PUSPALATA PATOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) These two writ petitions have been filed praying for a direction to the respondents to appoint the petitioners to the post of Instructor, Cutting & Tailoring in the Bamuni Vocational Training Centre, Nagaon. Since the writ petitions are based on same set of facts raising the same question of law and as agreed to by the learned counsel for the parties, they were taken up for analogous hearing and are being disposed of by this common judgment and order.

(2.) In both the writ petitions the petitioners claimed that the aforesaid post of Instructor is reserved for Scheduled Tribe candidate and they are entitled to be appointed against the said post on the basis of their selection and inclusion of name in the select list. However, it is the respondent No. 4 belonging to OBC category, who has been appointed against the post by order dated 26.2.1998. As per the averments made in the writ petitions, the petitioners in both the writ petitions belong to Scheduled Tribe (ST) community and the posts in question being reserved for ST candidate, they are entitled to be appointed against the said post pursuant to their selection for the same.

(3.) As per the averments made in the writ petitions, applications were invited through the Morigaon Employment Exchange by the Sub- divisional Welfare Officer, Morigaon for appointment against the said post. The petitioners offered their candidatures and they were invited for interview scheduled to be held on 2.1.98. According to the petitioners the respondent No. 4 was not sponsored by the Employment Exchange, his name not being registered with the same and that he was illegally invited for the interview.