ABDUL JALIL BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All these writ petitions, having similar cause of action and relief sought being similar in nature, are disposed of by this common order.

(2.) Heard Mr. J. Laskar, learned counsel for the petitioner in WP(C) 1215/2018 and WP(C) 1283/2018, Mr. B. Chetri, learned counsel for the petitioner in WP(C) 1100/2018 and WP (C) 2221/2018, Mr. N. H. Borbhuiya, learned counsel for the petitioner in WP(C) 1144/2018 and WP(C) 1313/2018, Mr. S. S. S. Rahman, learned counsel for the petitioner in WP(C) 1221/2018 and Mr. S. Zaman, learned counsel for the petitioner WP (C) 2358/2018. Also heard Mr. D. Nath, learned Addl. Senior Government Advocate, appearing for all the respondents.

(3.) The respondent No.2/Director, Animal HusbandryVeterinary Department, issued an advertisement dated 22.07.2017 for filling up 188 Nos. posts of Veterinary Field Assistant (VFA, in short) under the Directorate of Animal HusbandryVeterinary Department, Assam. In the said advertisement, the age limit prescribed was not less than 21 years and more than 43 years of age as on 01.01.2017. All the petitioners have completed the certificate course of Elementary Knowledge of Animal HusbandryVeterinary Science and, therefore, they were otherwise qualified to apply for the post of VFA. However, due to the age limit prescribed in the advertisement dated 22.07.2017, the petitioners could not apply inasmuch as they were all over aged. Therefore, the petitioners filed WP(C) 4736/2017 and WP(C) 4816/2017, which were disposed of by different orders dated