JEHERUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions pertaining to selection and appointment of Field Assistant in the Directorate of Economics and Statistics under the Government of Assam have been heard analogously and are being disposed of by this common judgment and order.

(2.) In response to the advertisement that was issued on 08.08.2008 and 22.05.2009, the petitioners along with others had offered their candidatures for the post of Field Assistant. Pursuant to the written test that was conducted on 21.03.2010, the results thereof was published vide Annexure -4, in which the petitioners stood qualified. They were called for the interview (viva -voce test) which was held during the period from 15.11.2010 to 19.11.2010. The results of the selection was published in the newspaper on 26.11.2010 (Annexure -6) followed by the Annexure -7 result sheet dated 30.11.2010. While in Annexure -6 results, only the roll numbers had been indicated, but in Annexure -7 results, the names were also indicated. According to the petitioners, they having done well in the selection, their names ought to have been included in the merit list. It has been alleged that they have been illegally deprived of inclusion of their names therein. Challenging the said selection, they have filed the writ petitions basically on the following grounds: -

(3.) I have heard Mr. M. Bhuyan, learned senior counsel appearing for the petitioners in all the writ petitions and Mr. B.J. Talukdar, learned State Counsel.