KRISHNA BORO Vs. BOROLAND TERRITORIAL AREA DISTRICTS

JUDGEMENT

(1.) All these writ petitions being connected and related to a recruitment process for filling up of the post of Auxiliary Nurse and Midwife (ANM) in the BTC are taken up for hearing together and are being disposed of by this common judgment and order.

(2.) At the outset, this Court has been informed that so far as the WP(C)/7553/2017 and WP(C)/1294/2018 are concerned, no adjudication would be necessary as the grievance raised in those writ petitions pertaining to the minimum educational qualification has also been redressed in the meantime.

(3.) The facts which are projected in the writ petition and relevant to the issue involved are that on 22/11/2017, an advertisement was issued for filling up of various posts in the BTC, including 35 nos. of posts for ANM. One of the eligibility criteria was Higher Secondary passed which, however, was corrected by a corrigendum to be Class-X passed. It is the case of the petitioners that they had submitted their candidatures in terms of the said advertisement. However, they were never called in the selection process and accordingly, they were deprived of from a fair opportunity in public employment. The challenge is also based on the fact that no merit list was prepared and the selection was apparently based only on viva voce. The aspect of filling up more posts than the numbers of post advertised has also been raised.