Gauhati High Court
Prof. Archana Sharma vs The University Grants Commission (Ugc) ... on 3 May, 2019
Bench: Ajjikuttira Somaiah Bopanna, Arup Kumar Goswami
Page No.# 1/2
GAHC010090002019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA 109/2019
1:PROF. ARCHANA SHARMA
D/O- LATE NILANATH SHARMA,
R/O- KALIATHAKUR PATH, GORCHUK, GUWAHATI- 781035, DIST.-
KAMRUP(M), ASSAM.
VERSUS
1:THE UNIVERSITY GRANTS COMMISSION (UGC) AND 4 ORS
REP. BY ITS SECRETARY, BAHADUR SHAH ZAFFOR ROAD MARG, NEW
DELHI- 110002.
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY
EDUCATION DEPARTMENT
DISPUR, GUWAHATI- 781006, ASSAM.
3:EXECUTIVE COUNCIL OF GAUHATI UNIVERSITY
REP. BY ITS MEMBER SECRETARY
REGISTRAR GAUHATI UNIVERSITY
GOPINATH BARDOLOI NAGAR
JALUKBARI, GUWAHATI- 781014.
4:PROF. (RETD.) DULAL CHANDRA GOSWAMI
S/O- LATE KESHAB CHANDRA GOSWAMI
PRAKRITI APARTMENT
LANKESHWAR, GUWAHATI- 781014
DIST.- KAMRUP (M), ASSAM.
5:THE CHANCELLOR
GAUHATI UNIVERSITY
REP. BY SECRETARY TO THE GOVERNOR
ASSAM, RAJ BHAWAN, GUWAHATI
Advocate for the Petitioner : MR. K N CHOUDHURY
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Advocate for the Respondent : SC, G U
BEFORE
HON'BLE THE CHIEF JUSTICE MR. AJJIKUTTIRA SOMAIAH BOPANNA
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI
ORDER
03.05.2019 [A.S. Bopanna, CJ] Heard Mr. K.N. Choudhury, learned Senior counsel for the appellant; Mr. A. Chamuah, learned standing counsel, UGC, appearing for respondent No.1; Mr. R. Mazumdar, learned standing counsel, Education Department, appearing for respondent No.2; Mr. K.H. Choudhury, learned Senior counsel assisted by Ms. P. Barman, appearing for respondent No.3 and Mr. D. Saikia, learned Senior counsel assisted by Mr. S. Hazarika, appearing for respondent No.5.
Having heard the learned counsel for the parties and keeping in view the nature of contentions urged herein, we are of the opinion that the contention put forth will have to be considered in detail, but instead of admitting this appeal in view of the importance of the matter, we find it appropriate to fix a date and hear the appeal itself on its merits.
In that view of the matter, instead of considering the application for interim stay in the nature of the prayer made therein, we find it appropriate that in the meanwhile the consideration of the selection from the panel suggested by the Advisory Board may be undertaken, but the same shall not be given effect to. The decision taken shall be kept in a sealed cover and be placed before the Court on the next date of hearing.
Until such time, the arrangement as presently continued, shall subsist.
List on 21.05.2019.
Sd/- Sd/-
JUDGE CHIEF JUSTICE
Comparing Assistant