MOIDUL ISLAM Vs. STATE OF ASSAM
LAWS(GAU)-2019-4-124
HIGH COURT OF GAUHATI (FROM: AGARTALA)
Decided on April 09,2019

Moidul Islam Appellant
VERSUS
STATE OF ASSAM Respondents


Referred Judgements :-

R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

NELSON SAILO,J. - (1.)Heard Mr. N.N. Karmakar, learned counsel for the petitioner and Mr. N. Goswami, learned State Counsel appearing for all the respondents.
(2.)By filing this writ petition, the petitioner has challenged his nonselection and appointment in the post of Arms Branch Constable against the 332 number of posts meant for the district of Kamrup (Rural) as per the Advertisement published on 24.12.2014 (Annexure1).
(3.)According to the petitioner, he and another candidate, namely, Ranjan Deka, scored a total of 58.5 marks in the selection. However, the petitioner being the younger candidate of the two, Ranjan Deka was appointed to the post in view of paragraphs Nos. 46 and 63 of the guidelines for the District Level Selection Committee (DLSC). The further contention of the petitioner is that out of 332 vacancies, only 316 vacancies were filled up and therefore, 16 vacancies meant for the concerned reserved category candidates, due to unavailability of such candidates, remains unfilled.


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