SUJIT KUMAR PAUL Vs. STATE OF ASSAM
LAWS(GAU)-2017-6-76
HIGH COURT OF GAUHATI
Decided on June 21,2017

SUJIT KUMAR PAUL Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

AJIT SINGH,J. - (1.)This writ appeal is directed against the order dated 6.8.2014 passed by the learned Single Judge of this High Court whereby he has dismissed appellants' WP(C) No.3545/2010. Only Appellant No.1-Sujit Kumar Paul has pressed this appeal.
(2.)Appellant No.1 applied for the post of Constable in a prescribed standard form of application. He against the Column "Community" mentioned that he belongs to Rudrapaul Community. This community is notified as Other Backward Class in the State of Assam. According to Appellant No.1 although he secured more marks than the selected candidates belonging to Other Backward Class community he has illegally been denied appointment. He, therefore, in the writ petition prayed for a direction against the respondents to appoint him on the post of Constable. The learned Single Judge, however, disagreed with him and dismissed his writ petition by the impugned order.
(3.)The stand of the respondents before the learned Single Judge was that since Appellant No.1 did not file any caste certificate to establish that he belongs to Other Backward Class community, his candidature was considered as General Category candidate.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.