MUKUL SAIKIA Vs. ACHINTA DAS

JUDGEMENT

(1.) Both the writ petitions pertaining to selection, appointment and regularization of services as Child Development Project Officer (CDPO) have been heard analogously and are being disposed of by this common judgment and order.

(2.) In both the writ petitions, the prayer of the petitioners numbering 13 (10 + 3) is to direct the respondents to appoint them as CDPO pursuant to their selection way back in 2000. Further prayer made in the writ petitions is to set aside and interfere with the appointment/regularization of the services of the private respondents.

(3.) An advertisement was issued on 19.8.1997 for filling up 27 posts of CDPO. Responding to the same, the petitioners along with others offered candidatures. Pursuant to the selection, that was conducted, a select list was published on 17.7.2000, which contained 64 names as against 27 vacancies including that of the petitioners. Admittedly, the names of the petitioners appeared in the merit list beyond the zone of consideration against 27 vacancies.