KISHORE SAIKIA Vs. ASSAM PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Mr. A. Phukan, the learned counsel appearing on behalf of the petitioner. Mr. T.J. Mahanta, the learned Senior Counsel assisted by Ms. P. Sarma, the learned counsel appears on behalf of the Assam Public Service Commission; Ms. M. Bhattacharjee, the learned Government Advocate appears on behalf of the State of Assam and Mr. S.K. Deori, the learned counsel appears on behalf of the respondent Nos. 7 and 8.

(2.) The petitioner herein is aggrieved by the selection and appointment of the respondent Nos. 7 and 8 to the post of Labour Inspector pursuant to the Combined Competitive Services Examinations held in the year 2015. It is under such circumstances, the petitioner has filed the instant writ petition on 12/8/2022 seeking the following reliefs:

(3.) Let this Court at the outset deal with the facts which led to the filing of the instant writ petition.