JOLLIN ANDREA SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case is that the petitioner had completed her Doctorate in Zoology and during the filing of the instant writ petition was pursuing her Post-Doctoral Research Project in Science and Engineering Research (SERB) under the Department of Science and Technology (DST), Government of India in St. Anthony 's College, Shillong.

(2.) Pursuant to an advertisement dated 15.02.2016, issued by the respondent No. 4, advertising for the post of Assistant Professor in Zoology, the petitioner applied for the same and was successful. The pleaded case of the petitioner is that the respondent No. 4 had put a condition that the petitioner should first resign from the ongoing Project which she was engaged in, before joining the post. However, the petitioner requested the respondent No. 4 to first afford her appointment before she submitted her resignation from the Project. The respondent No. 4, then by communication dated 3rd February, 2016 expressed their regret to appoint the petitioner against the post of Assistant Professor Zoology in view of the condition that has been put forth by the petitioner. Being aggrieved thereby the petitioner is before this Court by way of this instant writ petition.

(3.) I have heard Mr. H.R. Nath, learned counsel for the petitioner. Mr. K.P. Bhattacharjee, learned GA for the respondent No. 1 and 2 and Mr. H.L. Shangreiso, learned counsel for the respondent No. 4 and 5.