MD. MUMINUL HASAN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B. Ahmed learned counsel for the petitioner. Also heard Mr. G. Pegu, learned State Counsel appearing for respondent No. 1. None appears for respondent Nos. 2 and 3.

(2.) The case is of the year 2014. The respondents have not filed their affidavit-in- opposition to counter the claim made by the petitioner till date. Considering the issue involved, this Court proposes to dispose of the writ petition today.

(3.) Brief facts of this case is that the petitioner who has passed Higher Secondary School Leaving Certificate and also underwent a Computer Training Course was sponsored by the District Employment Exchange, Cachar, Silchar against the one post of Peon in the establishment of the Chief Judicial Magistrate, Cachar (Respondent No. 2). Sponsorship of the name of the petitioner was pursuant to the requisition made by the respondent No. 2 vide his communication dated 11.04.2013 (Annexure-4) to the employment officer concerned. The petitioner having fulfilled the eligibility criteria participated both in the written and the Viva voce test which was held on 12.05.2013 in the establishment of the respondent No. 2. Pursuant to the selection process, one Sri Ajoy Kumar Yadav was selected for the post of Peon and the petitioner was kept at serial No. 1 in the waiting list. This result was put up in the notice board of the establishment of the respondent No. 2.