S.B. Sinha, J. - (1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 5.5.2006 passed by a Division Bench of the Guwahati High Court in Writ Appeal No.54 of 2004 whereby and whereunder the judgment and order dated 12.2.2004 passed by a learned single Judge of the said Court was modified.
(3.) The basic fact of the matter is not in dispute. The Director General of Police, Assam published an advertisement inviting applications for 112 vacancies which were likely to arise in the post of Sub-Inspector of Police on or about 6.9.1997, the relevant clauses laying down the procedures therefor, were as under : "On selection candidates will be put through a prescribed course of training for one year at the Assam Police Training College. Dergaon and during the period of training they will be treated as cadre S.I. of Police. The cadets who fail in the final examination after training at the Police Training College will be liable to be discharged. The candidates securing top positions in the final examination will be considered for U.B. and the rest for A.B. subject to the 20 points Roster. All candidates possessing necessary qualification will appear in a written test which will comprise of one paper of 3 (three) hours duration. Questions will be on subjects like General Knowledge, History Science, Basic Mathematics, Comprehension etc. Venue of the test will be decided by the Supdt. of Police of the Districts in which candidates are presently residing as shown in the application form. They will contact Police Reserve of the Districts for the purpose and ascertain dates. Those candidates who qualify in the written test will be required to appear in a physical test and interview to be conducted centrally for which date will be notified later. The candidates will have to appear in the written test, physical test and interview at their own expenses.";