- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the Gauhati High Court on 17.11.2006 allowing the appeal filed by the respondent no. 1 whereby the learned Division Bench set aside the judgment and order passed by the learned Single Judge allowing the writ petition filed by the appellant herein.
(3.) The respondent State issued an advertisement for filling up the post of Gaonburah of Tikka Garia Gaon, Mouza: Sariha in the District of Barpeta. The appellant as also respondent no. 1 along with others submitted their candidature as against the aforesaid advertisement which was issued on 11.11.1998 by the Sub-Divisional Office, Balaji Sub Division. After submission of the applications by the various candidates, the circle officer submitted a report along with other records regarding suitability of the candidates which was considered by the Selection Committee consisting of the Sub-Divisional Officer Balaji Sub Division,, the Circle Officer and the Election Officer. The said selection committee considered the records and found the appellant as the most suitable candidate and appointed him as the Gaonburah.;