Gauhati High Court
Page No.# 1/6 vs The Union Of India And 2 Ors on 22 February, 2023
Page No.# 1/6
GAHC010013382023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/579/2023
MONOMI SONOWAL AND 13 ORS.
D/O- PURNAA KANTA SONOWAL,
R/O- E-177, NH-52, UPAR UBAN GAON NO. 1, KAKAPATHAR,
P.O. AND P.S. KAKAPATHAR,
PIN- 786152,
DIST.- TINSUKIA, ASSAM.
2: MADHURY MUCHAHARY
D/O- SURJYA MUCHAHARY
R/O- POST OFFICE BETBARI
DIST.- BAKSA
ASSAM
PIN- 781327.
3: DEBESWAR BARMAN
S/O- SATISH CHANDRA BARMAN
R/O- VILL. HATIPOTA
P.O.- DHALIGAON
PIN- 783385
DIST.- CHIRANG
ASSAM.
4: GAUTAM BORGOHAIN
S/O- LATE SUBHA BORGOHAIN
R/O- NOWSOLIA GAON
PARAJIT NAGAR
Page No.# 2/6
P.O.- BARBHETA
PIN- 785004
DIST.- JORHAT
ASSAM.
5: KISHOR RAY
S/O- GANGA PRASAD RAY
R/O- ANKORBARI
P.O.- CHOTO NILIBARI
PIN- 783394
DIST.- CHIRANG
ASSAM.
6: DIPAK BARMAN
S/O- SUBAL BARMAN
R/O- SILKATARI PT-II
P.O.- BILASPUR
PIN- 783372
DIST.- KOKRAJHAR
ASSAM.
7: UTTAM BARMAN
SON OF PURNA BARMAN
R/O- DHUPGURI
P.O.- KASHIKOTRA
PIN- 783373
DIST.- CHIRANG
ASSAM.
8: DIPUMONI BORAH
S/O- ATUL CHANDRA BORAH
R/O- 197 RADHALA
P.O.- GOSAIBARI
PIN- 782142
DIST.- NAGAON
Page No.# 3/6
ASSAM.
9: PRANKANTA BARMAN
S/O- DHALIYA BARMAN
R/O- VILLAGE- NAYTAMARA PART-3
P.O.- BILASPUR
P.S.- BONGAIGAON
DIST.- BONGAIGAON
ASSAM.
PIN- 783372.
10: PRANDIP KONWAR
S/O- GANESH KONWAR
R/O- CHUTIAKARI
CHALIHA GAON
P.O.- CHUTIAKARI
PIN- 785004
DIST.- JORHAT
ASSAM.
11: MRIDULA RAY
D/O- BIREN CHANDRA RAY
R/O- VILLAGE PURANI BHATIPARA (PART-2)
BONGAIGAON
P.O. AND P.S. BONGAIGAON
DIST.- BONGAIGAON
ASSAM.
PIN- 783380.
12: MAHENDRA RAY
S/O- BALEN CHANDRA RAY
R/O- VILL. BARIGARA (BARCHARA BARI)
P.O. DANGAI GAON
P.S.- DHALIGAON
DIST.- CHIRANG
Page No.# 4/6
ASSAM
PIN- 783380.
13: RAJANI KANTA ROY
S/O- PRASAD CHANDRA ROY
R/O- VILL. 2 NO. JAMDOHA PT-I
P.O.- GERUKABARI
P.S. MANIKPUR
SUB-DIVISION- BIJNI
PIN- 783390
DIST.- BONGAIGAON
ASSAM.
14: AKRASH SUTRADHAR
S/O- LAKHAN SUTRADHAR
R/O- GERUKABARI
P.O. GERUKABARI
P.S.- MANIKPUR
DIST.- BONGAIGAON
ASSAM.
PIN- 783390
VERSUS
THE UNION OF INDIA AND 2 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI- 110001.
2:THE STAFF SELECTION COMMISSION
REP. BY ITS CHAIRMAN
BLOCK-12
4TH FLOOR
CGO COMPLEX
LODHI ROAD
NEW DELHI- 110003.
Page No.# 5/6
3:THE REGIONAL DIRECTOR
STAFF SELECTION COMMISSION
REGIONAL OFFICE
HOUSEFED COMPLEX
DISPUR
GUWAHATI- 781006
Advocate for the Petitioner : MS P BORAH
Advocate for the Respondent : DY.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 22.02.2023
Heard Mr. Varun Kr. Sinha, learned counsel for the
petitioner.
Also heard Ms. S. Baruah, learned CGC appearing for all
the respondents.
This writ petition is filed by the petitioners challenging
the non selection of their candidatures in the selection process
for recruitment of Constables (GD) in the Central Armed Police
Forces (CAPFs), NIA, SSF and Rifleman (GD) in Assam Rifles in
the examination held in the year 2018. The said examination
was conducted by the Staff Selection Commission. It is the
contention of the petitioners that they belong to ST, SC and
OBC categories. However, inspite of their rankings in the
selection process, they were overlooked and some other
persons were appointed.
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The learned counsel for the petitioner submits that as on
date about 6000 vacancies are still available. The learned
counsel for the petitioner submits that several High Courts
including this Court has already rendered certain orders and
judgments, which would have a bearing in this matter.
This Court is of the view that the matter requires
examination. As such let Notice be issued returnable after 4
(four) weeks.
Ms. S. Baruah, learned CGC appears for the respondents
and therefore, waives Notice, however sufficient extra copies
shall be furnish within a period of 1
(one) week from today.
Let the matter be listed after 4 (four) weeks.
The respondents may file their counters in the
meantime.
JUDGE
Comparing Assistant
