JITENDRA KUMAR THAKURIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellants who were the respondents in the writ petition (W. P. (C) No. 1669/2000) being aggrieved by the judgment and order passed therein, have preferred this appeal.

(2.) THE writ petition was filed by the present respondents challenging the appointments of the appellants as Compiler/lower Division Assistant in the office of the Directorate of Health Services, Assam. They were so appointed by orders dated 06. 12. 99. Further prayer made in the writ petition was to complete the selection process which was initiated vide employment notice dated 20. 10. 97.

(3.) THE writ petitioners had responded to the employment notice dated 26. 10. 97 which was published by the official respondents inviting applications for the posts of Compiler/lower Division Assistant. The selection was to be made as per the provisions of the Assam Directorate Establishment (Ministerial) Service Rules, 1973. Although the employment notice was issued and the applications were received, but no selection was held.