RABINDRA NATH BARMAN Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. P.K. Tiwari, learned senior counsel for the appellant and also heard Mr. S.K. Medhi, learned counsel appearing on behalf of the respondents.

(2.) During the relevant period, to which the allegations made against the appellant pertains to, the appellant was serving as a Deputy Registrar in the Principal Seat of the Gauhati High Court. While the appellant was serving as the Deputy Registrar, an advertisement dated 19.03.2004 under the signature of the Registrar General of the Gauhati High Court was issued for recruitment to 59 numbers of posts of Lower Division Assistant. Around 2300 applications were received pursuant to such advertisement and the written test was held on 04.07.2004. On the basis of the result of the written test, 597 numbers of candidates qualified for the viva-voce and accordingly call letters for the viva-voce were issued by registered post, which was held on 11th, 12th, 18th, 19th and 25th September, 2004. The 597 candidates, who had qualified for the viva-voce, were divided into five batches of approximately 120 candidates each and the five batches were accordingly subjected to viva-voce on the aforesaid five dates. The list of the 597 candidates was arranged in the alphabetical order for the purpose of viva-voce. The result of the viva-voce was announced on 02.12.2004. As per the declared results, 40(forty) candidates were selected for appointment, although the notified vacancies as per the advertisement were 59 (fifty nine).

(3.) By the order of the Registry dated 09.09.2004, the appellant was required to attend duties on the scheduled dates for the viva-voce and one of the entrusted duty was to make the sitting arrangement of the candidates in the High Court building on the aforesaid dates.