MADHUCHANDA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. P Kalita, learned counsel appearing for the petitioner. Also heard Ms. M Gogoi Medhi, learned standing counsel appearing for the respondent Nos.1 and 2. Argument on behalf of respondent Nos.3 and 4 is advanced by Mr. K K Phukan, the learned counsel.

(2.) THE petitioner who was appointed as lecturer in Sociology in Manohari Devi Kanoi Girls College, Dibrugarh against a leave vacancy on the basis of resolution adopted on 12th November, 1998 in a proceeding of the Special Body of the college, seeks regularization of her service. THE petitioner also challenges the newspaper advertisement dated 13 th June 2004, whereby applications were invited by the college Principal for filling up post of lecturer in Sociology on regular basis.

(3.) IN this case it is not in dispute that the petitioner, who was initially serving on ad-hoc basis was appointed in a regular post in a leave vacancy and she has no legally enforceable right to continue in the said post after the term of leave is over.