Heard Mr. N. Dutta, learned Senior Counsel and Mr. B.D. Konwar, learned Counsel for the petitioners. Also heard Mr. B.J. Ghosh, learned Government Advocate, Assam. Mr. M.K. Choudhury, learned Senior Counsel and Mr. N. Baruah, learned Counsel appear for the private respondents.