All Assam Minority Youth ... vs The State Of Assam And 4 Ors
2022 Latest Caselaw 2780 Gua

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GAHC010128922022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)


                          Case No. : WP(C)/4429/2022


         ALL ASSAM MINORITY YOUTH ASSOCIATION
         H.O. NAYANPUR, GANESHGURI, GUWAHATI, DIST. KAMRUP (M), ASSAM,
         PIN-781005, REP. BY ITS PRESIDENT SYED JAMSHED RAHMAN, S/O. LT.
         SYED SADEQUR RAHMAN, R/O. BHETAPARA, P.S. HATIGAON, GUWAHATI,
         DIST. KAMRUP (M), ASSAM, PIN-781028.


         VERSUS


         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
         GUWAHATI-06.


         2:THE PRINCIPAL SECRETARY
          HOME AND POLITICAL DEPTT.
          JANATA BHAVAN
          DISPUR
          GUWAHATI-06.


         3:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          P.O. AND P.S. ULUBARI
          GUWAHATI
          DIST. KAMRUP (M)
         ASSAM
          PIN-781007.


         4:THE ADDL. DIRECTOR GENERAL OF POLICE (ADMN.)
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             ASSAM
             P.O. AND P.S. ULUBARI
             GUWAHATI
             DIST. KAMRUP (M)
             ASSAM
             PIN-781007.


            5:THE INSPECTOR GENERAL OF POLICE (ADMN.)
             ULUBARI
             GUWAHATI
             DIST. KAMRUP (M)
            ASSAM
             PIN-781007


Advocate for the Petitioner   : MR. P J SAIKIA


Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

Date : 05-08-2022

Adjournment prayer has been made on behalf of Mr. PJ Saikia, learned counsel for the petitioner due to personal difficulties.

Ms. A Talukdar, learned counsel for the respondents, on the other hand, submits that the writ petition has to be dismissed as similar writ petitions numbering more than 147 writ petitions have been dismissed, one of them being WP(C) No. 720/2001 vide order dated 24.05.2004. She also submits that this case has to be dismissed in view of the judgment of the Apex Court in the case of Employees State Insurance Corporation vs. Dr. Vinay Kumar, in Civil Appeal No. 4150/2022 which was decided on 18.05.2022.

The matter pertains to recruitment to the post of Assam Police Constables Page No.# 3/3

pursuant to the advertisement dated 17.01.2000.

List the matter on 9th August, 2022.

JUDGE

Comparing Assistant