NIRMAL TALUKDAR Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This order will dispose of both WP(C) Nos. 6033/2014 and 6040/2014.

(2.) Heard Ms. B. Bhuyan, learned counsel for the petitioners in both the cases and Mr. U. Rajbongshi, learned Addl. Advocate General in-charge of Transport Department assisted by Ms. K. Dutta, learned Standing Counsel, Transport Department. Also heard Mr. N. Dutta, learned Sr. Counsel assisted by Mr. P. Mahanta, learned counsel for respondent Nos. 5 to 25.

(3.) Commissioner of Transport, Assam had issued an advertisement dated 09.11.2012 inviting applications from eligible candidates to fill up 21 vacancies in the post of Junior Assistant (District level) under the Commissioner of Transport, Assam. The breakup of the 21 vacancies were stated as under:- <FRM>JUDGEMENT_107_LAWS(GAU)10_2015_1.html</FRM>