Gauhati High Court
Smt. Anju Sharma vs The State Of Assam And 4 Ors on 7 January, 2020
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010014802016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2708/2016
1:SMT. ANJU SHARMA
W/O. SRI DILIP KR. PANDEY, D/O. SRI R.B. RAI SHARMA, R/O. WARD NO.3,
MARIANI TOWN, JORHAT, PIN-785634.
VERSUS
1:THE STATE OF ASSAM AND 4 ORS
REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, HIGHER
EDUCATION DEPTT., DISPUR, GHY.-06.
2:THE COMMISSIONER and SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY.-06.
3:THE DIRECTOR
HIGHER EDUCATION
ASSAM
DISPUR
GHY.-06.
4:THE GOVERNING BODY OF MARIANI COLLEGE
MARIANI TOWN
JORHAT
REP. BY ITS SECRETARY.
5:THE PRINCIPAL and SECRETARY
MARIANI COLLEGE
MARIANI TOWN
JORHAT.
6:THE UGC
REP. BY ITS SECRETARY
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BAHADUR SHAH ZAFAR MARG
NEW DELHI-110001
Advocate for the Petitioner : MS.A TALUKDAR
Advocate for the Respondent : MR. N J KHATANIAR (R 1 & 3)
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 07-01-2020 Mr. S.P. Roy, learned counsel for the petitioner prays for some time to file additional document to show grant of exemption for possession of NET for appointment to the post of Assistant Professor.
Prayer is allowed.
List again on 18.02.2020.
JUDGE Comparing Assistant