SAIDUR RAHMAN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel for the petitioners in both the writ petitions. Also heard Mr. R.K. Dev Choudhury, learned Senior Govt. Advocate for the State respondents and Mr. N. Upadhyaya, learned counsel for the private respondents.

(2.) The petitioners are aggrieved by the filling up of the vacant posts earmarked for General/Unreserved Category candidates by Reserved Category candidates, in pursuance to the recruitment process held for filling up 381 posts of Armed Branch Constables in Cachar District.

(3.) The petitioners case in brief is that an advertisement for recruitment of 6748 numbers of vacant posts in the Armed Branch Constables in Assam Police was issued on 24.12.2014. In the District wise distribution of vacancies, 381 vacancies were allotted to Cachar District. The reservation of vacancies in all the District of Assam, including Cachar District, was as follows: