BHUPEN KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) 406 nos. of individuals and their Association have filed this petition under Article 226 of the Constitution of India with a claim for their appointment for the posts of Police Constable in the Assam Police pursuant to a recruitment process which was initiated vide an advertisement dtd. 17/1/2000.

(2.) There is a history of previous litigations and a brief narration is given hereunder for better appreciation.

(3.) The Association had approached this Court by filing various writ petitions claiming appointment of the petitioners as constables. The said writ petitions including WP(C)/8637/2004 were disposed of by this Court vide an order dtd. 15/12/2005 with an observation that if the petitioners were selected, their cases are required to be considered. Accordingly, a representation was filed by the petitioner Association to the Addl. DGP, Assam which was forwarded to the Home Department vide a forwarding letter dtd. 12/12/2012. Vide the said forwarding letter, it was observed that as per the Fact-Finding Committee, the petitioners were found to be selected and therefore, their claim could not be ruled out. However, the records were destroyed and therefore, the matter was left to the Government for a decision.