RANJAN DUTTA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the petitioners. Also heard Mr. K. Gogoi, learned counsel for the High Education Department, Mr. P.J. Phukan, learned counsel for the Gauhati University, Mr. A. Das, learned counsel for the Dibrugarh University, Ms. D. Ghosh, learned counsel for UGC and Ms. P. Das, learned counsel for the Assam University.

(2.) Considering the nature of the order to be proposed to be passed, we do not feel that the notices are required to be issued to other respondents inasmuch as, the order in our view would not cause any prejudice to any of such respondents. By this order, we propose only to clarify the implications and purport of an earlier judgment of this Court dated 16.09.2019 in WP(C) No. 7318/2017 and other writ petitions.

(3.) In the writ petition no. 7318/2019 and the other writ petitions, a circular dated 03.10.2017 of the Director of Higher Education, Assam was assailed. In the said circular it was provided that only M.Sc in Botany and Zoology would be eligible to be applied for the post advertised for the subject Botany and Zoology, which is extracted as below.