JASMINA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY making the present writ petition, the petitioner has sought for cancellation of the impugned order, dated 11.1.1999 (Annexure K to the writ petition), whereby the respondent No. 5 has been appointed as Record Keeper on officiating basis in the office of the Principal Chief Conservator of Forests, Assam, and also for direction(s) to the State respondents to cancel the result of the Selection Test, which was held, on 17.10.1999, pursuant to the order, dated 3.11.1999, issued by the Divisional Forest Officer, Kamrup East Division, Guwahati.

(2.) IN the present writ petition, the petitioner claims to have been working on different occasions, on officiating basis, as Lower Division Assistant in the office of the respondent No. 2, namely, the Principal Chief Conservator of Forest, Assam, temporarily. Pursuant to the advertisement published in the year, 1999, the petitioner participated in the selection process; but the result of the same was not, eventually, declared. On the other hand, respondent No. 5 has been appointed, as indicated hereinabove, as a record keeper on officiating basis. The petitioner has, therefore, as already indicated hereinabove, sought for direction(s) to the State respondents in regularize the service of the petitioner by cancelling the impugned order of appointment, dated 11.1.1999, made in favour of respondent No. 5.

(3.) IT is, now, submitted on behalf of the State respondents, that the selection process, which was initiated in 1999, could not be finalised, because of the ban imposed by the State Government. This position is not disputed before this Court by the writ petitioner.