RATUL KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Democratic values enshrined by the Constitution can thrive and prosper only on public confidence in the institutions that the Constitution has envisaged to act as necessary support pillars. Public confidence in the Assam Public Service Commission over the years has eroded and a perception has been generated that all is not well with the said institution. Though the tenor of the language used may be mild in its suggestion, it cannot but be observed that lack of public confidence in the Public Service Commission carries ominous portents for the future. The credibility of any institution primarily depends on the conduct of the persons manning it. People of exemplary conduct, exceptional ability and utmost integrity who share a serious concern for public good, alone, should be inducted into such a body. There is no room for compromise or complacency in the matter. Proper induction and necessary cleansing must be done if any institution has to earn public trust and confidence without which the constitutional goal will prove to remain an illusion. The above observations have been felt necessary in view of the perceptions with regard to the functioning of the Commission that had manifested itself in the course of the deliberations that had taken place at the prolonged hearing of these cases. The ultimate conclusion that the Court has reached in the present cases on the basis of application of the settled legal principles is by no means a vindication of the acts of the Public Service Commission and the above observations have been felt necessary to awaken a realization in the right quarters the need for an abundant measure of public confidence in the institution that alone can justify the high constitutional status bestowed on it. Having stated all that was considered necessary, the Court will now turn to the facts of the present cases.

(2.) An advertisement dated 10.8.2006 was issued by the Under Secretary of the Assam Public Service Commission (hereinafter referred to as 'the Commission') inviting applications from eligible candidates to undergo a preliminary examination to screen candidates for the main written examination to be held for filling up 116 Nos. of posts in the Assam Civil Service and other allied cadres. Of the 116 posts advertised, 11 posts were backlog vacancies. By a corrigendum dated 5.9.2006 issued by the concerned authority of the Commission it was clarified that the provisions of the Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005 (hereinafter referred to as 'the Women Reservation Act) would apply to the instant selection. The preliminary examination was held on 18.11.2007 in different centers of the State wherein over 23,000 candidates had participated. The result of the preliminary examination was declared on 1.5.2008 and 5569 Nos. of candidates were shown to have qualified for the main examination. Of the qualified candidates, 4381 appeared in the main examination that was held on different dates from 7.7.2008 to 31.7.2008. The result of the main examination was declared on 1.12.2008 and call letters were issued to 507 candidates to appear in the interview.

(3.) Two writ petitions i.e. WP(C) Nos. 5172 and 5368 of 2008 were instituted before this Court raising a grievance that the petitioners therein, who were female candidates, had not been called for the interview though male candidates of the category to which the petitioners belonged though had secured lesser marks have been issued call letters for the interview. Both the writ petitions were disposed of by this Court by an order dated 6.1.2009 whereby acting on the stand taken by the Commission that there was an error committed by it in excluding certain candidates and not calling them for the interview, this Court had permitted the Commission to call additional candidates for the interview as prayed for. Accordingly, 93 more candidates were called for the interview by the Commission. Interviews for the 507 candidates initially called were held between 11.12.2008 and 18.12.2008 whereas the additional 93 candidates called by the Commission were interviewed on 13th and 14th February, 2009.