LEENA DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Bhaskar Dev Konwar, learned Senior Advocate, assisted by Mr. Rajeeb Kalita, learned counsel for the petitioners. Also heard Nilayananda Dutta, learned Amicus Curiae and Senior Counsel, Mr. Ranjit Kumar Deb Choudhury, learned Senior Government Advocate, Assam for the State Respondent, Mr. Tanmay Jyoti Mahanta, learned Senior Counsel and Standing Counsel, Assam Public Service Commission, assisted by Mr. Pankaj Pratim Dutta for the respondents in the Assam Public Service Commission.

(2.) It is stated that pursuant to the Advertisement No. 09/2018 dtd. 17/5/2018 and the Addendum dtd. 26/6/2018, issued by the Assam Public Service Commission (APSC, in short) for the Combined Competitive Examination, 2018 (CCE, 2018, in short) for various services and posts under the State Government, the petitioners submitted their respective applications for the Preliminary Examination and they appeared in the Preliminary Examination in the said Combined Competitive Examination, 2018 held on 30/12/2018 in different centers, specified and conducted by the APSC.

(3.) Said Preliminary Examination consisted of two papers of objective multiple choice questions of two hours each, where the multiple choice questions were to be answered in the OMR sheets, provided by the APSC.