JADU MANI KALITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. B Bhuyan learned senior counsel assisted by Ms. B Borah learned counsel for the petitioner. Also heard Mr. S Dutta learned senior counsel assisted by Ms. S Mushayary, learned counsel for the respondent.

(2.) The petitioners who claim to be working as Ward Boy at the Bhubaneswar Borooah Cancer Institute (for short, "the Institute"), participated in a selection process pursuant to an advertisement dtd. 28/9/2018 for selection of Trade Helpers conducted by the Institute.

(3.) The grievance of the petitioners are that there are serious anomalies in the selection process and accordingly, the petitioners had been deprived of their rights of fair selection process and their right to get an opportunity of being appointed pursuant to the impugned selection process.