Gauhati High Court
Smt. Prarthana Bordoloi vs Assam Electronics Develpment ... on 17 December, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/4
GAHC010281462025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7309/2025
SMT. PRARTHANA BORDOLOI
D/O- SRI RAJIV BORDOLOI.
R/O- HOSE NO.6, SHANTI PATH, ZOO ROAD TINI ALI, GUWAHATI, P.O.- ZOO
ROAD, P.S.- GEETA NAGAR, DIST.- KAMRUP(METRO), ASSAM, PIN - 781024.
VERSUS
ASSAM ELECTRONICS DEVELPMENT CORPORATION LTD (AMTRON)
A GOVT. OF ASSAM UNDERTAKING, REPRESENTED THROUGH ITS
MANAGING DIRECTOR, HAVING ITS OFFICE AT INDUSTRIAL ESTATE,
BAMUNIMAIDUM, GUWAHATI-781021.
2:THE MANAGING DIRECTOR
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD.(AMTRON)
OFFICE ADDRESS- AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI-781021.
3:THE MANAGER
HRD DIVISION.
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD (AMTRON).
OFFICE ADDRESS- AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI-781021.
4:SMT. PALLABI GOSWAMI
(UNRESERVED)
ROLL NO. 4016.
5:SRI SANDIP GHOSH
(UNRESERVED)
Page No.# 2/4
ROLL NO. 4157
6:SRI SANJAY CHAKRABORTY
(UNRESERVED) ROLL NO.4218.
7:SMTI. PRATITI PACHANI
(UNRESERVED)
ROLL NO. 4221.
8:SMT. MADHUSMITA DAS
(UNRESERVED)
ROLL NO. 4403.
9:SRI PRANJIT KALITA
(UNRESERVED)
ROLL NO. 4423.
10:SMT. BORNALI BRAHMA
(ST) (P) ROLL NO. 4414.
(NOTICE UPON THE RESPONDENT NOS. 4 TO 10 MAY BE SERVED
THROUGH THE MANAGING DIRECTOR
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD.(AMTRON).
OFFICE ADDRESS AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI- 781021
Advocate for the Petitioner : MR B P SARMAH, S. KALITA,B. SAHA,MR D DAS,MR. S
SARMA
Advocate for the Respondent : SC, AMTRON, K L GUPTA
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BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
17.12.2025 Heard Mr. S. Sarma, learned counsel for the petitioner.
Issue notice, returnable in 4 (four) weeks.
Mr. B. Chakraborty, appears and accepts notice on behalf of respondent Nos. 1, 2 & 3.
Since, the respondent Nos. 1, 2 & 3 are being duly represented by its respective standing counsel, notices are waived. However, extra copies of the petition be furnished to them, within a period of 1 (one) week from today.
The petitioner is aggrieved that in terms of the advertisement, dated 24.09.2021, by which, advertisement was issued for four categories of posts and in which, the writ petitioner had applied for the post of Junior Executive Officer.
In respect of Junior Executive Officer, there were 13 posts shown to be advertised, for filling up by way of selection and the petitioner belongs to 'Un- reserved' category.
It is the submission of the petitioner that pursuant to the results being declared by notification, dated 09.12.2025, only 7 posts have been shown to be filled up under the 'Un-reserved' category, in respect of Junior Executive Officer.
It is further submitted by the petitioner that there are 7 posts available, for which, results have not been declared and according to the petitioner, she fared Page No.# 4/4 well in the examination. However, the marksheets, etc., have not been published by the department. Under such circumstances, the petitioner is before this Court.
The respondents will complete their instructions and file necessary affidavit in the meantime.
If the remaining 7 posts are not filled up, then, till the next date fixed, one post from those 7 vacant posts shall not be filled up.
List again on 04.02.2026.
JUDGE Comparing Assistant