RATUL KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) As a common grievance is raised in both these writ petitions, the same are taken up for disposal analogously at the Admission stage. This Court has also considered that the matters are of the year 2015 and pleadings are complete.

(2.) The principal grievance of the petitioners is with regard to the method adopted for recruitment pursuant to an advertisement published in the newspaper on 29.11.2013, for filing up of 80 numbers of Grade-IV posts under the Directorate of Sericulture, Assam. It is the case of the petitioners that though a Selection Committee was constituted that Selection Committee could not have made the selection pertaining to different districts as the vacancies were from different districts all across the State. Since the prescription laid down in the Assam Public Services (Direct Recruitment to Class III and Class IV Posts) Rules, 1997 (hereinafter the Rules) were not followed, it is the case of the petitioners that the entire selection stood vitiated.

(3.) I have heard Shri N. Hoque, learned counsel for the petitioners in WP(C)/3837/2015 as well as Shri R. Ali, learned counsel appearing on instructions of Shri P. K. Das, learned counsel for the petitioners, so far as WP(C)/5604/2015 is concerned. I have also heard Shri N. Goswami, learned State Counsel appearing on behalf of the State respondents as well as Shri A. K. Das, learned counsel for the private respondents in both the writ petitions.