PRADYUT SARMA Vs. ASSAM PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order dated 26.9.97 passed by a learned Single Judge of this Court in Civil Rule No. 2693 of 1997 thereby dismissing the petition. Basic facts leading to the [presentation of the writ petition are :

(2.) In pursuance of the advertisement dated 26.1.95 published in local Daily, applications were invited for a Combined Competitive Examination 1994-95 fo.r screening candidates for the main examination for State Service and other allied services under the Government of Assam. The writ petitioners-appellants were amongst the applicants. As can be seen from the advertisement, 114 posts were advertised out of which 70 were earmarked for Class I and 19 and 3 posts respectively for Class II and Class III services. The select list was published by the State Public Service Commission, Respondent No. 1 on 19.4.97. It is the writ petitioner-appellants claim and case that they had done exceedingly well both at the written and viva voce tests, the select list as published on 19.4.97 which was a shock to them was challenged on the ground of improper evaluation, favouritism and violation of norms of recruitment.

(3.) It was also the appellants case that as against 114 posts as initially advertised, the select list contained 144 posts, but on scrutiny it was found that 30 more additional post was sought to be filled up in Class II and Class III over and above the posts as initially advertised. It was contended that this addition was made after commencement of the selection process and even holding of viva voce test had been completed on 1.2.97.