KULADIP MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Baruah, learned counsel for the petitioners in W.P.(C) No. 7876/2019 and Ms. F. Ahmed, learned counsel for the petitioners in W.P.(C) No. 7973/2019. Also heard Mr. S. S. Roy, learned Government Advocate, Assam for the State respondent in both the writ petitions.

(2.) Issues involved in these two writ petitions are same, arising out of the same advertisement dated 08.02.2010 pertaining to 3843 numbers of vacant posts of Armed Branch Constables in Assam Police and they claim their right flows from the judgment and order dated 22.02.2019 passed in WP(C) No. 2725/2010, involving similar issue. As such both the writ petitions are taken up for consideration together.

(3.) It is stated that the authorities of the Assam Police on 08.02.2010 issued an advertisement for recruitment of Armed Branch Constables in Assam Police Battalions against 3843 numbers of vacant posts and pursuant to the same the petitioners applied for the said posts and also participated in the selection process for it by appearing before the Selection Committee. However, they did not find their names amongst the selected candidates.