STATE OF ASSAM Vs. TAFJUL ALI

JUDGEMENT

(1.) HEARD Mr. D. Choudhury, learned Sr. counsel, for the appellants, and Mr. U.K. Nair, learned counsel, for the respondents.

(2.) RESPONDENT Nos. 1 and 2 are sponsored by Employment Exchange, Kamrup, for the post of attendants in the office of Superintendent of Fisheries, Training -Cum -Production Centre, Guwahati. Similarly, the Employment Exchange sponsored candidates for various other 42 posts. The Selection Authority completed the selection process. The other 42 posts have been filled up as per the select list. At the time when applicants' selection is to be given effect to, elections were declared. Because of the Code of Conduct, the selections were not approved and appointment orders were not given.

(3.) THE Supreme Court in para 3 of its decision in Pondicherry Khadi & Village Industries Board Vs. K. Aroquia Radja, reported in : (2013) 3 SCC 780, has made the following observations: