Gauhati High Court
Sankar Nath And 19 Ors vs The State Of Assam And 97 Ors on 12 June, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/44
GAHC010028602020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 807/2020
1:SANKAR NATH AND 19 ORS.
S/O- KARUNA NATH, PERMANENT R/O- VILL. DALLANG, P.O. PANITEMA,
DIST.- KAMRUP, ASSAM, PIN- 781101. PASSING YEAR B.SC. (AGRI)- 2001
2: BEDANTA DEKA
S/O- LT. MAHENDRA NATH DEKA
PERMANENT R/O- VILL. AND P.O. KAMPUR
P.S.- KAMPUR
DIST.- NAGAON
ASSAM
PIN- 782426. PASSING YEAR B.SC. (AGRI)- 2001
3: ANUPAL TAID
S/O- LT. MOHESH KR. TAID
PERMANENT R/O- W/NO.-6
PWD MECHANICAL SUB DIV.
P.O.- NORTH LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 787001
PASSING YEAR B.SC. (AGRI)- 2002
4: JNYANANKUR RANJAN PATGIRI
S/O- YATISH RANJAN PATGIRI
PERMANENT R/O- HOUSE NO.- 49
NIZARAMUKH PATH
WEST SANTIPUR HILLSIDE
GUWAHATI
DIST.- KAMRUP(M)
ASSAM
PIN- 781009. PASSING YEAR B.SC. (AGRI)- 2004.
Page No.# 2/44
5: KAILASH TALUKDAR
S/O- PRANESWAR TALUKDAR
PERMANENT R/O- HOUSE NO.- 31
BIR CHILARAI PATH
UDAYPUR
BIRUBARI
GHY.
P.O. GOPINATH NAGAR
DIST.- KAMRUP(M)
ASSAM
PIN- 781016. PASSING YEAR B.SC. (AGRI)- 2007
6: CHURANTA BIJOY SONOWAL
S/O- JOY RAM SONOWAL
PERMANENT R/O- VILL. KHANIA GAON (RUPALI PATH)
P.O.- C.R. BUILDING
P.S.- DIBRUGARH
DIST.- DIBRUGARH
ASSAM
PIN- 786003. PASSING YEAR B.SC. (AGRI)- 2006.
7: KALYAN KUMAR DUTTA
S/O- MANIK DUTTA
PERMANENT R/O- VILL. AND P.O. CHARINGIA
DIST.- JORHAT
ASSAM
PIN- 785006. PASSING YEAR B.SC. (AGRI)- 2009.
8: RANJIT BORAH
S/O- MANIK BORAH
PERMANENT R/O- VILL. MOHIMABARI
BORKHOLLA
P.O. MOHIMABARI
P.S. BORHOLLA
DIST.- JORHAT
ASSAM
PIN- 785631. PASSING YEAR B.SC. (AGRI)- 2013.
9: PRABHAT PRATIM GOGOI
S/O- SONARAM GOGOI
PERMANENT R/O- VILL. DOPANI
P.O.- NAHAT (DEMOW)
Page No.# 3/44
P.S. DEMOW
DIST.- SIVASAGAR
ASSAM
PIN- 785662. PASSING YEAR B.SC. (AGRI)- 2009.
10: PROBIN KUMAR BHARALI
S/O- LT. SASHIDHAR BHARALI
PERMANENT R/O- VILL. AND P.O. METEKA
DIST.- SIVASAGAR
ASSAM
PIN- 785640. PASSING YEAR B.SC. (AGRI)- 2001.
11: HENGUL JYOTI SALOI
S/O- LT. GAJENDRA NATH SALOI
PERMANENT R/O- VILL. TENGABARI
MANGALDAI
W/NO- 6
DIST.- DARRANG
ASSAM
PIN- 784125. PASSING YEAR B.SC. (AGRI)- 2001.
12: NEPOLE RANJIT BARUAH
S/O- LT. PRADIP KR BARUAH
PERMANENT R/O- VILL. TANGANAPARA
W/NO-3
P.O. AND P.S. DHEMAJI
ASSAM
PIN- 787057. PASSING YEAR B.SC. (AGRI)- 2002.
13: ROUJI DUTTA
D/O- BHURAM DUTTA
PERMANENT R/O- VILL. KALITA GAON
P.O. BORDOLONI
P.S.- GOGAMUKH
DIST.- DHEMAJI
ASSAM
PIN- 787026. PASSING YEAR B.SC. (AGRI)- 2012.
14: HEERAK JYOTI NATH
S/O- LT. PRADIP CHANDRA NATH
PERMANENT R/O- VILL. DAGON
P.O. GANDHIBORI
P.S. JAJORI
Page No.# 4/44
DIST.- NAGAON
ASSAM
PIN- 782103. PASSING YEAR B.SC. (AGRI.)- 2014.
15: RUNJUN BORAH
D/O- BIPIN CHANDRA BORAH
PERMANENT R/O- VILL. KARANGAKHAT
P.O. NA ALI
DHEKIAJULI
P.S. TITABAR
DIST.- JORHAT
ASSAM
PIN- 785009. PASSING YEAR B.SC. (AGRI.)- 2011.
16: ARCHITA KUMBANG
D/O- DIPUSON KUMBANG
PERMANENT R/O- BISHNU NAGAR PATH
BARBARI
VIP ROAD
HENGRABARI
GUWAHATI- 781036
DIST. KAMRUP(M)
ASSAM. PASSING YEAR B.SC. (AGRI.)- 2015.
17: RITUPORNA GHARPHALIA
S/O TARUN GHARPHALIA
PERMANENT R/O- VILL. NUDWA GOHAIN GAON
P.O.- DIKOM
DIST.- DIBRUGARH
ASSAM
PIN- 786101. PASSING YEAR B.SC. (AGRI.)- 2012
18: ROHIT YEIN
S/O- KESHORAM YEIN
S/O- KESHORAM YEIN
PERMANENT R/O- VILL. LIGIRIBARI
P.O.- DESANGMUKH
P.S. SIVASAGAR
DIST.- SIVASAGAR
ASSAM
PIN- 785663. PASSING YEAR B.SC. (AGRI.)- 2011.
19: NILANJAN SAIKIA
Page No.# 5/44
S/O- ROBI SAIKIA
PERMANENT R/O- VILL. AND P.O.- PANIBHARAL
DIST.- BISWANATH CHARIALI
PIN- 784176. PASSING YEAR B.SC. (AGRI.)- 2004.
20: JYOTISH GOHAIN
S/O- ROBERT GOHAIN
PERMANENT R/O- AMBIKA PATH
BORBIL NO. 1
P.O. DIGBOI
DIST- TINSUKIA
ASSAM
PIN- 78617. PASSING YEAR B.SC. (AGRI.)- 2004
VERSUS
1:THE STATE OF ASSAM AND 97 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT.OF ASSAM, DISPUR, GHY.-06.
2:THE ASSAM PUBLIC SERVICE COMMISSION (APSC) REP. BY ITS
CHAIRMAN
KHANAPARA
GHY.- 22.
REP. BY ITS CHAIRMAN
KHANAPARA
GHY.- 22.
3:THE SECY.
THE ASSAM PUBLIC SERVICE COMMISSION (APSC)
JAWAHAR NAGAR
KHANAPARA
GHY.-22.
4:THE PRINCIPAL CONTROLLER OF EXAMINATIONS
THE ASSAM PUBLIC SERVICE COMMISSION (APSC)
JAWAHAR NAGAR
KHANAPARA
GHY-22.
5:S.P.I.O
THE ASSAM PUBLIC SERVICE COMMISSION (APSC)
JAWAHAR NAGAR
KHANAPARA
GHY-22.
Page No.# 6/44
6:THE COMMISSIONER AND SECRETARY
GOVERNMENT OF ASSAM
AGRICULTURE DEPARTMENT
DISPUR
GHY-6.
7:SIRUMONI PHUKON
S/O PRAFULLA CHANDRA PHUKAN
R/O VILL. HAHCHARA MANIPURI GAON
HAHCHARA
P.O. HAHCHARA (KUJIBALI)
P.S SIVASAGAR
PIN-785701
DIST. SIVASAGAR
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRICULTURE) 2002(ROLL NO.
