GAUHATI HIGH COURT Vs. NOZRUL ISLAM LASKAR

JUDGEMENT

(1.) We have heard Mr. H.K. Das, learned Standing Counsel, Gauhati High Court for the appellants in Writ Appeal No.281/2025 and for respondent Nos.1 and 2 in Writ Appeal No. 291/2025; Mr. S.P. Sharma, learned Advocate for the appellants in Writ Appeal No.291/2025; Mr. P.K. Roychoudhury, learned Advocate for respondent Nos.1 and 2 in Writ Appeal No.281/2025 and for respondent Nos.4 and 5 in Writ Appeal No.291/2025 and Mr. S. Baruah, learned Government Advocate, Assam for respondent No.3 in Writ Appeal No. 281/2025 and Writ Appeal No.291/2025.

(2.) Both these writ appeals have been taken up together and are being disposed off by this common judgment.

(3.) The judgment dtd. 31/7/2025 impugned in both the writ appeals has been passed by a learned Single Judge of this Court in WP(C) No.2325/2025, which was preferred by 2(two) of the Stenographers Grade-II, namely, Nozrul Islam Laskar and Gulzar Hussain Barbhuiya, seeking quashing of the minutes of the meeting of the Committee for Centralized Recruitment of Officers and Staff of Subordinate Judiciary and all Benches of the High Court regarding relaxation of eligibility criteria for promotion to Stenographer Grade-I for the Subordinate Courts of Assam, based on which the Notification dtd. 9/12/2024 was issued for filling up 17 posts of Stenographer Grade-I in the District Courts of Assam, as also the Notification dtd. 9/12/2024 by which an advertisement was issued inviting applications from the serving Stenographers of the District Courts of Assam for participating in the promotional process for promotion to 17 posts of Stenographer Grade-I, relaxing the eligibility criteria as 5(five) years service in Stenographer Grade-II or Stenographer Grade-III in the District Judiciary in Assam and the Notification dtd. 22/4/2025 declaring the select list.