PRANITA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Deka, learned counsel for the petitioners. Also heard Mr. T.C. Chutia, learned State counsel, appearing for the respondent No.1.

(2.) By this application under Article 226 of the Constitution of India, the petitioners pray for setting aside and quashing of the entire selection process conducted pursuant to the advertisement No.ASLSA/48/2008 dated 26.12.2016 and for a direction to initiate the selection process afresh.

(3.) By the aforesaid advertisement, applications were invited for the posts of Accountant, LD Assistant, Stenographer (Grade-III), Driver (Heavy Vehicle) and Peon. The petitioner No.1 had applied for the post of Peon and the petitioner No.2 for the post of LD Assistant.