00771/RESULT SHEET POSITION NO. 43)
8:KASHYAP PORAG BEZBARUAH
S/O AMRIT RANJAN BEZBARUAH
R/O KENDUGURI
NO. 2
BRAHMIN GAON
P.O. AND P.S JORHAT
DIST. JORHAT
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2017 (ROLL NO. 00314/RESULT SHEET POSITION 1)
9:HRISHIKESH HAZARIKA
S/O TAPAN CHANDRA HAZARIKA
R/O MUKTA DUARAH PATH
OLD AMOLAPUTTY
WARD NO. 12
P.O. P.S. AND DIST. GOLAGHAT
ASSAM
PIN-785621
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00163/RESULT SHEET POSITION 2)
10:RANI AMCHI KACHARI
D/O LT. RATIRAM KACHARI
Page No.# 7/44
R/O BAJALBARI VILL. TITABAR
PO. BARUAJAN
P.S TITABAR
DIST. JORHAT
ASSAM
PIN-785630
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00581/RESULT SHEET POSITION 3)
11:RAKTIM JYOTI SAIKIA
S/O NANDESWAR SAIKIA
R/O SALAGURI
P.S. JAMUGURIHAT
P.O. SALAGURI
DIST. SONITPUR
ASSAM
PIN-784180
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00372/RESULT SHEET POSITION 5)
12:KHANJANA BORUAH
D/O LT. BHUPEN CHANDRA BORUAH
R/O VILL. GOMOTHAGAON
P.O. KUWARITOL
P.S. KALIABOR
DIST. NAGAON
ASSAM
PIN-782137
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00457/RESULT SHEET POSITION 6)
13:SMITA SARMA
D/O RANJIT SARMA
R/O HOUSE NO. 20
PANDAV NAGAR
GUWAHATI
P.O. PANDU
P.S. JALUKBARI
DIST. KAMRUP (M)
ASSAM
PIN-781012
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00888/RESULT SHEET POSITION 7)
Page No.# 8/44
14:HIMASHREE DUTTA
D/O LT. ASHIM DUTTA
R/O WARD NO. 3
RAM NAGAR
P.O. DHEMAJI
P.S. DHEMAJI
DIST. DHEMAJI
ASSAM
PIN-787057
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00856/RESULT SHEET POSITION 8)
15:URMIL BARTHAKUR
S/O NIKHILESWAR BARTHAKUR
R/O HOUSE NO. 3
KANCHAN PATH
ULUBARI BORA SERVICE
P.O. AND ULUBARI
DIST. KAMRUP (M)
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
(ROLL NO. 00469/RESULT SHEET POSITION 9)
16:KOLLOL PRATIM BARUAH
S/O PARESH CHANDRA BARUAH
R/O HOUSE NO. 4
CHIRATIAGAON JORHAT
P.O. NEIST. PS. PULIBOR
DIST. JORHAT
ASSAM
PIN-785006
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 01000/RESULT SHEET POSITION 10)
17:ANUSMITA NEOG
D/O MR. ROBIN NEOG
R/O CHANDOI TAKELA GAON
BBORPOOL JORHAT
ASSAM
PIN-785002
EDUCATIONAL QUALIFICATION-B.SC. (HORITCULTURE) 2018
(ROLL NO. 00378/RESULT SHEET POSITION 11)
18:JABIR AHMED
Page No.# 9/44
S/O FAZAR ALI
R/O BARUAJHAR
BECHIMARI
DARRANG
P.O. BECHIMARI
P.S. DALGAON
DIST. DARRANG
ASSAM
PIN-784514
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00618/RESULT SHEET POSITION 12)
19:ANANYA BARUAH
D/O JAGADISH PRASAD BARUAH
R/O SUAGPUR
T.R.P. ROAD JORHAT
P.O. AND P.S. JORHAT
DIST. JORHAT
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2018 (ROLL NO. 00496/RESULT SHEET POSITION 13)
20:LUNA BARUAH
D/O HEMEN CH. BARUAH
R/O HOUSE NO. 88
SOLAPAR
BEHIND D.A.V. HIGH SCHOOL
P.O. ULUBARI
P.S PALTAN BAZAR
GUWAHATI-8
DIST. KAMRUP (M)
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00638/RESULT SHEET POSITION 14)
21:ANUPENDRA NARAYAN DEB
S/O ASHUTOSH DEB
R/O WARD NO. 1
JHALUKBARI
TANGLA
UDALGURI
P.O. TANGLA
P.S. TANGLA
DIST. UDALGURI
ASSAM
Page No.# 10/44
PIN-784524
EDUCATIONAL QUALIFICATION-B.SC. (HORTI) 2018
(ROLL NO. 00188/RESULT SHEET POSITION 15)
22:RAJ KUMAR GOSWAMI
S/O BHUPEN GOSWAMI
R/O HOUSE NO. 2
MILAN PATH
PACHIM BORAGAON
GUWAHATI
P.O. GOTANAGAR
P.S. GORCHUK
DIST. KAMRUP (M)
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2017 (ROLL NO. 01048/RESULT SHEET POSITION 16)
23:BHASKAR SAIKIA
S/O NIRANJAN SAIKIA
R/O VILL. BHIMPATHER
DIGBOI
P.O. DIGBOI
P.S DIGBOI
DIST. TINSUKIA
ASSAM
PIN-786171
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00491/RESULT SHEET POSITION 18)
24:SUPRIYA BORAH
D/O NILAMONI BORAH
R/O VILL. DEWDHOR GAON
P.O. RANTHALI
P.S. NAGAON
DIST. NAGAON
ASSAM
PIN-782101
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00769/RESULT SHEET POSITION 19)
25:BIJIT RAY PRADHANI
S/O RAKESH ROSHAN RAY PRADHANI
R/O VILL.NO. 1
HATIGARH
Page No.# 11/44
P.O. GURUFELA
P.S. KACHUGAON
DIST. KOKRAJHAR
ASSAM
PIN-783360
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00396/RESULT SHEET POSITION 20)
26:MANASH JYOTI BORAH
S/O BHAWA BORAH
R/O VILL. NAMKATONI
P.O. KAMALABARI
P.S. MAJULI
DIST. MAJULI
ASSAM
PIN-785106
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00276/RESULT SHEET POSITION 21)
27:SANGEETA HAZARIKA
D/O SRI ATUL HAZARIKA
R/O GOZPURIA GAON
JALUKBARI
TITABAR
P.O. JALUKBARI
P.S. TITABAR
DIST. JORHAT
ASSAM
PIN-785630
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00578/RESULT SHEET POSITION 22)
28:GAURAV KASHYAP
S/O SATYAJIT SARMA
R/O B.B. ROAD
EAST AMOLAPATTY
P.O. AND P.S NAGAON
DIST. NAGAON
ASSAM
PIN-782001
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00282/RESULT SHEET POSITION 23)
29:DHRUBA LOCHAN NATH
Page No.# 12/44
S/O MR. GIRISH CHANDRA NATH
R/O VILL. DAHIKATA
P.O. RAJAPARA
P.S MORNAI
DIST. GOALPARA
ASSAM
PIN-783133
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2012
MA 2016 (ROLL NO. 00739/RESULT SHEET POSITION 24)
30:ABINASH KOLITA
S/O ATUL KOLITA
R/O ALENGMURIA GAON
P.O. ALENGMURIA
P.S. DERGAON
DIST. GOLAGHAT
ASSAM
PIN-785622
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00198/RESULT SHEET POSITION NO.25)
31:LAYONMOY BORTHAKUR
S/O HEM BORTHAKUR
R/O VILL. HOROMOHAN CHUK
P.O. HATBOR
P.S. KALIABOR
DIST. DIST. NAGAON
ASSAM
PIN-782136
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00419/RESULT SHEET POSITION 26)
32:MADHURJYA HAZARIKA
S/O KAMINI HAZARIKA
R/O VILL. MARANAKURI
NANDIKESWAR
JAMUGURIHAT
PO. NANDIKESWAR
P.S. JAMUGURI
DIST. SONITPUR
ASSAM
PIN-784180
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2012
M.SC. (AGRI) 2014 (ROLL NO. 00412/RESULT SHEET POSITION 27)
Page No.# 13/44
33:GAURAV PHOOKAN
S/O SUSANTA PHOOKAN
R/O L.G. NAGAR
BAHBARI GAON
P.O. TINSUKIA
P.S. HIJUGURI
DIST. TINSUKIA
ASSAM
PIN-786125
