BINOD SAIKIA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, learned counsel for the petitioner and Mr. K. N. Choudhury, learned Senior Additional Advocate General, Assam assisted by Mr. J. Patowary, learned Standing counsel, PWD for respondent Nos. 1 to 4 and Mr. S. Shyam, learned counsel appearing for respondent Nos. 5 to 8.

(2.) By way of this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of select list dated 14.12.2010 for the post of Sec. Assistant under the establishment of the Executive Engineer, Public Works Department (PWD), Rangia Rural Road Division pursuant to the advertisement dated 04.09.2010.

(3.) Case of the petitioner is that respondent No. 3 issued an advertisement dated 04.09.2010 for filling up various vacancies, including 10 vacancies in the post of Sec. Assistant in his establishment. The break-up of the 10 vacancies were as under:- <FRM>JUDGEMENT_107_LAWS(GAU)5_2013_1.html</FRM>