RANJAN SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Betala, learned counsel representing the appellant. Also heard Mr. P.P. Dutta, learned Standing counsel, APSC, and Ms. R.B. Bora, learned Junior Government Advocate, Assam, appearing for the respondents.

(2.) The instant intra-court writ appeal is directed against the judgment and final order dtd. 1/6/2023, passed by the learned Single Judge, whereby a bunch of writ petitions, led by WP(C) 6314/2018 came to be rejected.

(3.) The brief facts relevant and essential for disposal of the writ appeal are that the Assam Public Service Commission (hereinafter referred to as 'APSC' in short) issued an advertisement No. 1/2018, dtd. 17/2/2018 inviting applications from eligible candidates for 113 Class-II Gazetted (Junior) posts of Veterinary Officer/Block Development Veterinary Officer under the Animal Husbandry and Veterinary Department as well as for various other posts under different departments of the Government of Assam.