RITUPAN DUTTA Vs. OIL INDIA LTD

JUDGEMENT

(1.) Heard Mr. KN Choudury, learned senior counsel for the petitioners in WP(C) No. 1584/2017, WP(C) No. 2902/2017 and WP(C) No. 2831/2017, Mr. BD Konwar, learned senior counsel for the petitioners in WP(C) No. 2916/2017 as well as Mr. D Baruah, learned counsel for the petitioners in WP(C) No. 4770/2017 and WP(C) No. 1022/2017. Also heard SN Sarma, learned counsel appearing for the Oil India Limited, Mr. B Chakraborty, learned counsel appearing for the private respondents in WP(C) No. 4770/2017, Mr. S Borthakur, learned counsel for the respondents in WP(C) No. 4770/2017, WP(C) No. 2831/2017 and WP(C) No. 2916/2017, Mr. DK Das, learned counsel for the respondents in WP(C) No. 2902/2017 as well as Mr. B Kaushik, learned counsel for the respondents in WP(C) No. 1022/2017, WP(C) No. 1584/2017 and WP(C) No. 2902/2017.

(2.) All the writ petitions are being decided by a common order as the issues raised in all the writ petitions are the same and as they all pertain to the same selection process, held in pursuance to the vacancy notification dated 08.08.2014. The candidates appeared for the written test consisting of 100 marks. All candidates who secured 30% in the written test/screening were thereafter called for interview. The final selection of candidates was made on the basis of the marks obtained in the interview only.

(3.) The petitioners' having taken part in the selection process for filling up of 175 posts in Oil India Limited, hereinafter referred to as "OIL", under different categories of posts and not having been selected, they have challenged the selection method and selection process.