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00216/RESULT SHEET POSITION 28)
34:ANJALI BASUMATARY
D/O ASHINI KUMAR BASUMATARY
R/O 2 NO. BHETAGAON
BODOFANAGAR
BIJNI
P.O. AND P.S. BIJNI
DIST. CHIRANG
ASSAM
PIN-783390
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00487/RESULT SHEET POSITION 29)
35:MRIDUPABAN DAS
S/O DHARANI DS
R/O KUSUMTOLA
NEAR DIPATOLA ROAD
P.O. KARCHONTOLA
SONITPUR
PS. JAMUGURIHAT
DIST. SONITPUR
ASSAM
PIN-784189
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00749/RESULT SHEET POSITION 31)
36:MRIGANKA MOUSAM SARMA
S/O MR. KUMUD SARMA
R/O JAIL ROAD
JORHAT
P.O. P.S. AND DIST. JORHAT
ASSAM
PIN-785001
Page No.# 14/44
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2014
(ROLL NO. 00870/RESULT SHEET POSITION 32)
37:NAVANITA BAISHYA
D/O JOGENDRA BAISHYA
R/O VILL. JANIGOG
P.O. JANIGOG
P.S. NALBARI
DIST. NALBARI
ASSAM
PIN-781334
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00366/RESULT SHEET POSITION 33)
38:DIPANKAR BORAH
S/O DIJENDRA NATH BORAH
R/O BORBHETA MAJ GAON
CINNAMARA
P.O. CINNAMARA
P.S. JORHAT
DIST. JORHAT
ASSAM
PIN-785008
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00194/RESULT SHEET POSITION 34)
39:BHASHWATI SHARMA
D/O BARAZARA
P.O. AND P.S. BARAZARA
DIST. NALBARI
ASSAM
PIN-781334
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00882/RESULT SHEET POSITION 35)
40:KRISHNA DEVI
D/O MR. PRASANNA KUMAR SARMAH
R/O VILL. SANTIPARA
DARRANG
WARD NO. 1
P.O. MANGALDAI
P.S. MANGALDAI
DIST. DARRANG
ASSAM
Page No.# 15/44
PIN-784125
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2018 (ROLL NO. 00342/RESULT SHEET POSITION 36)
41:TRIDEEP RAJAK
S/O RAMESH RAJAK
R/O BHATEMORA GAON
PULIBOR
P.O. R.R.L. JORHAT
P.S. PULIBOR
DIST. JORHAT
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00219/RESULT SHEET POSITION 37)
42:NEHAIL HOJAI
S/O SUBRATA HOJAI
R/O NEAR HOUSING BOARD OFFICE GADAIN RAJI
HAFLONG
P.O. AND P.S HAFLONG
DIST. DIMA HASAO
ASSAM
PIN-788819
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
(ROLL NO. 00889/RESULT SHEET POSITION 39)
43:SAMIR MEDHI
S/O SHRI SIBENDRA NATH MEDHI
R/O VILL. BHOTANTA MOHITARA
P.O. PATACHARKUCHI
P.S. PATHSALA
DIST. BARPETA
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2017 (ROLL NO. 00298/RESULT SHEET POSITION 40)
44:GEETIMOLLIKA HAZARIKA
D/O PROTIM KUMAR HAZARIKA
R/O P.W.D. PRIVATE ROAD
GAR ALI
P.O. P.S. AND DIST. JORHAT
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2015
M.SC. (AGRI) 2018 (ROLL NO. 00181/RESULT SHEET POSITION 41)
Page No.# 16/44
45:KAKUMONI SAIKIA
D/O ATUL CHANDRA SAIKIA
R/O SADAR LACHIT NAGAR MAJGAON PATH
P.O. CINNAMARA
P.S. AND DIST JORHAT
ASSAM
PIN-785008
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00171/RESULT SHEET POSITION 42)
46:DIPSIKHA GOSWAMI
D/O KSHITISH CHANDRA GOSWAMI
R/O HOUSE NO. 11
BYE LANE NO. 3
BARNACHAL ROAD
BAMUNIMOIDAM
P.O. BAMUNIMOIDAM
P.S. CHANDMARI
DIST. KAMRUP(M)
ASSAM
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2018
(ROLL NO. 00941/RESULT SHEET POSITION 44)
47:MURCHANA MALAKAR
D/O NABA KUMAR MALAKAR
R/O HOUSE NO. 75
SENDURI ALI
NABIN NAGAR
P.O. ZOO ROAD
P.S GITANAGAR
DIST. KAMRUP(M)
ASSAM
PIN-781024
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2016
M.SC. (AGRI) 2018 (ROLL NO. 00375/RESULT SHEET POSITION 45)
48:KAKALI KONWAR
D/O JOGEN KONWAR R/O HILOIDARI GAON
P.O. AMGURI
P.S. AMGURI
DIST. SIVASAGAR
ASSAM
PIN-785680
Page No.# 17/44
EDUCATIONAL QUALIFICATION-B.SC. (AGRI) 2017
M.SC. (AGRI) 2019 (ROLL NO. 00530/RESULT SHEET POSITION 46)
49:RAJAT KUMAR PARIT
SON OF SRI PAWAN PARIT
RESIDENT OF - KAKOPATHER
VILLAGE- NAYAMATI
P.O- KAKOPATHER
P.S- KAKOPATHER
DISTRICT- TINSUKIA
ASSAM
PIN-786152
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-01001/RESULT SHEET POSITION NO. 47.)
50:NITUMONI MAHANTA
SON OF- PURNA MAHANTA
RESIDENT OF VILLAGE- DIPARA
P.O- DIPARAPUKHURI
P.S- GOHPUR
DISTRICT- BISWANATH
ASSAM
PIN- 784172
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-01054/RESULT SHEET POSITION NO.-50.)
51:PARTHA PRATIM BARUAH
SON OF- BHABEN BARUAH
RESIDENT OF- CHANDMARI
LACHIT NAGAR
P.O- TEZPUR
P.S.- TEZPUR
DISTRICT- SONITPUR
ASSAM
PIN-784001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00103/RESULT SHEET POSITION NO.-54.).
52:PANKAJ BARMAN
SON OF- BHUPENDRA BARMAN
RESIDENT OF HOUSE NO. 3
WARD NO. 16
KAILASHPUR
KAHILIPARA
Page No.# 18/44
P.O- ODALBAKRA
P.S- DISPUR
DISTRICT- KAMRUP(M)
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00747/RESULT SHEET POSITION NO.-55.)
53:GOURI SANKAR BORHOLOI
SON OF BINDESWAR BORDOLOI
RESIDENT OF- MORI PACHATIA
GEETA NAGAR
P.O-MORIGAON
P.S- MORIGAON
DOSTRICT- MORIGAON
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00576/RESULT SHEET POSITION NO.-56.)
54:JISHNU PRATIM MUDOI
SON OF- SRI ATUL MUDOI
RESIDENT OF RAJAMOIDAM
GAJPURIA ROAD
P.O. AND P.S.- JORHAT
DISTRICT- JORHAT
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00523/RESULT SHEET POSITION NO.-57.)
55:BIDISHA BORPATRAGOHAIN
DAUGHTER OF PABITRA BORPATRAGOHAIN
RESIDENT OF PUB- BONGAL PUKHURI
BYE LANE NO. 2
JORHAT
P.O. AND P.S.- JORHAT
DISTRICT- JORHAT
ASSAM
PIN-785001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-01010/RESULT SHEET POSITION NO.-58.)
56:MONTRISHNA RAJKHOWA
DAUGHTER OF DEBESWAR RAJKHOWA
RESIDENT OF KHOUNDPARA
DERGAON
Page No.# 19/44
P.O
DERGAON
P.S- DERGAON
DISTRICT- GOLAGHAT
ASSAM
PIN- 785614
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00213/RESULT SHEET POSITION NO.-59.)
57:MOROMI BURAGOHAIN
DAUGHTER OF- ADITYA BURAGOHAIN
RESIDENT OF- PIRAKATA PODUMPUKHURI GOHAIN GAON
P.O- DEWAN GAON
VIA- KAKOJAN
P.S.- TEOK
DISTRICT- JORHAT
ASSAM
PIN-785107
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2014
M.SC. (AGRI) 2016. (ROLL NO.-00538/RESULT SHEET POSITION NO.-60).
58:GREFY MORANG
DAUGHTER OF KAMAL CHANDRA MORANG
RESIDENT OF- RUWARD DOLUNG
RANGKOP
P.O- JONAI
P.S.- JONAI
DISTRICT- DHEMAJI
ASSAM
PIN-787060
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00192/RESULT SHEET POSITION NO-61).
59:NIPOM JYOTI DUTTA
SON OF- BHABEN CHANDRA DUTTA
RESIDENT OF- VILLAGE- HINDU GAON
WARD NO.-4
P.O.- NORTH LAKHIMPUR
P.S- NORTH LAKHIMPUR
DISTRICT- LAKHIMPUR
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00660/RESULT SHEET POSITION NO. 62).
Page No.# 20/44
60:GYANPRADEEP BORGOHAIN
SON OF- KHAGEN BORGOHAIN
RESIDENT OF- WARD NO.-7
KRISHNA NAGAR
BOKAJAN
P.O- AND P.S- BOKAJAN
DISTRICT- KARBI ANGLONG
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00288/RESULT SHEET POSITION NO.-63.)
61:LEKHIKA BORGOHAIN
DAUGHTER OF ROBINDRA BORGOHAIN
RESIDENT OF VILLAGE- CHOULDHOWA
BALIGAON
P.O- GOGAMUKH
P.S- GOGAMUKH
DISTRICT- DHEMAJI
ASSAM
PIN-787034
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018.(ROLL NO.-01006/RESULT SHEET POSITION NO.-65).
62:MOYURTRISHNA RAJKHOWA
DAUGHTER OF DEBESWAR RAJKHOWA
RESIDENT OF KHOUNDPARA
DERGAON
P.O
DERGAON
P.S- DERGAON
DISTRICT- GOLAGHAT
ASSAM
PIN- 785614
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00167/RESULT SHEET POSITION NO.-66.)
63:JONAKI NARZARY
DAUGHTER OF NABIN NAZARY
RESIDENT OF CHALTATOLA WARD NO.4
KOKRAJHAR
P.O. KOKRAJHAR
P.S.- KOKRAJHAR
DISTRICT-KOKRAJHAR
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRICULTURE) 2015
Page No.# 21/44
M.SC. (AGRICULTURE) 2017. (ROLL NO.-00394/RESULT SHEET POSITION
NO.-67.)
64:SAPTARISHA CHETIA
DAUGHTER OF MR. MANOJ KUMAR CHETIA
RESIDENT OF NABIN NAGAR
HABICHUK
P.O- AND P.S- JORHAT
DISTRICT- JORHAT
ASSAM
PIN-785001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00391/RESULT SHEET POSITION NO.-68.)
65:MRIDUPAWAN SAIKIA
SON OF- LT. KULADHAR SADHANIDAR
RESIDENT OF- NAKARI
WARD NO. 2
NORTH LAKHIMPUR
P.O.- NORTH LAKHIMPUR
P.S.- NORTH LAKHIMPUR
DISTRICT- LAKHIMPUR
ASSAM
PIN-787001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2014
M.SC. (AGRI) 2016 AND PH. D. (AGRI) 2019. (ROLL NO.-00494/RESULT
SHEET NO.-69.)
66:UDIT PHUKON
SON OF DIGONTA PHUKON
RESIDENT OF VILLAGE- DEHING T.E. TOWN
P.O. AND P.S.- MARGHERITA
DISTRICT- TINSUKIA
ASSAM
PIN-786181
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00985/RESULT SHEET POSITION NO.70.)
67:KASTURI SHIVAM
DAUGHTER OF KESHARAM NATH
R/O- SURABHI NAGAR
NEAR SENCHOWA RAIL GATE
P.O- SENCHOWA
P.S.- HAIBARGAON
Page No.# 22/44
DISTRICT-NAGAON
ASSAM
PIN--782002
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00236/RESULT SHEET POSITION NO. 71).
68:SURAJ BARUAH
SON OF- SUBHAN CHANDRA BARUAH
RESIDENT OF HAMDOIPUL
PUB- AMOLAPATTY
P.O- GOLAGHAT
P.S- GOLAGHAT
DISTRICT- GOLAGHAT
ASSAM
PIN-785621
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00789/RESULT SHEET POSITION NO.-72.)
69:SUKANYA GOGOI
DAUGHTER OF JYOTI PRASAD GOGOI
RESIDENT OF JARADHARA GAON
DEORAJA
P.O- DEORAJA
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM
PIN-785680
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00155/RESULT SHEET POSITION NO.-73.)
70:NILAKSHI KAKATI
DAUGHTER OF- MR. ANIL KAKATI
RESIDENT OF HOUSE NO.1
BYE LANE NO.-4
LAKHIMI PATH
BELTOLA TINIALI
GUWAHATI
P.O.- BELTOLA TINIALI
P.S.- HATIGAON
DISTRICT- KAMRUP(M)
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2003
M.SC. (AGRI) 2006
PH. D. (AGRI) 2018. (ROLL NO.-00569/RESULT SHEET POSITION NO.-74).
Page No.# 23/44
71:HARADEV BRAHMA
SON OF SARAT CHANDRA BRAHMA
R/O- VILL- SHYAMGAON
P.O- RANGALIKHATA
DISTRICT- KOKRAJHAR-
ASSAM
PIN-783370
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2008
M.SC. (AGRI) 2011. (ROLL NO.-00837/RESULT SHEET POSITION NO.75.)
72:DIBYA JYOTI BORAH
SON OF- RAM NATH BORAH
RESIDENT OF- VILLAGE- DOGATI
P.O- AZAD
P.S.- PANIGAON
DISTRICT- LAKHIMPUR
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00069/RESULT SHEET POSITION NO.-76.)
73:MEGHNA GOGOI
DAUGHTER OF- MONESWAR GOGOI
RESIDENT OF GREENLAND APARTMENT
RUKMINI GAON
P.O- KHANAPARA
P.S- DISPUR
DISTRICT- KAMRUP(M)
ASSAM
PIN-781022
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00702/RESULT SHEET POSITION NO. 77).
74:ADITI KASHYAP
DAUGHTER OF- ANUP KUMAR SAHU
RESIDENT OF OLD AMOLAPATTY
5TH BYE LANE
SIVASAGAR
P.O- SIVASAGAR
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM
PIN- 785640
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-00241/
Page No.# 24/44
RESULT SHEET POSITION NO.-78.)
75:ANUPAM DUTTA
SON OF- BIREN DUTTA
RESIDENT OF- HINDU GAON
WARD NO.-5
NORTH LAKHIMPUR
P.O.- NORTH LAKHIMPUR
P.S.- NORTH LAKHIMPUR
DISTRICT- LAKHIMPUR
ASSAM
PIN- 787001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00237/RESULT SHEET POSITION NO.-79.)
76:BHAKTI PRIYA DUTTA
DAUGHTER OF JYOTI KUMAR DUTTA
RESIDENT OF- VILLAGE- MADHYAPUR
JONAI
P.O- JONAI
P.S- JONAI
DISTRICT- DHEMAJI
ASSAM
PIN- 787060
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. ROLL NO.-00505/ RESULT SHEET POSITION NO. 80.)
77:PANKAJ PURAN
SON OF GUNA PURAN
RESIDENT OF ROWMARI DIHINGIA GAON
JAMIRA
P.O- JAMIRAH
P.S- BARBARUAH
DISTRICT- DIBRUGARH
ASSAM
PIN-786004
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-00259/
RESULT SHEET POSITION NO. 81.)
78:PRIYANKU MAZUMDER
SON OF BIDYADHAR MAZUMDER
RESIDENT OF- GARIGAON
BONGAON
Page No.# 25/44
P.O- BONGAON
P.S.- KOMARGAON
DISTRICT- GOLAGHAT
ASSAM
PIN-785611
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00157/ RESULT SHEET POSITION NO. 83).
