STATE OF ASSAM Vs. GHANASHYAM MALAKAR AND OTHERS

JUDGEMENT

(1.) Heard the appellants and the respondents.

(2.) There was an advertisement for appointment to the post of Deputy Director in the Dairy Development department issued on 14.11.1997. The appellant applied for the said post and was appointed on 10.6.1998. When the private respondent was working as Assistant Director. There were four posts of Deputy Director - two were to be filled by direct recruitment and two were to be filled by promotion, and one of the posts was reserved for the Scheduled Caste category.

(3.) The private respondent challenged the public notification issued for appointment to the post of Deputy Director by direct recruitment in a writ petition - Civil Rule 5672/1997. The said writ petition was dismissed. The private respondent filed a writ appeal - WA 129/1998. The said writ appeal was also dismissed.