JAKIR HOSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Hossain, learned counsel for the petitioners. Also heard Mr. C.S. Hazarika, learned Government Advocate appearing for the State respondent no.1 and Mr. S.P. Sarma, learned standing counsel for respondent nos. 2 to 7. Mrs. R. Choudhury, learned counsel for the private respondent nos. 23, 29, 45, 69. None appears for the remaining private respondent nos. 8 to 22, 24 to 28, 30 to 44, 46 to 68 and 70, although notices were duly served.

(2.) By filing this writ petition under Article 226 of the Constitution of India, 12 (twelve) petitioners, having common cause of action, have assailed the engagement of the private respondent nos. 8 to 70 as Trainee Sahayak. They have also prayed for a direction to the APDCL authorities, i.e. respondent nos.2 to 7 to select and appoint the petitioners as Trainee Sahayak .

(3.) The case of the petitioners, in brief, is that they had successfully completed the course of Industrial Training Institute of Government of Assam (ITI for short) and had passed out the prescribed test in the Trade of Electrician and therefore, the petitioners project that they are eligible for being appointed as Trainee Sahayak in APDCL.