PREETI KASHYAP Vs. SONU SAHU

JUDGEMENT

(1.) Heard Mr. M. Choudhury, learned senior counsel representing the appellants, assisted by Mr. R. Goswami, Advocate as well as Ms. R.B. Bora, learned counsel representing respondent Nos. 3 and 4. While Mr. S.M. Baruah, Advocate have entered appearance on behalf of respondent Nos. 5 to 10, there is none to represent the respondent Nos. 1 and 2/ writ petitioners although notices had been despatched. On record, the respondent No. 2/ writ petitioner No. 2 have filed affidavit-in-opposition.

(2.) This is an intra-Court appeal presented against the judgment and order dated 21.07.2015 passed in WP(C) 904/2014. The appellants herein were arrayed as respondent Nos. 6, 11, 3, 4, 8, 10, 12, 16 and 17 in the order as impleaded in the related writ petition.

(3.) Facts to be noticed is that on 05.09.2013 an Advertisement was issued by the Director, Town and Country Planning, Assam inviting applications for filling up 16 (sixteen) vacancies in the post of Draftsman/Planning Draftsman-II. Out of the said vacancies, 1 (one) was reserved for ST(P), 3 (three) for OBC candidates and 12 (twelve) for General Category candidates. The educational qualification prescribed was that the candidates should possess qualification of 2 (two) years Certificate Course in Draftsmanship(Civil) from Government recognized institution. The respondent Nos. 1 and 2/ writ petitioner Nos. 1 and 2 applied for the post on account of possessing the required qualification. Consequent upon the selection process, which involved written examination and viva-voce test, a Select List was published on 12.02.2014. Whereas the present appellants were shown selected, the names of the respondent Nos. 1 and 2/ writ petitioner Nos. 1 and 2 did not figure in the said Select List. Aggrieved, they filed the related WP(C) 904/2014.