SYED ALI SHIKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.C. Borbora, Senior Advocate and Advocates Mr. B.D. Goswami, Mr. G. Alam who are representing the petitioners in these 4 writ petitions, Mr. K. N. Choudhury, learned Addl. Advocate General makes submissions on behalf of the State respondents.

(2.) The petitioners claim appointment to the post of Constables in the Assam Police in pursuant to their participation in the selection process, after they offered their candidature by responding to the advertisement dated 17.1.2000. The advertisement did not specify any specified number of vacancies.

(3.) For the record it may be noted that W.P.(C) No. 1135/2003 and WP(C) No. 905/2008 have been filed in pursuant to the order passed by the Supreme Court on 23.11.07 in WP(C) (Civil) Nos. 418/07 and 442/07, which were filed by the petitioners in these 2 writ petitions. However, WP(C) 2979/2009 and WP(C) 2539/2009 have been filed independent of any such order.