SWAPAN KUMAR BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Bhowmick, learned counsel appearing for the petitioner in the WP(C) No.698/2007 and 703/2007. The petitioner in WP(C) No.671/2007 is represented by Advocate Mr. BK Sen. The learned standing counsel for the Social Welfare Department Mr. UK Das appears for the State respondents. Advocate Ms. S Sultana represents Sri Tarun Kumar Goswami (the respondent No.5), whose appointment is being challenged in the WP(C) No.703/2007.

(2.) The petitioners in all the 3 cases are aspirant for appointment to the post of Statistical Assistant who to be engaged for implementation of the ICDS projects in different Districts of Assam, under the Directorate of the Social Welfare Department. The petitioner Swapan Kumar Brahma in WP(C) No.698/2007 and petitioner Rupam Chakraborty in WP(C) No.703/2007 applied for appointment in Dhubri District, whereas petitioner Akhil Kalita in WP(C) No.671/2007 offered his candidature for the vacancies in Kamrup District.

(3.) While applications from eligible candidates was requisitioned through the letter dated 3rd January, 2005, the Director of Social Welfare indicated that in Dhubri District appointments for 12 posts of Statistical Assistants are available. But information on the number of vacancies available for Kamrup District is not known. District wise selection was carried out in January/February, 2005 and the roll numbers of the short listed candidates in order of merit in different districts, were notified in the Assam Tribune on 11.2.2006.