MINU GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, learned counsel for the petitioners. Also heard Mr. K. N. Choudhury, learned Additional Advocate General, Assam appearing on behalf of the State-respondents. Mr. S. Kataky, learned counsel made submissions on behalf of the respondent No. 3.

(2.) The petitioners numbering 30 (thirty) have assailed the legality and validity of the WT Message dated 7.3.2005 issued by the respondent No. 3 (Annexure-P/4) directing the Deputy Registrars and Assistant Registrars of Co-operative Societies not to allow the persons to join the duties as Junior Inspectors of Co-operative Societies.

(3.) The facts narrated in the writ petition are that the petitioners having come to know about the existence of the vacancies of the post of Junior Inspectors under the respondents offered their candidatures before the respondent No. 3. According to them, their candidatures were processed by obtaining necessary approval etc. from the State Level Empowered Committee (SLEC) and such approval was obtained in respect of 308 vacancies.