79:MANASH JYOTI GOGOI
SON OF JYOTI GOGOI
RESIDENT OF JUNAKI NAGAR
P.O- SILAPATHAR
P.S- SILAPATHAR
DISTRICT- DHEMAJI
ASSAM
PIN-787059
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2014
M.SC. (AGRI) 2016. (ROLL NO.-00485/RESULT SHEET POSITION NO.-84.)
80:SANNIDHYA SOURAV BURAGOHAIN
SON OF- SUREN BURAGOHAIN
RESIDENT OF VILAGE- LALIMCHIGA
AMGURI TOWN
P.O- AMGURI
P.S- AMGURI
DISTRICT- SIVASAGAR
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00209/RESULT SHEET POSITION NO.-86.)
81:HRIDAYANANDA DAS
SON OF- DIBAKAR DAS
RESIDENT OF- HARIHAR PATH
NO. 1 DULIAJAN GAON
P.O.- DULIAJAN
P.S.- DULIAJAN
DISTRICT- DIBRUGARH
ASSAM
PIN-786602
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2012
M.SC. (AGRI) 2014. (ROLL NO.-00059/ RESULT SHEET POSITION NO.91).
82:DWEEPJYOTI SARKAR
SON OF HARESWAR SARKAR
Page No.# 26/44
RESIDENT OF ABHAYAPURI
M.G. ROAD
WARD NO. 4
P.O. AND P.S- ABHAYAPURI
DISTRICT- BONGAIGAON
ASSAM
PIN-783384
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00392/RESULT SHEET POSITION NO.-92.)
83:ANKITA BARUAH
DAUGHTER OF BASANTA KUMAR BARUAH
RESIDENT OF- PANITOLA GAON
P.O- PANITOLA
P.S- PANITOLA
DISTRICT- TINSUKIA
ASSAM
PIN-786183
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO.-00132/ RESULT SHEET POSITION NO.-93.)
84:BAISHALI BHUYAN
DAUGHTER OF HEMANTA BHUYAN
RESIDENT OF BIHUTOLI ROAD
NEW MARKET
HOJAI
P.O.- HOJAI
P.S.- HOJAI
DISTRICT- HOJAI
ASSAM
PIN- 782435
EDUCATIONAL QUALIFICATION- B.SC. (HORTI) 2018. (ROLL NO.-00143/
RESULT SHEET POSITION NO.-94).
85:SUMPI CHUTIA
DAUGHTER OF LATE MRIGEN CHUTIA
RESIDENT OF VILLAGE- BONGALI GARIGAON
P.O- MADHAB NAGAR
DISTRICT- SIVASAGAR
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00500/ RESULT SHEET POSITION NO.-95).
86:MONDIRA BORBORAH
Page No.# 27/44
DAUGHTER OF- LT. PROBHAT CHANDRA BORBORAH
RESIDENT OF VILLAGE- POHUCHUNGI
TEOK
P.O- JAKHARIA
P.S- TEOK
DISTRICT- JORHAT
ASSAM
PIN-785112
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00492/RESULT SHEET POSITION NO.97).
87:KALPANA GOGOI
DAUGHTER OF- TILESWAR GOGOI
RESIDENT OF VILLAGE BEKAJAN 62 GHARIA
JORHAT
P.O- BEKAJAN
P.S- BORHOLLA
DISTRICT- JORHAT
ASSAM
PIN- 785631
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00542/ RESULT SHEET POSITION NO.-98).
88:DIPANKAR DAS
SON OF BIJOY DAS
RESIDENT OF BHIRGAON
PANIBHARAL
BISWANATH
P.O.- PANIBHARAL
BISWANATH
P.S.- BISWANATH
DISTRICT- BISWANATH
ASSAM
PIN-784176
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2014
M.SC. (AGRI) 2016. (ROLL NO.-00483/ RESULT SHEET POSITION NO.-99.)
89:PRITHVIRAJ PEGU
SON OF- HARI PRASAD PEGU
RESIDENT OF NAWSALIA VILLAGE
NEAR NO. 2 BAMUN GAON
P.O- KACHAGORAL
P.S.- JORHAT
DISTRICT- JORHAT
ASSAM
Page No.# 28/44
PIN- 785010
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2017
M.SC. (AGRI) 2019. (ROLL NO-00537/RESULT SHEET POSITION NO.-100.)
90:HARI PRAKASH LAGASHU
SON OF- KESHAB LAGASHU
RESIDENT OF LAIKA-RIGBI VILLAGE
P.O- RANGAGORA
P.S- GUIJAN
DISTRICT- TINSUKIA
ASSAM
PIN-786125
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00460/RESULT SHEET POSITION NO.-102.)
91:GARGI KASHYAP
DAUGHTER OF- NILOTPAL DAS
RESIDENT OF- NARIKALGURI
PHCG PATH
WARD NO. 8
P.O- DERGAON
P.S- DERGAON
DISTRICT- GOLAGHAT
ASSAM
PIN-785614
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018. (ROLL NO.-
00506/RESULT SHEET POSITION NO.-103).
92:DANSWRANG BASUMATARY
SON OF RAJMAHAL BASUMATARY
RESIDENT OF VILLAGE- BORO ADABARI
P.O- CHORAIKHOLA
P.S- KOKRAJHAR
DISTRICT- KOKRAJHAR
ASSAM
EDUCATIONAL QUALIFICATION B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00165/RESULT SHEET POSITION NO.-104.)
93:KARPUNPULI PEGU
DAUGHTER OF- NETRAMONI PEGU
RESIDENT OF- VILLAGE- NALANIPAM
P.O.- DHEMAJI
P.S.- DHEMAJI
DISTRICT- DHEMAJI
Page No.# 29/44
ASSAM
PIN-787057
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-00413/RESULT SHEET POSITION NO.-105.)
94:PHUNU MILI
DAUGHTER OF- PULIN MILI
RESIDENT OF- KHAJUA PATIR
DHAKUAKHANA
P.O.- KHAJUA PATIR
P.S.- DHAKUAKHANA
DISTRICT- LAKHIMPUR
ASSAM
PIN-787055
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2014
M.SC. (AGRI) 2016. (ROLL NO.-00820/RESULT SHEET POSITION N. 106.)
95:HAPPY BHARALI
DAUGHTER OF- SUNIT KUMAR BHARALI
RESIDENT OF TARAJAN BYPASS
NEAR HOTEL EARL GREY
JORHAT
P.O- R.R.L.
P.S.- PULIBOR
DISTRICT- JORHAT
ASSAM
PIN-785001
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018. (ROLL NO.-01059/RESULT SHEET POSITION NO.-107).
96:PIRBI TISSOPI
DAUGHTER OF- SAGAR TISSO
RESIDENT OF- DEWAN BASTI
DHARAMNALA
NEAR ADHYAN ACADEMY
DIPHU
P.O. AND P.S.- DIPHU
DISTRICT- KARBI ANGLONG
ASSAM
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2015
M.SC. (AGRI) 2017. (ROLL NO.-00149/RESULT SHEET POSITION NO.-108).
97:HUNMILI TERANGPI
DAUGHTER OF- MANIK TERANG
Page No.# 30/44
RESIDENT OF- DILAWJAN
RONGPANGBONG VILLAGE
P.O- BALIPATHAR
P.S- BOKAJAN
DISTRICT- KARBI ANGLONG
ASSAM
PIN- 782470
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2016
M.SC. (AGRI) 2018.(ROLL NO.-00324/RESULT SHEET POSITION NO.-109).
98:MIRJENG TERANG
SON OF- DILIP TERANG
RESIDENT OF VILL- RONGTIA
DOKMOKA
P.O- DOKMOKA
P.S- DOKMOKA
DISTRICT- KARBI ANGLONG
ASSAM
PIN- 782441
EDUCATIONAL QUALIFICATION- B.SC. (AGRI) 2018
(ROLL NO.-00246/RESULT SHEET POSITION NO. 111.
Advocate for the Petitioner : MR. JYOTIRMOY ROY
Advocate for the Respondent : Mr. T. J. Mahanta, Sr. Advocate, APSC,
Mr. C. Baruah, Advocate
Mr. D. Saikia, Sr. Advocate, Agriculture Department,
Mr. S. M. T. Chistie, Advocate,
Mr. J. I. Borbhuiya, Advocate R. Nos. 7 to 98.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
12-06-2020 The extra ordinary jurisdiction of this Court conferred by Article 226 of the Constitution of India is being sought to be invoked by the petitioners who have joined together in filing the present writ petition. The challenge involves a recruitment process initiated vide an advertisement dated 29.12.2018 issued by the Assam Public Service Commission for inter alia, 115 Nos. of post of Agricultural Development Officer in the Page No.# 31/44 Department of Agriculture, Government of Assam. The petitioners allege that the essential criterion of Experience has been omitted in the advertisement causing immense prejudice to them and the same is not permissible in law.
