JOYASHRI DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Chattarjee, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Standing Counsel for the respondents, Assam University and Mr. P. Sarmah, learned counsel for the respondents No.1 & 2 being the authorities under the Ministry of Education, Government of India.

(2.) The petitioner was engaged as an Assistant Professor in the Social Works Department in the respondent Assam University in its Silchar campus on a lien vacancy which had arisen against a lien being granted to another Assistant Professor, namely, Dr. Anupam Hazra. Upon the lien granted to Dr. Anupam Hazra coming to its end, the authorities have also terminated the engagement of the petitioner as per the order dated 24.12.2020. The said order of termination is assailed in this writ petition.

(3.) Mr. S. Chattarjee, learned counsel for the petitioner relies upon the provisions of Clause 28(3) of the Statutes of the Assam University and seeks to make out a case that she is entitled to continue for another period of three weeks in lieu of the notice mentioned in the Clause-28(3). Clause-28(3) of the Statutes of the Assam University is extracted as below: