OIL AND NATURAL GAS COMPANY LTD Vs. PABITRA GOGOI

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order dated 7.5.96 passed by a learned Single Judge of this Court in Civil Rule No. 4339/95 and Civil Rule No. 2659/95. Both these petitions have been disposed of by a common impugned order. Both these petitions were heard together as per direction contained in the order dated 15.2.96 passed in Writ Appeal 1175/95.

(2.) It is a case relating to selection and appointment of five Junior Engineers as per advertisement dated 2.1.1995 published in local press. These posts were created as far back as 1982. A written test was held. The petitioners appeared at the said test, they were called for interview, and they claim to have been successful although on their own showing no result had been announced and in fact it is one of the reliefs sought by them, seeking a Mandamus against the appellant to publish the select list.

(3.) Before we go to legal right accruing to the writ petitioner, it would not be out of place to note the appellant's case :