2. Before going to the issue for adjudication, it would be convenient to state the facts of the case in brief.
3. 20 Nos. of petitioners have joined together in the present writ petition wherein the challenge, as indicated above is with regard to a recruitment process initiated by the Agriculture Department for filling up the post of Agricultural Development Officer. In this connection, the Assam Public Service Commission (herein after APSC) had issued an advertisement dated 29.12.2018 for such recruitment process which was for 115 Nos. of post of Agricultural Development Officer. It is the case of the petitioners that being eligible and qualified in all respects, they had duly applied for the said post. In the said advertisement, the details of which were also available in the website, there is a column "how to fill up the form". In clause (C) thereof, the mention of experience certificate has been made.
4. For ready reference the aforesaid clause (C) is extracted herein below...........
"HOW TO FILL UP THE FORM
(a)....
(b).....
(c) In case of detection of any false declaration/statement made by any applicant, his/her application will be rejected and will also be penalized as per prevailing Rules/Law. Self attested photocopies of Certificate/ Mark Sheet from HSLC onwards and also Caste Certificate/ Registration Certificate/Experience Certificate (where necessary) should be furnished invariably and should be tagged properly without any chance of getting lost during transit. The commission will not be responsible for any such loss due to improper tagging."
5. Under the column how to apply (instructions to candidates, at serial nos. 6(iii) there Page No.# 32/44 is mention of experience. For ready reference the relevant provision of 6(iii) is extracted herein below.
"6. Applications must be accompanied by self attested copies of the under-mentioned documents, which should be tagged well without any chance of getting lost on transit.
Applications which are not accompanied by anyone of the under mentioned documents will not be entertained.
(i)...........
(ii)..........
(iii) Experience Certificates (where necessary) indicating the period of Service/Experience with dates.
(iv).......
(v)........"
6. In the application form attached to such advertisement, against serial No. 13(C) again there is a requirement of experience and the said requirement is extracted herein below "13.
(A)...
(B)...
(C). Whether any experience required as per advertisement (details of name of institution, location, post, period of working etc should be shown. Only experiences relevant to the advertisement should be mentioned) NOTE: ATTACH SUPPORTING DOCUMENTS (Use separate sheet, if necessary)"
7. The form also contains a table against serial No.15 with regard to stating the experience of a candidate the heading of which reads as follows.
"15. EMPLOYMENT/EXPERIENCE (PARTICULARS OF ALL PREVIOUS AND PRESENT (IF ANY EMPLOYMENT) ARE TO BE FURNISHED)"
8. It is the case of the petitioners that each of them had possessed experienced and therefore, were entitled to marks to be granted under the head of experience.
9. The intending candidates were issued admission certificate dated 03.09.2019 and the Page No.# 33/44 written test was accordingly held. The petitioners being successful in the written test and their names and roll Nos. having been reflected in the notification dated 04.12.2019, they were duly issued Call Letters dated 17.12.2019 and the schedule for interview/viva voce was also announced vide a notification dated 17.12.2019 which ranged from 07.01.2020 to 30.01.2020. After such viva-voce, the results were declared on 30.01.2020 in which however, the petitioners were not found to be amongst the selected candidates. Being aggrieved by the aforesaid action of the respondents in not selecting the petitioners, the present petition has been filed.
10. I have heard Shri J Roy, learned counsel for the petitioners. I have also heard Shri TJ Mahanta, learned Senior Counsel assisted by Shri C Baruah, learned counsel for the APSC. Shri D Saikia, learned Senior Counsel assisted by Shri SMT Chistie who has represented the Agriculture Department. This Court has also heard Shri JI Borbhuiya, learned counsel who has represented a number of selected candidates who got themselves impleaded by filing I.A(C) No. /1062/2020 as Respondent Nos.7 to 98. The records of the case have also been produced before me which have been duly perused.
11. Shri Roy, the learned counsel for the petitioners at the outset makes it clear that the Service Rules namely Assam Agriculture Service Rules, 1980 do not lay down the procedure for selection and accordingly it is the Rules of the APSC which would be applicable in the instant case. Further, though the aforesaid APSC Rules had undergone an amendment in the year 2019, it is the Rules of 2010 which would be applicable in as much as the recruitment process was initiated prior to the said amendment and there should not be any ambiguity in this regard. It is contended that though the Rules of 2019 do not prescribe for experience, the Rules of 2010 prescribes experience as a criterion for recruitment. It is submitted that such requirement is also fortified by the various clauses in the advertisement and application forms. When such criterion is mandatory in nature, the present recruitment process which had excluded such requirement is wholly untenable in law and liable to be interfered with.
Page No.# 34/44
12. Drawing the attention of this Court to the recruitment process for the same post of Agricultural Development Officer in the year 2013, Shri Roy has submitted that in the said process, experience was taken into consideration which is admitted in a reply to a query made under the Right to Information Act, which is annexed to the Affidavit-in-reply filed on 03.06.2020. In the marks awarded in the aforesaid recruitment test, 3 marks were allotted for experience which is discernible from the chart showing break up of marks. It is submitted that the Assam Agricultural Service Rules, 1980, (herein after called the Service Rules of 1980) do not contain the process of recruitment and therefore the same is not applicable in the present recruitment process which is governed by the APSC Rules of 2010. Though the Service Rules talks about framing of a scheme for selection of officers including Agricultural Development Officer, the nomenclature of which was earlier Agricultural Extension Officer of Class (II), no such scheme has been framed by the Government and therefore there should not be any dispute to the proposition of applicability of the APSC Rules of 2010. Citing an earlier case of one Pranjal Kr. Sharma wherein in a recruitment process of similar kind both the Single Bench and the Hon'ble Division Bench of this Court had held that the APSC Rules of 2019 is applicable, the Hon'ble Supreme Court in an appeal preferred by the APSC being Civil Appeal No. 9100 of 2019 vide judgment dated 28.11.2019 had reversed the position by holding that it is the Rules of 2010 which are applicable. The operative part of the said judgment of the Hon'ble Supreme Court is extracted herein below-
"In view of the foregoing, we are persuaded to hold that the recruitment process initiated by the APSC through the advertisement dated 21.12.2018 for the 65 posts of Assistant Engineer (Civil), of the Water Resources Department should be finalised under the 2010 Rules.
Consequently, the direction issued for application of the 2019 Procedure in the impugned judgment is found to be not merited and the same is accordingly interfered. The appeal stands allowed by permitting the APSC to complete the process of selection for the advertisement posts, by following the 2010 Rules."
13. Placing before this Court the APSC Rules of 2010, more particularly Rule 29 and 30, it is submitted that Service experience is an essential criterion for any such recruitment process and therefore it would not lie upon the respondent authorities to contend that there is no such requirement of experience. It is finally submitted that in all previous recruitment process for the post of Agriculture Development Officer, marks were given for experience and it is for Page No.# 35/44 the first time that experience has been wholly disregarded which is against the Rules holding the field.
14. Shri TJ Mahanta, learned Senior Counsel representing the APSC, however disputes the arguments and propositions advanced on behalf of the petitioners. The Senior Counsel submits that there is no dispute with regard to the fact that it is the APSC Rules of 2010 which are applicable, a proposition which is in consonance with the judgment of the Hon'ble Supreme Court in the case of Pranjal Kr. Sharma, that per se would not mean that experience would be an essential criterion for such recruitment. At the same time, the Service Rules of 1980 cannot be wholly ignored in as much as, Rule 6 lays down the process of direct recruitment for the post of, inter-alia Agricultural Extension Officer (presently Agricultural Development Officer). The mention of the term "experience" has to be tested from the context of its use in the advertisement as well as in few clauses of the form to apply.
