(1.) HEARD Mr. N. Deka, learned counsel appearing for the petitioner in W. P. (C) No. 3730/08. Mr. M. Phukan, learned counsel represents the petitioner in W. P. (C) No. 3692/08. They raise substantially common submissions on behalf of the two writ petitioners. Mr. B. Pathak and Mr. D. Das, the learned Central Govt. Counsels have been heard on behalf of the respondents.
(2.) THE two petitioners herein had offered their candidature for being considered for appointment to the post of Constables (General Duty), advertised by the CRPF authorities on 1. 1. 07. They applied against posts meant for Scheduled Tribe category candidates. It is not in dispute that both the petitioners Randip Boro and Kartik Dewraja secured 43 marks in the selection process and that some candidates with 43 marks have been short listed and given appointment to the posts of constable.
(3.) BUT , as the petitioners could not be considered for appointment on the basis of age criteria, a third round of litigation is initiated by them through these petitions.