BIMAL KANTI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filed by a person claiming that a direction may be issued to the respondent No. 3 to appoint the petitioner against the vacant post and for further direction to respondents No. 2 and 3 not to regularise the service of the respondents No. 5,6 and 7.

(2.) The brief facts of the case are as follows:

(3.) The petitioner is a graduate in Arts, There was an advertisement dt. 3.9.91 by the Education Department, Govt. of Assam for recruitment of Asstt. Teachers for High and Higher Secondary Schools, and the petitioner applied for the same. The petitioner alongwith other persons were called for interview by the Secondary Education Board constituted for Cachar District and after interview the Board compiled a list according to the Assembly Constituency. This list was published by the respondent No. 3. A copy of the relevant portion of the list(Borkhola segment) is enclosed as Annexure-1. This list will show that it is merely a panel list and it does not mean that panel is on the basis of merit. The name of the petitioner appears at Sl No. 3 Thereafter, the list was published, appointments were given by the authority but in giving appointments the seriatom in the list was not maintained. Being aggrieved by this action one Miss Arundhati Devi filed a Civil Rlule being Civil Rule.No. 2071/94 and this court on 3.6.94 passed the following order: