GITA KUMARI Vs. V.K. PIPERSANIA

JUDGEMENT

(1.) By the order dated 20.01.2015 passed in WP(C) No.148/2011, a direction was issued that the earlier recruitment process including the selection of the respondent therein to the post of Record Suppliers in the Secretariat Administration (Records and Library) Department was quashed. It was further directed that the respondent authorities are to re-start the said post.

(2.) Ms. V.L. Singh, learned counsel for the respondent contemnor has produced an order dated 07.06.2017 of the Joint Secretary to the Govt. of Assam, Secretariat Administration Department, which provides that it appears to the said authority that the record supplier is a Grade-III post and earlier this post was filled up by the interview only. But as per the present recruitment policy of the Government, the provision of interview in the process of employment of Grade-III and Grade-IV posts was discontinued as per the letter dated 25.05.2016.

(3.) It was further stated in order to implement the Govt. policy, appropriate amendment of the concerned service rule namely, Assam Secretariat Supervisory (Record Branch), Record Supplier, Record Sorters and Painter's Service Rules, 2010, is necessary.