HIRANYA KUMAR NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. D. Das, learned Senior Counsel assisted by Ms. R. Deka, learned counsel for the petitioners in WP(C) No. 4325/2012 and Mr. I. H. Saikia, learned counsel for the petitioner in WP(C)No. 7378/2013. Also heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. R. Singha, learned counsel for the respondent Nos. 4 and 17 in both the writ petitions and Mr. M. Nath, learned Senior Counsel, assisted by Mr. A. Bhattacharjee, learned counsel for the respondent No. 12 in WP(C) No. 4325/2012.

(2.) Having regard to the similarity of the factual background and the issue raised, both the writ petitions were heard analogously and the same are disposed of by this common judgment and order.

(3.) By filing the present writ petitions, the petitioners have challenged the advertisement dtd. 17/11/2011 issued by the Assam Public Service Commission (hereinafter referred to as APSC in short) pertaining to the educational qualification and experience and the selection process for recruitment to the post of Deputy Director/Inspector of Schools/District Elementary Education Officer under the Education (Secondary) Department, Government of Assam.