PRABAL RAJKHOWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra-court appeal has been preferred by the appellants-Prabal Rajkhowa, Pradip Kumar Nath and Hasimuddin Ahmed - challenging the judgement and order dated 19/2/2015 passed in WP(C) No.2671/2013 allowing the writ petition of Respondent No.5 Sanjeev Kumar Nath by setting aside the impugned selection process for recruitment of Statistical Assistant in the Social Welfare Department, Government of Assam, in the district of Morigaon.

(2.) By the impugned judgment and order, the selection and appointment of the writ appellants nos.1, 2 and 3, who were placed in the select list above the Respondent No. 5 was quashed and it was directed that afresh selection process be initiated within 6(six) weeks from the date of receipt of the certified copy of the order.

(3.) The facts in short are these. In the month of January, 2005, the Director of Social Welfare Department, Government of Assam, initiated a recruitment process for filling up 2 (two) posts of Statistical Assistants in the district of Morigaon. As per the general notice, the candidates, who were enlisted in the District Employment Exchanges of the concerned districts, were invited to appear in interview. Respondent No. 5 appeared in the selection process along with other candidates and he was placed at serial number 4 in the select list published by the Director of Social welfare, Assam on 08/02/2006. It was stated that the results were being declared district-wise and strictly on the basis of merit.