Gauhati High Court
Page No.# 1/7 vs The Union Of India And 7 Ors on 19 May, 2023
Page No.# 1/7
GAHC010048882023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1417/2023
SAURAV CHETIA AND 14 ORS
S/O- PROMOD CHETIA,
R/O- VILLAGE CHETIA PATHAR,
P.O AND P.S- CHABUA,
DIST- DIBRUGARH, ASSAM,
PIN-786184
2: MANASH DEKA
S/O- RABIN DEKA
R/O- VILLAGE SONAPUR
P.O - PANITEMA
P.S-KAMALPUR
DIST- KAMRUP
ASSAM
PIN-781101
3: SUSMITA BAISHYA
D/O- KANAK BAISHYA
R/O- VILLAGE RUDRESWAR
P.O - RANGMAHAL
P.S-CHANGSARI
DIST- KAMRUP METRO
ASSAM
PIN-781030
4: BISWAJIT KALITA
S/O- NIPEN CHANDRA KALITA
Page No.# 2/7
R/O- VILLAGE KENERIKUCHI
P.O - DWARKUCHI
P.S-TAMULPUR
DIST- BAKSA
ASSAM
PIN-781367
5: ALIMUR RAHMAN
S/O- MASATAF ALI
R/O- VILLAGE KALKALIBASTI
P.O - CHANDKHIRA
P.S-PATHARKANDI
DIST- KARIMGANJ
ASSAM
PIN-788725
6: SUHEL AHMED
S/O- ABDUL MALIK
R/O- VILLAGE KALKALIBASTI
P.O - CHANDKHIRA
P.S-PATHARKANDI
DIST- KARIMGANJ
ASSAM
PIN-788725
7: RAJIV SARMAH
S/O- BABUL SARMAH
R/O- VILLAGE KULHATI
P.O - KULHATI
P.S-HAJO
DIST- KAMRUP
ASSAM
Page No.# 3/7
PIN-781104
8: SURAJ KALITA
S/O- BHABESH KALITA
R/O- VILLAGE PACHARIA
P.O - PACHARIA
DIST- KAMRUP
ASSAM
PIN-781104
9: SANJOY DAS
S/O- NIRMAL DAS
R/O- VILLAGE DADARA
NAPARA
P.O - DADARA
DIST- KAMRUP RURAL
ASSAM
PIN-781104
10: DIMBESWAR DAS
S/O- PRAFULLA DAS
R/O- VILLAGE DADARA
NAPARA
P.O - DADARA
DIST- KAMRUP RURAL
ASSAM
PIN-781104
11: KAMAL DEKA
S/O- HEMANTA DEKA
R/O- VILLAGE BARDAI PAKHIA
P.O - BAIHATA
Page No.# 4/7
DIST- KAMRUP RURAL
ASSAM
PIN-781380
12: JINTU MANI DEKA
S/O-DIMBESWAR DEKA
R/O- H.NO-5
VILLAGE SONAPUR
P.O - PANITEMA
P.S-KAMALPUR
DIST- KAMRUP
ASSAM
PIN-781101
13: RUPJYOTI SARMA
S/O- BABUL SARMAH
R/O- VILLAGE KULHATI
P.O - KULHATI
P.S-HAJO
DIST- KAMRUP
ASSAM
PIN-781104
14: DHRUBA JYOTI KALITA
S/O- HARKANTA KALITA
R/O- VILLAGE KEKERIKUCHI
P.O - DWARKUCHI
P.S-TAMYLPUR
DIST- BAKSA
ASSAM
PIN-781367
15: ISPHAK MEHEDI
S/O- MD. HUSSAIN ALI
Page No.# 5/7
R/O- VILLAGE MAROI
P.O - MAROI
P.S-SIPAJHAR
DIST- DARRANG
ASSAM
PIN-78414
VERSUS
THE UNION OF INDIA AND 7 ORS
REP. BY THE SECRETARY TO THE GOVT. OF INDIA,
MINISTRY OF PETROLEUM AND NATURAL GAS, SHASTRI BHAWAN, NEW
DELHI- 110001
2:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
INDUSTRY AND COMMERCE DEPARTMENT
DISPUR
GUWAHTI-06
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
IMPLEMENTATION OF ASSAM ACCORD DEPARTMENT DEPARTMENT
DISPUR
GUWAHATI-6.
4:THE MANAGING DIRECTOR
NUMALIGARH REFINERY LTD.
122 A
G.S. ROAD
CHRISTIAN BASTI
GUWAHATI
ASSAM
PIN-781005
5:THE DIRECTOR (TECHNICAL)
NUMALIGARH REFINERY LIMITED
P.O.-N.R. COMPLEX
DIST-GOLAGHAT
ASSAM
PIN-785699
Page No.# 6/7
6:THE SENIOR CHIEF GENERAL MANAGER
NUMALIGARH REFINERY LTD.
122 A G.S. ROAD
CHRISTIAN BASTI
GUWAHATI
ASSAM PIN-781005
7:THE CHIEF GENERAL MANAGER
122 A G.S. ROAD
CHRISTIAN BASTI
GUWAHATI
ASSAM PIN-781005
8:THE EMPLOYMENT OFFICER
DISTRICT EMPLOYMENT EXCHANGE
DIST - GOLAGHAT
BHOGA GAON
P.O- GOLAGHAT
ASSAM PIN-78562
For the petitioners : Mr. M. Bhagabati, Advocate
For respondent No.1 : Mr. S. Borthakur, Advocate
For respondent Nos.3 & 8 : Ms. M. Bhattacharjee,
Add. Senior Govt. Advocate, Assam,
For respondent Nos.4,5,6,7: Mr. U.K. Nair, Senior Advocate
Assisted by Ms. A. Verma, Advocate
-BEFORE-
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE MITALI THAKURIA
19-05-2023
Learned counsel for the petitioners has placed reliance on the Supreme
Court judgments in the cases of Excise Superintendent Malkapatnam, Krishna
District, A.P. vs. K.B.N. Visweshwara Rao and others reported in (1996) 6 SCC
216; Union of India and others vs. Pritilata Nanda, reported in (2010) 11 SCC
674; and State of Orissa and others vs. Mamata Mohanty, reported in (2011) 3
SCC 436 and has urged that the restrictions created by the Employment
Page No.# 7/7
Exchanges (Compulsory Notification of Vacancies) Rules, 1960 as adopted by
the respondents are illegal, arbitrary and unconstitutional inasmuch as only
those candidates, who are sponsored by the Local Employment Exchange, are
being allowed to participate in the selection process for the post below Grade-IV
and other categories.
Issue notice to the respondents.
Mr. S. Borthakur, learned counsel appears on behalf of respondent No.1;
Mr. A. Kalita, learned counsel appears on behalf of respondent No.2; Ms. M.
Bhattacharjee, learned Additional Senior Government Advocate appears on
behalf of respondent Nos.3 and 8; and Mr. U.K. Nair, learned senior counsel
appears on behalf of respondent Nos.4, 5, 6 and 7. Thus, service is complete.
Learned counsel for the petitioners to supply copies of the writ petition to
the learned counsel representing the respondents.
Mr. U.K. Nair, learned senior counsel prays for and is granted four weeks'
time to file affidavit-in-opposition.
List after four weeks.
JUDGE CHIEF JUSTICE
Comparing Assistant
