PHUKAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. K. Munir, learned counsel for the petitioner. Also heard Shri U. Sarma, learned Standing Counsel, Secondary Education Department for the official respondents whereas Dr. P. K. Goswami, learned counsel has appeared for the respondent nos. 6, 7 and 8.

(2.) Considering that this writ petition is pending since the year 2016 and also taking into account the subject matter which pertains to a selection held in the year 2012-13, this writ petition is taken up for disposal at the admission stage.

(3.) The matter pertains to a recruitment process for three vacant posts of Grade-IV in the Kamarkuchi High School in the district of Nalbari. An advertisement was published on 4/10/2012 which consisted of written test and interview. The petitioner who claims to be eligible had participated in the said recruitment process along with other candidates including the respondent Nos. 6, 7 and 8. The recruitment process culminated in the selection of the aforesaid private respondents, who were consequently appointed to the said post.