SUDARASN BRAHMA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the order of termination of services of the petitioner.

(2.) The facts as narrated in the writ petition are that the petitioner belonging to the Scheduled Tribes community responded to the advertisement issued by the Divisional Officer, Goalpara Soil Conservation Division, Kokrajhar, i.e. respondent No. 3, inviting applications for the post of Field Worker. Be it stated here that the writ petition does not disclose the date and the mode of issuing the advertisement.

(3.) By Annexure-A letter dated 09.11.99, the petitioner was invited for written test scheduled to be held on 23.11.99. According to the petitioner he was successful in the written test and thereafter he was invited for the interview conducted by the Selection Committee on 26.02.2000. The interview was conducted at the Circuit House, Guwahati. The petitioner has annexed the purported select list dated 26.03.2000 (Annexure -C). It is interesting to note that the petitioner was called for the interview scheduled to be held on 26.03.2000 at 9:30 A.M. by Annexure-B latter of the same date, i.e. 26.03.2000.