15. Even on facts, the Senior Counsel has submitted that the claim to have experience by all the petitioners is not supported by the records. By producing the records, it is submitted that out of the 20 petitioners, at least petitioner Nos. 3, 4, 12 and 15 did not even write anything regarding any such experience. So far as few orders are concerned the experience cited is of working in Private Insurance Company like AVIVA, BAJAJ etc. which are not at all relevant to the post in question.
16. The Senior Counsel continues that the argument made on behalf of the petitioners that the department does not have any role in the recruitment process cannot be countenanced, in as much as, following the Service Rules of 1980, a draft advertisement was prepared by the department which was ultimately finalized and published by the APSC which is in consonance with Rule 6 of the Service Rules. Drawing the attention of the Court to the advertisement, more specifically clause 5 thereof which is with regard to education and qualification, there is no mention about the requirement of any experience. Similarly, a bare look at the Application Form would make it apparent that such form is general in nature Page No.# 36/44 wherein the advertisement number as well as the post and department applied for are required to be filled up. Making a specific reply regarding clause 13(C) it is made clear that the requirement of experience would be as per the advertisement which, in the present case, did not speak about any such requirement as would be evident from the clause (B)(5) which is as follows:-
"(B) 1....
2....
3....
4...
5. EDUCATIONAL QUALIFICATION:-
A candidate must pass B.Sc (Agriculture) or a degree declared equivalent to B.Sc (Agriculture) from a recognized University and also recognized by the Govt. of Assam. (Attach self attested valid supporting documents.)"
17. Even in the instructions to candidates clause 6(iii) makes it clear that experience certificates were to be given where necessary. The same is extracted here in below:-
"6.
(i)...
(ii)....
(iii) Experience Certificates (where necessary) indicating the period of Service/Experience with dates.
(iv)....
(v)......"
18. Dealing with the APSC Rules of 2010, Shri Mahanta submits that the requirement of Service experience is a discretion given to the Commission and the same has to be relevant to the post. It is further clarified in clause 30 regarding the same.
19. Replying to the submission that in the recruitment process of 2013, marks were allotted for experience, Shri Mahanta has drawn the attention of this Court to the affidavit-in- reply to the interlocutory application for vacating the interim order wherein it has been Page No.# 37/44 categorically stated that the advertisement for recruitment in the year 2013 did not prescribe for any experience. However, it is a fact that marks were given without any authority of law and the entire recruitment process was the subject matter of litigation including a number of criminal cases involving illegal gratification and the said case including some against the then Chairman are still pending. Therefore, the said process of 2013 would not act as a precedent.
20. In support of his submission, the Senior Counsel for the APSC has relied upon the following 2(two) decisions.
1. 2015(3) GLT 211 (Banashree Bharaddash Vs. State of Assam & Ors.)
2. AIR 1996 SC 352 (Dr. Krishna Chandra Sahu Vs. State Of Orissa)
21. The case of Banashree Bharaddash has been cited to bring home the argument that Rules should be given liberal interpretation so as to avoid any absurdity. In the instant case, Rule 6 of the Service Rules of 1980 has to be read in consonance with the APSC Rules. The case of Dr. Krishna Chandra Sahu has been cited to support the same argument.
22. Shri D. Saikia, learned Sr. Counsel appearing for the Agriculture Department has adopted the submissions of Shri T. J. Mahanta. He contends that in view of the fact that huge number of vacancies are there in the Department, the Department is suffering immensely which is directly hampering the public interest. By drawing the attention of this Court, to the Rules of 1980 specifically Schedule 3 thereof read with Rule 29 of the APSC Rules of 2010, it is submitted that the Service Rules cannot be ignored in a recruitment process. It is also submitted that when the advertisement has specifically mentioned about educational qualification required to apply for the said post, the requirement of experience cannot come in automatically. It is also submitted that the prescription "how to apply" is in a particular format of general nature which will not vest any right to any candidate. In any case it is submitted that experience has to be relevant to the post and cannot be experience of any nature. The said submission was made inasmuch as many of the application forms of the petitioners indicated experience in wholly irrelevant fields like Insurance etc. He accordingly Page No.# 38/44 prays for dismissing the writ petition and to vacate the interim order.
23. Shri J. I. Borbhuiyan, learned counsel had appeared for the newly impleaded respondent nos. 7 to 98 who were impleaded by the Court vide order dated 03.06.2020 passed in IA (C) No. 1040/2020. At the outset, he submits that it is a settled position of law that unsuccessful candidates after having participated in the selection process cannot turn around and challenge the same. By drawing the attention of this Court to the prayer of the writ petition, it is submitted that there is no challenge to the advertisement dated 29.12.2018 which did not mention experience as a criterion and therefore there is no foundation in the present writ petition. Referring to the APSC Rules of 2010, Rule 78 makes it clear that the interpretation made by the Commission shall be final in case of any doubt. For ready reference the said Rule is extracted herein below:-
"78. If any doubt arises as to the interpretation of these Rules, the interpretation made by the Commission shall be final."
It is further submitted that the advertisement does not mention the requirement of any experience and the format is a model format for various posts where it is clarified that experience has to be mentioned where necessary. In the same format which mentions the post of Veterinary doctors, there is a specific requirement of experience and therefore it is amply clear that the very foundation of the present writ petition is an imaginary one.
24. In support of his submission, Shri Borbhuiyan, the learned counsel relies upon the following decisions:-
i. (1996) 6 SCC 282 [Secretary (Health Department) Vs Dr. Anita Puri] ii. (2006) 6 SCC 474 (The State of UP Vs Om Prakash) iii. (2019) 3 SCC 422 (Ritu Bhatia Vs Ministry of Civil Supplies) iv. (2019) 5 SCC 793 (FCI Vs Rimjhim).
Page No.# 39/44 The case of Dr. Anita Puri has been cited to support the submission that exercise of discretion by the Commission in a reasonable manner does not warrant any interference by the Court.
The case of Om Prakash has been cited that recruitment has to be done as per prescription in the advertisement.
The case of Ritu Bhatia as well as Rimjhim lays down that it is the advertisement which would prevail upon on the issue of requirement of eligibility criteria and there is a distinction between essential requirements and other requirements. For ready reference, paragraph 13 of Rimjhim (supra) is quoted herein below:-
"13. Now so far as the submission on behalf of the FCI that a candidate must and/or ought to have produced the experience certificate along with the application is concerned, at this stage, a decision of this Court in the case of Charles K. Skaria v. Dr. C. Mathew (1980) 2 SCC 752and the subsequent decision of this Court in the case of Dolly Chhanda v. Chairman, Jee and others (2005) 9 SCC 779 are required to be referred to. In the case of Charles K. Skaria (supra), this Court had an occasion to consider the distinction between the essential requirements and the proof/mode of proof. In the aforesaid case, this Court had an occasion to consider the distinction between a fact and its proof. In the aforesaid case before this Court, a candidate/student was entitled to extra 10% marks for holders of a diploma and the diploma must be obtained on or before the last date of the application, not later. In the aforesaid case, a candidate secured diploma before the final date of application, but did not produce the evidence of diploma along with the application. Therefore, he was not allowed extra 10% marks and therefore denied the admission. Dealing with such a situation, this Court observed and held that what was essential requirement was that a candidate must have obtained the diploma on or before the last date of application but not later, and that is the primary requirement and to submit the proof that the diploma is obtained on or before a particular date as per the essential requirement is secondary. This Court specifically observed and held that "what is essential is the possession of a diploma before the given date; what is ancillary is the safe mode of proof of the qualification". This Court specifically observed and held that "To confuse between a fact and its proof is blurred perspicacity". This Court further observed and held that "20. .........To make mandatory the date of acquiring the additional qualification before the last date for application makes sense. But if it is unshakeably shown that the qualification has been acquired before the relevant date, to invalidate the merit factor because proof, though indubitable, was adduced a few days later but before the selection or in a manner not mentioned in the prospectus, but still above board, is to make procedure not the handmaid but the mistress and form not as subservient to substance but as superior to the essence."
