NARJIMA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, the learned Senior Counsel representing the petitioners. The respondent Nos.1, 2 & 3 are represented by Mr. P.N. Goswami, the learned Standing Counsel for the Excise Department. The learned Senior Counsel Mr. K.N. Choudhury appears for the respondent No.7. The subsequently impleaded respondent Nos.11 ' 19 are represented by Mr. N.J. Khataniar, the learned Counsel.

(2.) The matter pertains to recruitment of 98 Excise Constables for which approval for appointment was granted on 9.9.2010. The vacancies were notified with Matriculation as the educational eligibility and besides, sound health and prescribed physical standards were described as essential requirement for the job of Excise Constables, who were to be deployed in field duties. The age limit between 18-38 years plus the minimum height requirement for the candidates' eligibility, was also indicated. The general notification for the vacancies was advertised on 16.9.2010 in two local newspapers.

(3.) The field testing of the applicants were done in different district headquarters where the candidates were tested on their fitness, by subjecting the male candidates to run 1.6 k.m. under 6.5 minutes and the female candidate to cover half this distance, within the same time frame.