JYOTI RUPA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition is directed and arises out of an advertisement for filling up of a few temporary posts of Supervisors (Graduate female candidate only), alongwith other posts in the I.C.D.S. Projects under the Directorate of Social Welfare and Probation, Assam.

(2.) The Petitioners before this Court assailed the legitimacy of the advertisement and more particularly the pretence of filling up of the posts against the future vacancies as being violative of the Equality Clause enshrined in the Constitution of India.

(3.) By Notification bearing No. DSW(ICDS)E/21/96/7, dated Guwahati the 18th October, 1996 (Annexure-4 of the Petition) applications were invited from the eligible candidates for filling up of a few temporary posts of Supervisors etc. The relevant passages of which are extracted below: