NILIMA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R Choudhury, learned counsel for the appellant and Mr. SP Choudhury, learned Govt. Advocate, Assam for respondent Nos.1 to 6. None has appeared for respondent Nos.7 to 9 though served.

(2.) This appeal is directed against the final order dated 28.9.2016 passed by the learned Single Judge dismissing the writ petition, being WP(C) 1466/2016, filed by the appellant as the writ petitioner seeking a direction to the respondents not to give effect to the select list dated 12016 for the post of Lot Mandal in the amalgamated establishment of Deputy Commissioner, Dhubri without considering the case of the petitioner as a women candidate.

(3.) It may be mentioned that petitioner had earlier approached this Court by filing WP(C) 2140/2015 seeking a direction to the respondent authority to fill up the vacancies in the post of Mandal (Lot Mandal) in the district of Dhubri by issuing advertisement etc. Petitioner had contended that she was interested and was eligible to be appointed as Mandal; despite vacancies being eligible, no steps were taken to initiate the recruitment process. On the basis of submissions made by the learned Govt. Advocate, Assam that there were 6 clear vacancies in the post of Mandal in the amalgamated establishment of Deputy Commissioner, Dhubri, a Single Bench of this Court vide order dated 15.5.2015 disposed of the writ petition by directing the Deputy Commissioner, Dhubri to take necessary steps in accordance with law to fill up the 6 available vacancies in the post of Mandal in his establishment and in the event of advertisement being issued for the 6 vacancies, it was open to the petitioner to participate in the selection process subject to fulfillment of the eligibility criteria.