BISHNU CHARAN DASH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ Petitioner's challenge is to annul the resolutions of the Governing Body of the B.H. College, Howly (for short hereafter referred to as the College) in substance declining his request for extension of his lien pending his absorption in the department of English, Assam University, Diphu Campas. the advertisement dated 25.6.2009 issued for recruitment to the post of Lecturer in Fnglish in the College and the consequent selection process is also under assailment.

(2.) This Court on 28.10.2009 while issuing notice in the interim restrained the College authorities from making any appointment to the post of Lecturer in English as advertised without its leave. The Governing Body of the College as well as its Principal have filed an application for vacation/modification/alteration of the interim order. This application registered as Misc. Case 280/2010 and the writ petition, in view of the urgency expressed by the (College have been taken up for analogous hearing in presence of the learned Counsel for the parties.

(3.) I have heard Mr. D.K. Sharma. learned Counsel for the Petitioner, Mr. U.K. Goswami, learned Standing Counsel, Education Department, Government of Assam, and Mr. N. Dutta, Sr. Advocate assisted by Mr. B. Talukdar, Advocate for the College.