KARABI PATHAK Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. K.K. Mahanta, learned Senior Counsel for the petitioner, Ms. R. Gogoi, learned Government Advocate, Assam and Mr. K. Bhattacharjee, learned counsel for respondent No. 9.

(2.) This is an application under Art. 226 of the Constitution of India, whereby, petitioner seeks quashing of appointment of respondent No. 9 to the post of Make-Up-Man (Female) in the Directorate of Information and Public Relations, Assam, as well as for declaring the selection process leading to such appointment as null and void.

(3.) According to the petitioner, an advertisement was issued on 10.03.2008 by the Directorate of Information and Public Relations, Assam, inviting applications from eligible candidates to fill up 1 (one) vacancy in the post of Make-Up-Man (Female) in the said Directorate. Qualifications prescribed for the said post were as under:-