ILLA RAJBANGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner as well as Mr. B. J. Talukdar, learned counsel representing all the respondents.

(2.) Pleadings stand completed, in that, affidavit-in-opposition has been filed by the respondent no. 3 i.e, the State Level Police Recruitment Board, Assam Police Head Quarters, to which a reply has also been made by the petitioner. In view thereof, this writ petition is taken up for final disposal.

(3.) The petitioner is an aspirant to the post of AB Constable, selection of which was initiated pursuant to Advertisement dated 24.12.2014. He belongs to the Scheduled Caste category and hails from the District of Sonitpur. In so far as the selection is concerned, the petitioner had undergone the necessary tests i.e. Physical Standard Test (PST), Physical Efficiency Test (PET) as well as the Written Test conducted for the purpose. He is aggrieved by the fact that although he secured 55 marks in total, his case was not recommended for appointment although the last selected candidate under the Scheduled Caste category had obtained 52.50 marks. Primary grievance is raised is that although the petitioner had participated in the selection process claiming reservation under the Scheduled Caste category, however, in the Select List so published he has been placed along with the General Category candidate. This, according to the petitioner, is an illegal and arbitrary action on the part of the respondents to deny him his legitimate right to be selected and for consequential appointment as AB Constable.