SHEHNAZ BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ appeal is filed by the appellant assailing the judgment and order dtd. 25/9/2018 passed by the learned Single Judge in WP(C) No.853/2017, whereby the learned Single Judge has refused to grant reliefs prayed for by the appellant in the writ petition, however, disposed of the said writ petition with certain observations.

(2.) The relevant facts, in brief, are that the Assam Public Service Commission (hereinafter to be referred as "APSC"), on 15/12/2012, had issued an advertisement inviting applications for filling up various posts which included 14(fourteen) Nos. of posts of District Malaria Officer under the Health and Family Welfare (A) Department, Assam. Pursuant to the said advertisement, the appellant and other interested candidates had submitted their applications for the posts of District Malaria Officer and thereafter, took part in the screening test conducted by the APSC on 26/4/2015. The result of the said screening test was declared by the APSC on 20/8/2015 vide Notification dtd. 21/8/2015 published in The Assam Tribune, whereby as many as 59 candidates were declared as qualified for the viva-voce/Interview scheduled to be held on 18/9/2015, and the appellant was one of them. It is revealed that out of those 59 candidates, 56 candidates, including the appellant, had appeared for the viva-voce/Interview on 18/9/2015. The APSC issued a select list dtd. 17/8/2016 of 14 candidates who were selected as District Malaria Officers on the advertised vacancies.

(3.) As the appellant's name did not figure in the said select list, she approached the Writ Court by filing WP(C) No.853/2017 assailing the entire selection process claiming it as illegal.