MADHAB BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is the third round of writ petitions, which challenge the legality and fairness of the selection process, undertaken and conducted by the respondents/authorities concerned, for the purpose of making appointments to thirty two numbers of Assistant Enforcement Inspector and thirty two numbers of Assistant Enforcement Checker under the Department of Transport, Govt. of Assam. Since all these writ petitions arise out of the same selection process, all the writ petitions are closely inter-linked and since the decision in any of these writ petitions, would affect the outcome of the other writ petitions, all these writ petitions have been, on the request made by the learned counsel for the parties, heard together and are being disposed of by this common judgment and order.

(2.) Before I come to the facts of the individual writ petitions, let me point out some salient facts, which are undisputed and common to all the writ petitions. These facts are set out, in brief, as follows:

(3.) In the background of the facts and circumstances mentioned hereinabove, let me, new, set out, in brief, the case of the writ petitioners in the four writ petitions, which have been heard, WP (C) 6839/2005