SHEWALI KAKOTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Though the above bunch of cases was heard analogously since the subject matter of all the writ petitions was found to be inter-related, WP(C) No. 1955/2013 (Shewali Kakoti and Ors. Vs State of Assam and Ors), being the lead case, is taken up for disposal separately for the sake of convenience.

(2.) Initially 29 petitioners had joined together and instituted the writ petition in WP(C) No. 1955/2013 as a common proceeding. Subsequently, name of petitioner No. 27 was deleted as per order of the Court dated 16.06.2014 passed in Misc. Case No. 1820/2014. As such WP(C) No. 1955/2013 is now being prosecuted by 28 petitioners.

(3.) By filing this petition under Article 226 of the Constitution of India petitioners seek quashing of select list dated 06.04.2013 published by the Commissioner and Secretary to the Govt. of Assam, Education (Secondary) Department (respondent No. 2) and further seek a direction to the State respondents in the Education Department to publish a fresh select list strictly on merit in terms of judgment and order dated 11.12.2008 passed in Writ Appeal No. 358/2007 and other connected cases.