Rahul Malakar vs Anuradha Das And 5 Ors on 10 February, 2022

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Gauhati High Court

Rahul Malakar vs Anuradha Das And 5 Ors on 10 February, 2022

Bench: Sanjay Kumar Medhi

                                                              Page No.# 1/3

GAHC010195242020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)



                             I.A.(Civil)/1982/2021 in
                              WP(C) No. 57/2021

         RAHUL MALAKAR
         S/O DILIP KUMAR MALAKAR
         R/O HOUSE NO. 6 LUIT PATH
         JYOTINAGAR
         P.O. BAMINUMAIDAN
         PIN-781021


          VERSUS

         ANURADHA DAS AND 5 ORS.
         D/O NILA DAS
         R/O BELTOLA
         SOURAV NAGAR
         P.O. BELTOLA
         DIST. KAMRUP (ASSAM)
         PIN 781028

         2:THE STATE OF ASSAM
         REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
         ASSAM
          HIGHER EDUCATION DEPTT.
          DISPUR
          GUWAHATI-6
          3:DIRECTOR OF HIGHER EDUCATION

         ASSAM KAHILIPARA
         GUWAHATI 19
         4:PRINCIPAL AND SECY.

         MANGALDAI COLLEGE
         MANGALDAI
                                                                       Page No.# 2/3

           DIST. MANGALDAI
           ASSAM
           PIN 784125
           5:MANGALDAI COLLEGE

          MANGALDAI
          REPRESENTED BY PRINCIPAL
          DIST. KAMRUP
          ASSAM
          PIN 784125
          6:SELECTION COMMITTEE CONSTITUTED BY THE MANGALDAI COLLEGE

          MANGALDAI
          ON 16-12-2020 FOR INTERVIEW FOR SELECTION OF ASSTT. PROFESSOR OF
          BOTANY IN MANGALDAI COLLEGE
          MANGALDAI
          REPRESENTED BY ITS PRINCIPAL
          MANGALDAI
          PIN 784125
          ------------
          Advocate for : MR. R GOSWAMI
          Advocate for : MR D MAHANTA appearing for ANURADHA DAS AND 5 ORS.



                                BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

10-02-2022 Heard Shri R. Goswami, learned counsel for the applicant.

Also heard Shri T.J. Mahanta, learned Senior Counsel for the opposite party / writ petitioner as well as Shri K. Gogoi, learned Standing Counsel, Higher Education Department.

It is submitted by Shri R. Goswami, learned counsel for the applicant that the applicant is a necessary party in the writ petition and any decision taken would have affect on him.

Shri T.J. Mahanta, learned Senior Counsel for the opposite party / writ petitioner as well as Shri K. Gogoi, learned Standing Counsel, Higher Education Page No.# 3/3 Department do not have any objection to the said prayer for impleadment.

Accordingly, the applicant Shri Rahul Malakar be impleaded as respondent no. 6.

The I.A. accordingly stands disposed of.

JUDGE Comparing Assistant

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