NIRANJAN MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) As prayed for all these three writ petitions were heard analogously and disposed of by this common order.

(2.) Heard Mr. B.B. Narzary, the learned counsel for the petitioners, Mr. A.K. Goswami, the learned counsel for the Karbi Anglong Autonomous Council and Mr. B. Choudhury, the learned Government Advocate.

(3.) The matter relates to appointment of various categories of school teachers including L.D. Assistants in various schools of Karbi Anglong District in the State of Assam. The petitioners before us were appointed as ad hoc teachers some time on 10.10.2000 and thereafter they were tried to be replaced by another set of ad hoc teachers and as such they approached this court and this was prevented and this court also directed that the appointments be made in regular course. Subsequently an advertisement was issued inviting applications for as many as 7 categories of teachers and L.D. Assistants. Pursuant to the said advertisement, the writ petitioners had participated in the selection process but in view of the initiation of the selection process, the earlier writ petitions were disposed of by this court with the observation that the selection process will continue. Accordingly the written examinations were held on 1.2.2003 and thereafter, the interview/viva-voce was held on 26.7.2003, 27.7.2003 and 3.8.2003. The petitioners before us were not called for interview and hence, they have approached this court in the present writ petition for quashing of the selection process and for issuing fresh advertisement. The selection has been challenged on the following counts : - 1. The number of posts which are lying vacant or which are going to be filled up pursuant to the advertisement are not mentioned in the advertisement. 2. in the written examination, a common question paper was given to all the categories of candidates which includes subject teachers, classical teachers and even L.D. Assistants although total marks for graduate teachers was made 150.