PARINITA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A C Borbora, learned senior counsel for the petitioner. Also heard Ms. D D Barman, learned Additional Senior Government Advocate for the respondent no. 1, Mr. K Gogoi, learned counsel for the respondents no. 2, 3 and 5 being the authorities under the Higher Education Department, Government of Assam, Mr. A Chaliha, learned counsel for the respondent no. 4 being the Finance Department, Government of Assam and Mr. H P Neog, learned counsel for the respondent no. 6 being the Harhi College, Lakhimpur.

(2.) The petitioner Parinita Borah was appointed as an Assistant Professor in the subject Assamese in the Harhi College, on 30.08.2003. The teaching and non-teaching staff pattern of the college as provided under the signature of the Principal of the Harhi College, Gobindapur, Lakhimpur shows that Sarat Kumar Chutia was appointed as an Assistant Professor in the Assamese subject in the college on 22.12.2002, Swapna Gogoi was appointed as an Assistant Professor in Assamese subject on 24.12.2020, Parinita Borah was appointed as an Assistant Professor in Assamese subject on 30.08.2003 and Pratima Chetia was appointed as an Assistant Professor in Assamese subject in the college on 15.11.2005.

(3.) Admittedly, in order of appointment, the petitioner would be third Assistant Professor in the subject Assamese in the college concerned.