DWIPEN MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, learned counsel for the petitioners and Mr. G. Pegu, learned State Counsel for the State respondents.

(2.) By filing this writ petition, the petitioners have challenged their non-appointment to the post of Armed Branch Police Constable pursuant to the recruitment rally that was conducted in the month of June, 2009. The advertisement dated 20.02.2009 was issued by the Inspector General of Police (Administration) notifying that a recruitment rally for appointment to the post of Armed Branch Constable in the Assam Police (for ONGC security) Battalion/24th Assam Police (Indian Reserve) Battalion and 1002 vacancy post of Armed Branch Constable will be conduct. The application will be received w.e.f. 25.02.2009 and the last date of submission will be till 28.03.2009.

(3.) As per the advertisement, the scheme of the selection process is that 50 marks will be allotted for physical efficiency test and another 50 marks for the viva voce test. Those who scored a minimum of 25 marks in the physical efficiency test will be eligible to participate in the viva voce test. Both the 2 tests prescribed for 25 marks as the minimum marks for being selected. Pursuant to the selection process that was held, the petitioners who applied for the post from Kamrup (Rural Metro) were expected to be selected for the post. According to them, they performed well in the selection process but however, in the ultimate result that was declared in the local daily on 25.12.2009, the petitioners did not find their names/Roll Numbers. Being highly aggrieved, they are before this Court.