BHUPEN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Saikia, learned counsel, assisted by Mr. N. J. Gogoi, learned counsel for the petitioners in WP(C) No. 7360/2018 and WP(C) No. 7188/2018 and Mr. M.K. Choudhury, learned senior counsel assisted by Mr. P. Bhardwaj, learned counsel for respondent No. 5 in WP(C) No. 7360/2018 and WP(C) No. 7188/2018 and Mr. B. Deuri, learned Govt. Advocate for respondent Nos. 1 to 4.

(2.) These two petitions, WP(C) No. 7360/2018 and WP(C) No. 7188/2018 are tagged and heard together considering the common issues running through both these petitions and accordingly, disposed of by this common judgment. Both the petitioners and the private respondent No. 5 in these two petitions were candidates for appointment to the post of Demonstrator of Vocal Music in Luit Konwar Rudra Baruah State College of Music.

(3.) WP(C) No. 7360/2018 has been filed challenging the Selection List dated 30.9.2018 for appointment to various posts, of which the petitioner is concerned with the post of Demonstrator of Vocal Music only for which the respondent No. 5 has been selected. In WP(C) No. 7188/2018, also the same Select List dated 30.09.2018 has been challenged as regards the post of Demonstrator of Vocal Music.