SOLONY BAREH (DR.) Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. A. Paul, learned counsel appearing on behalf of the petitioner as well as Mr. L.R. Das, learned counsel appearing on behalf of the respondent No. 2 and 3 and Mr. S. Sen Gupta, learned Addl. Sr. State counsel appearing on behalf of the respondent No. 1.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the post of Assistant Professor in the Department of Khasi at Shillong College was advertised and published in the Local daily Newspaper "Mawphor" where prescribed qualification was mentioned. Accordingly, the petitioner applied for the post being an eligible candidate possessing all the requisite qualification. But unfortunately, she was not called for the personal interview. Thereafter, through RTI the petitioner received the information that in many columns, she has not been given any marks. As a result, she was disqualified and stated that as the entire selection process is totally vitiated without following any norms, the same needs to be set aside.