MOLOYA MUSHAHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been directed against an order dated 18.06.03 conveying the decision not to act upon the select list in question for the reasons mentioned in the order.

(2.) An advertisement was published on 24.07.98 inviting applications from eligible candidates for filling up 31 posts of Demonstrators in the department of Handloom and Textiles, Govt. of Assam. Subsequently, the vacancy position rose to 61. The petitioners numbering 31 offered their candidatures in response to the advertisement and upon acceptance of their candidatures, they were invited for appearing in the selection which comprised of written test and oral test. Selection was conducted by a duly constituted Selection Committee and the Director of Handloom & Textiles by his letter dated 26.03.01 sought permission from the Govt. for appointment against 31 posts of Demonstrators.

(3.) Altogether 755 applications were received by the department against the aforesaid posts out of which, 728 candidates appeared in the written and oral test. The Selection Committee prepared a select list containing the names of 62 candidates who were declared successful in the selection. The select list was treated to be valid for 12 months from the date of selection, i.e. from 27.03.2001. The names of the petitioners appeared in the select list.