PURNANANDA KOCH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Goswami, learned counsel for the petitioner. Also heard Mr. S Sarma, learned Senior counsel assisted by Mr. TK Bhuyan, learned counsel for the respondent Nos. 2 and 3, Mr. RM Deka, learned counsel for the respondent No. 8 and Mr. S Dutta, learned counsel for the respondent No. 1.

(2.) The present writ petition is filed assailing a selection process initiated by the respondent Nos. 2 and 3 by way of an advertisement dtd. 20/11/2014 for selection of driver. Prior to the interview, which was supposed to be held on 10/4/2015, the petitioner approached this court and challenged the selection process with a specific ground that he had come to know from one influential employee under the respondent No. 2 that the respondent No. 8 will be appointed in the post of driver as per the advertisement inasmuch as the said respondent No. 8 at that point of time was working as a driver of Chairman of the Board.

(3.) Thereafter, this court under its order dtd. 9/4/2015, while issuing notice of motion, as an interim measure, directed not to proceed with the selection process. Subsequently, thereafter on 10/4/2015 selection was held and order of appointment was also issued on 10/4/2015 in favour of the respondent No. 8.