(1.) Heard Mr. P. K. Roy Choudhury and Mr. S. Dey, learned counsels for the petitioner. Also heard Mr. K. Gogoi, and Mr. S. Das, learned Standing Counsels for the Higher Education Department representing the respondents.
(2.) The petitioner, by way of instituting the present proceedings presented a challenge to a notice dtd. 17/9/2022, issued by the Director of Technical Education, Assam, publishing the select list for various posts including the post of Junior Instructor in various Polytechnics of the State, on the ground that none from the plumbing trade came to be included therein.
(3.) The Director of Technical Education, Assam, issued an advertisement bearing No. 05/2020 dtd. 25/2/2020, inviting applications, amongst others, for the post of Junior Instructor in 5 newly established Polytechnics of the State. The total number of posts so advertised was stated in the advertisement to be 25. The said advertisement was followed by an addendum, by which another 58 posts of Junior Instructors came to be advertised. In total, the recruitment process as initiated vide the advertisement dtd. 25/2/2020 read with the addendum was for filling up of 83 posts of Junior Instructors. The petitioner being eligible had submitted his application for being recruited as a Junior Instructor. The petitioner being found to be eligible; he was allowed to appear in the written examination. On conclusion of the written examination vide the notice dtd. 8/4/2022, the results of the candidates clearing the written examination component of the selection process were required to appear in the Workshop Proficiency Test. The name of the petitioner figured in the list of candidates who were allowed to appear in the second phase of the selection process i.e., the Workshop Proficiency Test. Insofar as the Plumbing trade is concerned, 5 candidates including the petitioner came to be shortlisted for the Workshop Proficiency Test. Thereafter, on conclusion of the selection process, the notice dtd. 17/9/2022 came to be issued, amongst others, publishing the select list for the post of Junior Instructor. The petitioner's name not having figured in the said select list and also no candidate from the Plumbing trade having been so incorporated in the said select list, the petitioner has instituted the present proceedings.