PACHHINGA UNIVERSITY COLLEGE Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) This petition has been filed by the Pachhunga University College Teachers' Association represented by its President for issue of a rule directing the North Eastern Hill University, for short NEHU, for preparation and publication of a common seniority list Of all the teachers of the NEHU including the teachers of Pachhunga University College at Aizawl which has been taken over by the NEHU.

(2.) I have heard Mr K.P. Pathak, the learned senior counsel for the petitioner Association and Mr S. Sailo, the learned counsel for the respondents.

(3.) Shri Pathak, the learned senior counsel, submitted that the Pachhunga University College is a college taken over and maintained by the NEHU as provided in Section 2(e) of the North Eastern Hill University Act, 1973 and, as such, the teachers of Pachhunga University College for short College, have also acquired the status as the teachers of the NEHU. Therefore, Shri Pathak argued, the NEHU authority is bound to prepare and publish a common seniority list of all the teachers including the teachers of the Pachhunga College. Shri Sailo, the learned counsel for the respondents, however, argued at length to refute the contentions of the petitioner Association mainly on the ground that the teachers of the College cannot be placed at par with the teachers of the NEHU because of recruitment made by different authorities on different eligibility criteria.