BILU BHATTYACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. A. Devi, learned counsel representing the petitioner as the Legal Aid Counsel, as well as Dr. B. Ahmed, learned counsel representing respondent nos. 1, 2 and 3.

(2.) HAVING regard to the facts in issue, service of Notice upon the private respondents is not deemed necessary and the matter is taken up for final disposal.

(3.) ACCORDING to the petitioner, she had applied for the post of Peon (Grade-IV) under the establishment of the District Deputy Registrar of Co-operation Societies, Karimganj. She had successfully qualified in the written examination but did not emerge successful in the final analysis. On an application made under the Right to Information Act, the petitioner came to learn that 100 marks was allotted for Viva-voce Test which, according to the petitioner, is not permissible in law. It is also contended that 100 marks was allotted for the Viva-voce Test only for the purpose of giving preference to the favourable candidates.