DEBENDRA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Islam, learned Counsel representing the appellant/writ petitioner. Also heard Ms. M.D. Borah, learned Government Advocate, Assam representing the respondents.

(2.) This intra-Court writ appeal is preferred by the appellant against the order dtd. 13/9/2023 passed by the learned Single Judge in WP(C) No.5245/2023, by which the writ petition filed by the appellant/writ petitioner has been dismissed being devoid of merit as no grounds have been taken on any discrepancy in the written test or oral interview.

(3.) The case as projected by the appellant/writ petitioner is that he belongs to the Other Backward Class (OBC) category and a son of martyr, whose father died in the year 1983 during the Assam Movement. The appellant/writ petitioner claims that he being the son of martyr, is entitled for appointment in any Government service in the State of Assam, in terms of the Assam Public Services (Preferential Appointment) Rules, 1999 (hereinafter referred to as 'the APS(PA) Rules, 1999').