LUT AHMED BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) 11-11-2019 Matter relates to selection and appointment to the post of Muslim Marriage Registrar and Kazi (in short MMR and Kazi) at Sonai of Cachar district.

(2.) Earlier the petitioner approached this Court in WP(C) No.66322018 challenging the qualification of the present respondent No.9 for the said post of MMR and Kazi at Sonai of Cachar district and the learned Single Judge by an order dated 16.05.2019, while disposing of the said writ petition directed the respondents to carry out the exercise for filling up the post of MMR and Kazi at Sonai of Cachar district within a period of 1(one) month from the date of receipt of a certified copy of the order with following observation--

(3.) In this regard, all the contesting parties including the petitioner as well as respondent No.6 (present respondent No.9)shall have the liberty to put forth their respective cases before the Competent Authority i.e., Permanent Committee before proceeding with the Selection process as Permanent Committee has to first decide the eligibility of the candidates concerned. Since, the eligibility of the respondent No.6 (present respondent No.9) herein has been challenged by the petitioner, it would be incumbent upon the Permanent Committee to take a decision, in that regard after hearing all the parties concerned before proceeding with the selection process.