MD NAJMUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY filing this petition under article 226 of the Constitution of India, petitioners seek a direction to the respondents to appoint them in the post of Typist in the Assam Secretariat following their selection pursuant to the advertisement dated 03 -08 -2009. Petitioners further seek quashing of subsequent advertisement dated 01 -01 -2011 for filling up 5 vacancies in the post of Typist, 4 for ST(H) candidates and 1 for ST(P) candidates.

(2.) FIVE petitioners have joined together and have instituted the present writ proceeding jointly since their grievance is identical and reliefs sought for is also the same.

(3.) FACTS of the case as projected in the writ petition are briefly narrated hereunder.