SAMIUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Rafique, counsel for the petitioner. Also heard Mr. J. Singh, counsel for the Social Welfare Department.

(2.) As per the office note dated 15.11.2014, AD Card has been returned back from the respondent No. 4 and as per the Court's order dated 15.06.2016, services are deemed to be completed against the respondent Nos. 5 to 8. However, despite the above, no one appears for the respondent Nos. 4 to 8.

(3.) The petitioner's case in brief is that the petitioner took part in the selection process in pursuant to the advertisement made in the year 2005, for filling up of 12 vacant posts of Statistical Assistant, under the Social Welfare Department in Dhubri District. The petitioner took part in the selection process held in the year 2006, and, thereafter, a merit list was issued by the State respondents, wherein the petitioner, whose Roll Number 1719, was placed at Serial No. 6 in the merit list. .