JITA MONI BHATTACHARYYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In challenge in particular, is the order dated 27.2.2008 passed by the Director, Higher Education, Assam rejecting the petitioner's prayer for regularization of her services as Librarian, Biswanath College, the office in which she had been officiating since the retirement of its earlier incumbent.

(2.) I have heard Mr. U. Bhuyan, learned Counsel for the petitioner and Mr. U.K. Goswami, learned Standing Counsel, Education department for the official respondents. In spite of the service of notice of the proceeding, the College remains unrepresented.

(3.) The pleaded case of the petitioner in short, is that, pursuant to a selection process initiated by the authorities of the aforementioned college, the petitioner was appointed against a non-sanctioned post of Assistant Librarian and she having been joined the same on 2.1.1998, continued as such till she was entrusted with the additional charge of the office of the Librarian of the institution that had fallen vacant on 31.12.2003 following the retirement of the regular incumbent thereof.