BABITA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the three writ petitions have been heard together. Since the facts involved are more or less same and the reliefs sought for by the petitioners are also same, they are being disposed of by this common judgment and order.

(2.) The writ petitioners offered their candidatures for appointment as Assistant Teacher in L. P. & M.E. Schools under Barhampur constituency in the district of Nagaon. The advertisement was issued in December, 1996 inviting applications for appointment of 7500 Assistant Teachers in M.E./L.P. Schools. According to the petitioners they appeared in the interview conducted for the selection and did well.

(3.) As per the statements made in the writ petition, the select list was published and notified in the Notice Board of the office of the respondent No. 3 on 15.11.99, but the petitioners could not collect the same and the select list was removed from the Notice Board. Repeated requests made by the petitioners before the authorities to supply the copy of the select list failed to evoke any response. Thus, it is the case of the petitioners that they are not aware of the date of the selection and as to whether they were selected or not.