HEMKANTA LALUNG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B P Borah, learned counsel for the petitioner. Also heard Ms. R Devi, learned CGC for the respondent No. 1 and Mr. N Deka, learned counsel for the respondent Nos. 2 and 3.

(2.) None appears for the respondent Nos. 4 and 5 on call, despite service is complete against the aforesaid two respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner, inter-alia, is assailing the provisional list of shortlisted candidates dtd. 16/12/2024 to the extent it excludes the petitioner from appearing in the skill/proficiency/physical test (hereinafter referred to as the SPPT) in connection with the selection for appointment to the post of Junior Engineering Assistant-IV (P&U).