UTTAM KUMAR CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.C. Kath Hazarika, learned counsel for the petitioner. Also heard Mr. P. Nayak, the learned Standing Counsel for the Finance Department i.e. respondents No.1 and 3, Mr. N. Goswami, the learned Govt. Advocate appearing for the respondent No.2 and Mr. S.S. Sharma, learned senior counsel assisted by Mrs. L. Sharma, the learned counsel for the private respondent No.4.

(2.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed the merit/select list dated 19.06.2012 and all consequential orders issued by the respondent No.2, i.e. the Deputy Commissioner, Bongaigaon-cum-Chairman, Selection Committee, thereby selecting and appointing the respondent No.4 in the post of Junior Accounts Assistant in the Bongaigaon Treasury.

(3.) The learned counsel by referring to the case projected in the writ petition has submitted that the Deputy Commissioner, Bongaigaon had invited applications for filling up two posts of Junior Accounts Assistant ('JAA' for short) and one post of Lower Division Assistant ('LDA' for short) under the Bongaigaon Treasury under the establishment of the Deputy Commissioner, Bongaigaon. The petitioner was one of the applicants for the post of JAA. The selection test consisted of (1) one paper of General English, carrying 100 marks; (2) Precise writing, drafting, composition and grammar, carrying 100 marks; (3) General Knowledge, carrying 100 marks; and (4) viva voce, carrying 50 marks. The petitioner cleared the written test held on 03.06.2012and thereafter, the viva voce was held on 17.06.2012 and the results were published on 19.06.2012. Consequently, on 21.06.2012, appointments were made to the persons whose names appeared in Sl. No.1 and 2 of the select- list.