MISS MITALEE KASHYAP Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.J. Sharma, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned standing counsel for the State respondent nos. 1, 2 and 3, Mr. M. Sarma, learned counsel for respondent no.4, and Mr. R. Borpujari, learned counsel for the respondent no.5.

(2.) By advertisement dtd. 3/2/2015, published by the District Industries and Commerce Centre, Golaghat (respondent no.3), applications were invited for filling up 2 (two) vacant posts of Junior Assistant in their office. The petitioner along with others had participated in the selection process. The selection was a three stage process, requiring the applicants to successfully clear the written test, then clear the computer typing test and to also successfully clear the viva-voce test. The petitioner has projected that he and 8 (eight) other candidates (total nine candidates) had cleared the written test that was held on 30/3/2015. Thereafter, they had also appeared in the computer typing test held on 11/5/2015. Thereafter, the petitioner and eight others had appeared in the viva-voce test held on 25/6/2015. Thereafter, vide notice dtd. 29/6/2015 and 30/6/2015, the respondent nos. 4 and 5 were declared selected and were appointed in the said post.

(3.) In this writ petition, it is alleged that from RTI reply received by the petitioner, he came to know that the selection process was biased and was favoured towards respondent no.4 and the selection process was defective and the proceedings were carried out in an illegal manner. In this regard, amongst others, three following major allegations has been made.