KAMAL KUMAR MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE present writ petition reflects a very sad state of affairs in the realm of public appointments made by the State Government inasmuch as the State Government has denied appointment to selected persons in order to accommodate and, in fact, retain, in service, those, who, were appointed under Regulation 3 (f) of the Assam Public Service Commission (Limitation and Functions) Regulations, 1951, (in short, 'the Regulations' ).

(2.) THE material facts, which are not in dispute, leading to the present writ petition, may, in brief, be stated as follows:

(3.) I have heard Mr. U. K. Nair, learned counsel, appearing on behalf of the petitioner, and Mr. V. M. Thomas, learned counsel, appearing on behalf of the State respondents. None has appeared on behalf of the private respondents, who are appointees under Regulation 3 (f ).