VED BARUA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. M.A. Sheikh, learned Counsel for the appellant, Mr. B.J. Talukdar, learned Government Advocate, Assam for respondents 1 to 4 and Mr. B.C. Das, learned Counsel for respondent No. 5. There is no representation on behalf of respondent No. 6.

(2.) THIS writ appeal has been filed against the final order dated 21 -02 -2014 passed by the learned Single Judge dismissing the writ petition filed by the appellant challenging the appointment of respondent No. 6 as Honorary Secretary of Assam Flying Club.

(3.) AN advertisement was issued by the Deputy Director, Sports and Youth Welfare, Assam which was published in the daily newspaper, the Assam Tribune, on 03 -09 -2013. The advertisement stated that applications were invited by Government of Assam from technically competent and interested persons for appointment as Honorary Secretary, Assam Flying Club (without payment of any remuneration) under clause 26(e) of the Byelaws of Assam Flying Club. Appellant submitted his application for the post of Honorary Secretary of Assam Flying Club pursuant to the said advertisement as he had the technical competence and was interested in such appointment. However, respondent No. 6 was appointed as Honorary Secretary of Assam Flying Club vide notification dated 07 -10 -2013. Appellant filed WP(C) No. 6809/2013 challenging the legality and validity of the aforesaid notification dated 07 -10 -2013 and for a direction to hold fresh selection.