DHANESWAR BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner being aggrieved by the non-selection to the posts of Constable of the 2nd Battalion, Assam Forest Protection Force.

(2.) The facts involved in the instant case as could be discerned from a perusal of the pleadings is that the Principal Chief Conservator of Forest, Assam had issued an advertisement dtd. 27/2/2009 published in the Assam Tribune in its issue dtd. 28/2/2009 for filing up of 702 numbers of posts of Constable in Assam Forest Protection Force and Cook for Battalion Head Quarter. The last date for submission of the form was on 25/3/2009. The advertisement further stipulated eligibility criteria as regards educational qualification, physical measurement, weight, age etc. In the said advertisement, it was further mentioned that there shall be a physical fitness test and those candidates who qualify for the physical fitness test would be called for viva-voce/interview.

(3.) The Petitioner had in pursuance to the said advertisement applied for the post of Constable in the Assam Forest Protection Force. He received a call letter dtd. 8/11/2009 to appear in the verification of physical standards and physical fitness test which was scheduled to be held on 5/12/2009 at 14th APBN Campus, Daulasal, Barpeta. The Petitioner thereupon went through the physical fitness test and on 9/7/2010, the Respondent Authority issued a call letter to the Petitioner directing him to appear before the selection board on 27/9/2010 at 9 A.M. for interview/viva-voce test which was to be held at Battalion Headquarter of Assam Forest Protection Force, Basistha, Guwahati.