NABAJIT SAIKIA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. S.K. Das, learned counsel for the petitioner and Mr. B.K. Sarma, learned Standing counsel, Social Welfare Department for the respondents.

(2.) By way of this petition under Art. 226 of the Constitution of India, petitioner seeks a direction to appoint him as Statistical Assistant as per merit position.

(3.) Case of the petitioner is that 6 vacancies in the post of Statistical Assistant under respondent No. 3 were notified amongst other vacancies vide annexure P-1 notice issued in Jan., 2005. Name of the petitioner was recommended by the employment exchange, Jorhat following which he participated in the selection process. Pursuant to the selection process, a select list was published on 8.2.2006. In the select list published for the post of Statistical Assistant in respect of Jorhat district, 24 candidates were selected. Petitioner was placed at serial No. 6. Respondents appointed 5 candidates i.e. the candidates at serial Nos. 1, 2, 3, 4 and 9 leaving 1 post vacant.