TULIKA DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. I Choudhury, learned counsel appearing for the petitioner. Also heard Mr. A Deka, learned standing counsel appearing for the respondent Nos.1 and 2.

(2.) THE petitioner who applied for the post of lecturer in Geology advertised by the Principal of Arya Vidyapeeth College on 20th February 2000 (Annexure-C) is aggrieved by the order of the Director of Higher Education, Assam (DHE), whereby the recommendation for appointment of the petitioner made by the college was disapproved.

(3.) THE petitioner made a representation to the college authorities for giving weightage to her Ph.D. qualification but the same was not granted. However in respect of the first nominee, the Governing Body reconsidered its earlier recommendation and by resolution No.6(a) declared that the qualification of the first nominee Mr. Sangita Pathak does not satisfy the required specialization specified in the advertisement. Accordingly the name of Ms. Sangita Pathak was dropped from the list of recommended candidates and the select list was revised with Dr. Tapan Kr. Bharali as the first and the petitioner as the second nominee in order of merit and the Director of Higher Education was requested to accord approval for appointment.