Gauhati High Court
Dr. Jayashree Deka vs The State Of Assam And 4 Ors on 11 May, 2022
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/3
GAHC010047882022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1854/2022
DR. JAYASHREE DEKA
W/O RANJAN JYOTI BEZBARUAH, R/O VILL-KHEHENIPARA, P.O.-BEZERA,
DIST-KAMRUP (ASSAM), PIN-781121
VERSUS
THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMNET OF ASSAM, HIGHER EDUCATION DEPARTMENT, DISPUR,
GUWAHATI-6
2:DIRECTOR OF HIGHER EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
3:PRINCIPAL
NOWGONG GIRLS COLLEGE
NAGAON
P.O.-NAGAON
DIST-NAGAON (ASSAM)
PIN-782002
4:SELECTION COMMITTEE CONSTITUTED BY THE NOWGONG GIRLS
COLLEGE
FOR INTERVIEW HELD ON 13-10-2020 FOR SELECTION OF ASSISTANT
PROFESSOR OF PHILOSOPHY IN NOWGONG GIRLS COLLEGE
REPRESENTED BY ITS PRINCIPAL
NOWGONG GIRLS COLLEGE
NAGAON-782002
5:DR. MANASHI BORA
Page No.# 2/3
D/O SRI SATYA PRASAD BORA
R/O VILL-AZARA
P.O.-AZARA
DIST-KAMRUP (ASSAM)
PIN-78101
Advocate for the Petitioner : MR D MAHANTA
Advocate for the Respondent : SC, HIGHER EDU
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
11.05.2022 Heard Mr. TJ Mahanta, learned senior counsel for the petitioner. Also heard Mr. K Gogoi, learned counsel for the respondents No.1 and 2 being the authorities under the Higher Education Department, Government of Assam.
In our earlier order of 16.03.2022, we allowed the petitioner to effect dasti notice on the respondent No.5 and accordingly, Mr. P Bharadwaj, learned counsel has entered appearance on behalf of the respondent No.5.
Issue notice, returnable on 25.05.2022.
Extra copies of the writ petition be served on the learned counsel for the respondents as indicated hereinabove within three days.
In this writ petition the issue raised is that five marks were incorrectly given to the respondent No.5 in the selection process for the post of Assistant Professor in Philosophy in the Nowgong Girls' College, Nagaon.
The respondent No.5 to file their affidavit before the next returnable date stating their stand on the aforesaid allegation made by the petitioner.
Page No.# 3/3 An endeavour would be made to give a final consideration to the matter on the next returnable date. But the respondents No.3 and 4 being the authorities of the Nowgong Girls' College, Nagaon are yet to be served.
Accordingly, the petitioner may effect dasti service on the respondents No.3 and 4 through the Registry of this Court and an affidavit to that effect be filed. The dasti notice be effected on or before 13.05.2022.
The petitioner is also allowed to take steps for service of notice on the respondents No.3 and 4 by registered post with A/D within three days.
It is provided that the respondents No.3 and 4 if they intend to file their affidavit-in-opposition may do so before the next returnable date, if dasti service is effected by 13.05.2022.
The respondents in the Higher Education Department shall produce the records of the selection on the next date fixed.
In the interim, it is provided that no appointment shall be made to the post of Assistant Professor in the Department of Philosophy in the Nowgong Girls' College, Nagaon pursuant to the ongoing selection process until further order(s).
List on 25.05.2022.
JUDGE Comparing Assistant