SANTI RAM ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the petitioner. Also heard Ms. K. Devi, learned counsel for respondent Nos. 8 and 9 and Mr. A Deka, learned Standing counsel, Secondary Education Department, Assam.

(2.) Pursuant to an employment notice/advertisement for filing up of vacant post of Chowkidar in the Agomani Senior Basic School, the petitioner along with other candidates had applied and participated.

(3.) Accordingly, the School Level Screening Committee of the Agomani Senior Basic School had conducted a selection process which also included interview of the respective candidates. As a consequence of such selection, a detail particulars of the applicants for the post of Chowkidar of Agomani Senior Basic School was prepared which is annexed as Annexure-16(A), page 76 to the writ petition. Thereafter, by the statement of selection, which is annexed to the writ petition, the respondent No. 8, Kabita Roy, was shown to have obtained a total marks of 26, whereas, one Nirmal Ch. Roy, the respondent No. 9 was shown to have obtained 24 marks and the petitioner was shown to have obtained a total of 22 marks. On the basis of such selection by the Notification dated 21.12.2011, under the signature of the Director of Elementary Education, Assam, a provisional select list was notified. As per the said provisional select list, the respondent No. 8, Kabita Roy was shown in the first position and the respondent No. 9 was shown in the second position.