MOMIN UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Islam, the learned advocate for the petitioner. Also heard Mr. G. Pegu, learned Govt. Advocate for the respondent No.1. None appears on call for the respondents No.2 to 5.

(2.) In view of the nature of challenge made in this writ petition, this writ petition has been heard in the admission stage by issuing rule returnable forthwith.

(3.) By this writ petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order dated 26.5.2015, passed by the Registrar (Administration) - Cum- In-charge, Centralised Recruitment Cell, Gauhati High Court (respondent No.3), thereby rejecting the candidature of the petitioner for appointment as Grade-IV (peon) on compassionate ground in the establishment of District and Sessions Court, Dhubri.