BICITRA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE process initiated by the State respondents in the year 1999 for recruitment in the cadre of Assistant Inspector of Excise in the Excise Department of the State is under challenge. The petitioners claim to have offered their candidature therefor but were arbitrarily denied participation therein. Though the petition was entertained and a rule was issued, no interim order had been passed. In the meantime, the process stands completed.

(2.) I have heard Mr. S. D. Choudhury, learned Counsel for the petitioner and Mr. A. C. Buragohain,, learned Additional Advocate General, Assam, for the respondents.

(3.) THE petitioners' pleaded case is that they are graduates and having come across an advertisement published in the month of March, 1999, in the local daily inviting applications from persons belonging to Scheduled Caste, Scheduled Tribe (Plains), Scheduled Tribe (Hills) and others for the post of Assistant Inspector of Excise in Grade III of Assam Subordinate Excise Service responded thereto and submitted their applications which were duly accepted by the authority concerned. As inspite of a long wait they did not receive any call letter for the written test scheduled to be held, they made necessary enquiries. Having formed an impression therefrom that there was a move to appoint some favourable persons by skipping the procedure professed, they approached this Court with WP (C) 4654/2000 amongst others for restraining the respondent authorities from abandoning the process and appointing persons without reference thereto. This Court on 28. 8. 2000 by its order directed the respondents therein not to appoint any person without being appointed as per the provisions of the recruitment rules. Long four years passed thereafter without any further progress.