PHANINDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) 06-11-2019 Heard Mr. M. Saikia, learned counsel for the petitioner and Mr. S. S. Roy, learned Government Advocate, Assam for the respondent Nos. 1 to 4.

(2.) It is stated that pursuant to the advertisement dated 08.02.2010 of the authorities of the Assam Police for recruitment of Armed Branch Constables in Assam Police Battalions against 3843 numbers of vacant posts, petitioner applied for the said post and appeared before the Selection Committee, but he did not find his name amongst the selected candidates.

(3.) The contention of the petitioner is that from reliable source he could come to know that the State respondents initially prepared the select list to the post of Constables as advertised but it was cancelled for the reasons best known to the authority and subsequently, a new select list was published after a lapse of five months or so, selecting candidates were not even found qualified in the physical efficiency test and were some candidates did not even appear in the interview.