Page No.# 40/44 While observing and holding so, in paragraphs 20 & 24, this Court observed and held as under:
"20. There is nothing unreasonable or arbitrary in adding 10 marks for holders of a diploma. But to earn these extra 10 marks, the diploma must be obtained at least on or before the last date for application, not later. Proof of having obtained a diploma is different from the factum of having got it. Has the candidate, in fact, secured a diploma before the final date of application for admission to the degree course? That is the primary question. It is prudent to produce evidence of the diploma along with the application, but that is secondary. Relaxation of the date on the first is illegal, not so on the second. Academic excellence, through a diploma for which extra mark is granted, cannot be denuded because proof is produced only later, yet before the date of actual selection. The emphasis is on the diploma; the proof thereof subserves the factum of possession of the diploma and is not an independent factor..... Mode of proof is geared to the goal of the qualification in question. It is subversive of sound interpretation and realistic decoding of the prescription to telescope the two and make both mandatory in point of time. What is essential is the possession of a diploma before the given date; what is ancillary is the safe mode of proof of the qualification. To confuse between a fact and its proof is blurred perspicacity. To make mandatory the date of acquiring the additional qualification before the last date for application makes sense. But if it is unshakeably shown that the qualification has been acquired before the relevant date, as is the case here, to invalidate this merit factor because proof, though indubitable, was adduced a few days later but before the selection or in a manner not mentioned in the prospectus, but still above-board, is to make procedure not the handmaid but the mistress and form not as subservient to substance but as superior to the essence.
xxx xxx xxx
24. It is notorious that this formalistic, ritualistic, approach is unrealistic and is unwittingly traumatic, unjust and subversive of the purpose of the exercise. This way of viewing problems dehumanise the administrative, judicial and even legislative processes in the wider perspective of law for man and not man for law. Much of hardship and harassment in administration flows from overemphasis on the external rather than the essential. We think the Government and the selection committee rightly treated as directory (not mandatory) the mode of proving the holding of diplomas and as mandatory the actual possession of the diploma. In actual life, we know how exasperatingly dilatory it is to get copies of degrees, decrees and deeds, not to speak of other authenticated documents like mark-lists from universities, why, even bail orders from courts and government orders from public offices. This frustrating delay was bypassed by the State Government in the present case by two steps. Government informed the selection committee that even if they got proof of marks only after the last date for applications but before the date for selections they could be taken note of and secondly the Registrars of the Universities informed officially which of the candidates had passed in the diploma course. The selection committee did not violate any mandatory rule nor act arbitrarily by accepting and acting upon these steps. Had there been anything dubious, shady or unfair about the procedure or any mala fide move in the official exercises we would never have tolerated deviations. But a prospectus is not scripture and common sense is not inimical to Page No.# 41/44 interpreting and applying the guidelines therein. Once this position is plain the addition of special marks was basic justice to proficiency measured by marks."
A similar view is taken by this Court subsequently in Dolly Chhanda, relying upon the aforesaid decision of this Court in Charles K. Skaria."
25. Shri J. Roy in his rejoinder submits that the case laws cited by the respondents do not have any relevance. Regarding the submission of Shri Mahanta, on the requirement of experience, Shri Roy has submitted that even requirement of General Knowledge is not mentioned however the same is needed and marks allotted. He reiterates that Service Rules of 1980 do not prescribed the method of recruitment and therefore the law laid down in Banashree Bharaddash (supra) is not applicable. A distinction has also been tried to be made in the case of Dr. Krishna Chandra Sahu (supra) wherein there was a deviation from the UGC Guidelines. Shri Roy submits that simply by not mentioning experience in the Rules will not make it irrelevant and further stray incident of not filling up the column of experience in some forms cannot affect the majority of the petitioners. He lastly submits that the petitioners are entitled to marks on the head of "Experience".
26. Before dealing with the rival submissions of the respective counsel, the records pertaining to the recruitment held in the year 2013 would reveal that for experience a maximum of 3 marks was given. Further, replying to a specific query, the learned Sr. Counsel for the Department had submitted that the cut off for unreserved candidates was 80 and the highest marks obtained amongst the petitioners was 76.
27. So far as the submission that it is the APSC Rules of 2010 which would prevail and not the Rules of 2019, there is little scope to dispute the said submission as the same has been settled by the Hon'ble Supreme Court in the case of Pranjal Kr. Sarma. Therefore, the present case has to be proceeded on the premises that it is the APSC Rules of 2010 which would be relevant. At this stage, the submission that the Service Rules of 1980 has no manner of application has to be tested. Rule 6 of the said Rules of 1980 makes it abundantly Page No.# 42/44 clear that the same deals with direct recruitment for the post in question namely, Agricultural Development Officer, the earlier nomenclature of which was Agricultural Extension Officer. For ready reference Rule 6 of the Rules of 1980 is extracted herein below:-
"6. Direct recruitment. - (1) Subject to sub-rule (3) of Rule 11, direct recruitment to the cadres of Director in Class I (Senior Grade), Subject Matter Specialist in Class I and Agricultural Extension Officer and Junior Subject Matter Specialist in Class II of the service shall be made by the Governor on the basis of the recommendations made by the Commission in accordance with the procedure hereinafter provided:
(a) Before the end of each year the Government shall make an assessment regarding the likely number of vacancies to be filled up by direct recruitment during the next year and shall intimate the same to the Commission together with the details about reservation for candidates belonging to Scheduled Castes/Scheduled Tribes or any other category as laid down by the Government as provided under Rule 17 and about carry forward of such reservation.
(b) The Government shall simultaneously request the Commission to recommend a list of candidates for direct recruitment, in order of preference;
(c) The Commission shall make a selection in accordance with the scheme of selection prescribed by the Government in consultation with the Commission. The Commission may hod such test or interview and undertake scrutiny of publication and other documents, as may be considered necessary;
(d) The Commission shall furnish the Government a list of candidates recommended by it in order of preference, found suitable for direct recruitment. The number of candidates in such a list may be approximately double the number of vacancies;
(e) The Commission shall simultaneously publish the list in the Assam Gazette and at such order place the Commission may consider proper.
(2) The list mentioned in Clauses (d) and (e) of sub-rule (1) of this rule shall remain valid for 2 calendar months from the date of recommendations.
(3) In the event of the Commission being unable to recommend sufficient number of candidates to fill up the vacancies in a year, it shall, in consultation with the Appointing Authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this rule, for recommending a subsequent list in the year:
Provided that the Appointment Authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same year, eligible for appointment, have been offered the appointment."
28. In consonance with the said Rules, the APSC had framed the Rules of 2010. Therefore, the submission made on behalf of the petitioners that no such scheme has been formulated by the Government cannot be countenanced. The Service Rules do not prescribe Page No.# 43/44 for any experience for the post in question and therefore the same cannot be assumed to be an essential criterion. The APSC Rules of 2010 which is a general Rule to be followed by the Commission while making recruitment for different Departments also makes it clear that the requirement of Service experience relevant to the post is a discretion given to the Commission depending upon the Service Rules of the respective Departments. Mere mention of Service experience in Rules 29 and 30 of the APSC Rules of 2010 cannot be understood to mean that such requirement is mandatory in all cases.
29. The very foundation of the case projected by the petitioners is also belied by the records produced by the learned Counsel for the APSC. As indicated above, petitioner nos. 3, 4, 12 and 15 have not even filled up the column of experience. Further, for certain petitioners, the experience claimed was of working in AVIVA and other Insurance Companies and cannot be said to be Service experience relevant to the post. The submission that in the recruitment held in the year 2013 experience was a relevant criterion has been clarified by the learned Sr. Counsel for the APSC that the same was an aberration of the Rules for which criminal cases are pending, even against the then Chairman and the same cannot vest any right upon the petitioner.
30. Though this Court is not inclined to non-suit the petitioners on the proposition advanced by the private respondents that are estopped from challenging the recruitment process after participating in the same, this Court is of the opinion that the very foundation of instituting the present writ petition is based on assumption which is not supported by the Rules holding the field. Even for the sake of argument, if the projected case of the petitioners is accepted, the petitioners have not been able to demonstrate that all of them have experience relevant to the post. Further as indicated above, the allotment of 3 marks will not make any difference to the recruitment process duly carried out by the Commission.
31. In view of the above aforesaid facts and circumstances and the discussions, this Court is of the opinion that no enforceable rights of the petitioners have been violated entailing them to invoke the equitable jurisdiction of this Court conferred by Article 226 of the Constitution of India. Accordingly, the writ petition is dismissed. The interim order dated 19.02.2020 stands vacated.
Page No.# 44/44
32. No order as to costs.
JUDGE Comparing Assistant