PRANJAL KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioners. Also heard Mr. C. Baruah, learned standing counsel, Assam Public Service Commission (APSC), appearing for respondents No. 3 to 7, and Mr. H.K. Hazarika, learned State counsel, appearing for respondents No. 1 and 2.

(2.) Challenge in this writ petition by 4 petitioners is to Clause 12.2 of the Assam Public Service Commission (Conduct of Business) Procedure, 2019 (hereinafter referred to as "2019 Procedure").

(3.) The petitioners had responded to an advertisement No. 13/2019 published by the Secretary, APSC, on 21.12.2018, for filling up of 65 posts of Assistant Engineer (Civil) under Water Resources Department.