LUNA DEKA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioners seek a direction to the respondents to appoint them in the post of Lower Division Assistant (LDA)/Junior Administrative Assistant (JAA) under the establishment of Directorate of Archives, Government of Assam. The 2 petitioners have joined together and have jointly instituted the present proceeding as their grievance and the relief they seek are identical.

(2.) Facts of the case may be briefly noted.

(3.) Directorate of Archives, Assam issued an advertisement which was published in the daily newspaper Assam Tribune on 4.7.2012. By the said advertisement, applications were invited for 2 reserved posts of LDA/JAA under the establishment of Director of Archives, Assam. As per the advertisement, out of the 2 posts, one was reserved for ST(P) and the other for SC. Minimum educational qualification prescribed was Higher Secondary pass or equivalent qualification with a recognized Diploma in Computer and English/Assamese DTP.