Gauhati High Court
Suditya Dash vs Tata Institute Of Social Science (Tiss) ... on 19 August, 2025
Page No.# 1/3
GAHC010184822025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4737/2025
SUDITYA DASH
S/O DR. SATYA PRAKASH DASH, 54 YEARS,S/O LATE DR. SHREERAM
CHANDRA DASH, SENIOR ADVOCATE, ORISSA HIGH COURT, 52 SATYA
NAGAR, BHUBANESWAR-751007
VERSUS
TATA INSTITUTE OF SOCIAL SCIENCE (TISS) AND 2 ORS
V N PURAV MARG, DEONAR, MUMBAI-400088, REPRESENTED BY ITS
REGISTRAR
2:REGISTRAR
TATA INSTITUTE OF SOCIAL SCIENCE
V N PURAV MARG
DEONAR
MUMBAI-400088
3:THE CAMPUS DIRECTOR
TATA INSTITUTE OF SOCIAL SCIENCE
GUWAHATI
BEHIND ASSAM SCIENCE AND TECHNOLOGY UNIVERSITY
GUWAHATI-78101
Advocate for the Petitioner : MR. M DUTTA, L DEKA,POOJA ROY
Advocate for the Respondent : ,
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BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
19.08.2025 Heard Mr. M. Dutta, learned counsel for the petitioner.
The grievance being addressed in this petition under 226 of the Constitution of India, is that the petitioner had appeared for spot admission at the Tata Institute of Social Science (TISS), a deemed University; against two available vacancies in M.A. in Peace and Conflict Studies, for the Guwahati campus; and in the advertisement, no reservation of the seats were indicated, and thereafter, two candidates, including the petitioner herein, appeared in the interview, and the petitioner was expecting to get selected. But, as per the information received by him, he had not been selected for the aforementioned vacancies, and thereafter, on 11.08.2025, the petitioner was informed by a mail that the Reservation Rules are applicable for spot round also and there are no general seats available. However, as per information received by the petitioner, only one candidate was selected against the two vacancies, and the other vacancy still exists. But, the respondent authorities had mailed him that no 'General category' seat is available; though, no specification in that regard was made in the Admission Notice.
Mr. Dutta submits that as per information of the petitioner, only one candidate was selected and one post is still lying vacant and that in the admission notice/advertisement, there was no indication about the reservation, and the same was introduced subsequently, and as such, the action of the respondents are illegal and arbitrary and liable to be interfered with.
The submission of Mr. Dutta needs further consideration.
At this stage, notice be issued to the respondent by a registered post with A/D and also by usual process, within 2 (two) working days from today.
Additionally, dusty service in also permitted and after effecting service by dusty mode, the learned counsel for the petitioner shall file an affidavit before this Court.
Page No.# 3/3 List the matter on 22.08.2025.
The interim prayer of the petitioner shall be considered on that date.
JUDGE Comparing Assistant