RUHUL AMIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the matters relates to selection and appointment of Gaonburas in South Salmara- Mankachar, Hatsingimari District.

(2.) In WP(C) No. 3828/2018 the prayer of the writ petitioners relating to regularization of their honorary service as Gaon Buras in the said district and also with regard to April, 2018 amendment of Executive Instructions No.162 and other under the Assam Land Revenue Regulations, 1886.

(3.) In WP(C) Nos. 6456/2018 and 8844/2018, the petitioners have challenged the advertisement dated 06.07.2018 for the post of Gaonburas of South Salmara-Mankachar, Hatsingimari District as advertised by the Deputy Commissioner, South Salmara-Mankachar, Hatsingimari District dated 19.05.2018 wherein there was no reservation of posts for the reserved category of SC/ST/EWS/PWD/RFW.