(1.) Heard Mr. H. Das, learned counsel for the petitioner. Also heard Mr. P.K. Roy, learned counsel for the respondents in the Food Corporation of India (FCI). None appears for the respondent No.1.
(2.) The petitioner who is a graduate in Science had participated in a selection process pursuant to an advertisement issued by the respondent FCI. As per the said advertisement published on 15th and 16th November 2008 in all the leading newspaper of Guwahati zone of FCI, applications were invited for 25 posts of Asstt. Grade-III(A/Cs).
(3.) The advertisement provided that the selection process would consist of a written test, group discussion and interview. It was also provided that the written test will be in two parts, where Part-I would consist of 60 multiple choice questions of the relevant technical discipline and Part-II would consist of 60 multiple choice questions on general aptitude comprising of Reasoning, Data Analysis, Computer Awareness, General Awareness and Current Affairs. The candidates qualified in the written test, group discussion and interview, would be the shortlisted candidates for the purpose of appointment. From the affidavit-in-opposition, filed by the respondent FCI, the written test was conducted for 120 marks, group discussion for 10 marks and interview for 20 marks, the total being 150 marks.