GANGA DHAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NN Upadhyay, learned counsel for the appellant. Also heard Mr. A Chaumah, learned counsel appearing for respondent Nos.1, 2 and 7, Mr. S Bharali, learned counsel appearing for respondent Nos.3, 4 and 5 and Mr. KN Choudhury, learned senior counsel assisted by Mr. DJ Das, learned counsel appearing for respondent No.6.

(2.) This appeal is carried to this Court in challenge to the judgment and order dated 13.2.2018 passed in WP(C) 29/2013 whereby the writ petition preferred by the appellant herein was dismissed.

(3.) The short case projected by the appellant is that the appellant is an Associate Professor in the B.H. College, Howly. By an advertisement dated 25.8.2011, respondent No.3, i.e. the Governing Body of B.H. College, Howly invited applications from the intending candidates for filling up the regular vacant post of Principal in the B.H. College, Howly. The said advertisement prescribes the required qualification of a Master's Degree with at least 55% marks from a recognised University, Ph.D. Degree in the concerned/allied/relevant discipline and to have a total 15 years of teaching experience/research/administration in Universities/colleges etc. as an Associate Professor. Pursuant to the selection as per the consolidated statements of marks, the respondent No.6, i.e. Dr. Bhusan Chandra Pathak who was the selected candidate, secured total marks of 456. The appellant secured total marks of 368. Being aggrieved by his non-selection to the said post of Principal, the appellant assailed the selection and appointment of respondent No.6 by the Governing Body by way of the writ petition.