GOHIN BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr A Roshid, learned counsel for the petitioner and Ms B Datta, learned Government Advocate, Assam.

(2.) BY filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to include his name as a More Other Backward Class (MOBC) candidate in the selection proceeding for appointment as Constable (Armed Branch) in the Assam Police, pursuant to advertisement dated 24.12.2014.

(3.) CASE of the petitioner as projected in the writ petition is that he had passed the Higher Secondary School Leaving Certificate (HSSLC) examination in the year 2009 from the Assam Higher Secondary Education Council. He also belongs to the Koch community, which is recognized as MOBC in the State of Assam. A copy of the caste certificate issued by the office of the Deputy Commissioner, Karbi Anglong has been annexed to the writ petition in support of his caste status. Advertisement dated 24.12.2014 was issued by the State Level Police Recruitment Board, Assam Police Headquarters on 24.12.2014 for recruitment of Constable (Armed Branch) in the Assam Police. The advertisement was for 6748 vacancies and it was mentioned that recruitment would be carried out district -wise with district -wise distribution of vacancies. It was mentioned that recruitment rally would be conducted in the districts of Assam for selection of candidates. It was also mentioned that applicants should submit their applications either online or through paper applications. Reservation for various categories were also mentioned, which included 27% for Other Backward Class (OBC) and More Other Backward Class (MOBC).