INUMONI GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SS Goswami, learned counsel for the petitioner, Mr. K Gogoi, learned counsel for the respondents No. 1 and 2 being the authorities in the Higher Education Department of the Government of Assam and Mr. PG Bhagwati, learned counsel for the respondents No. 3 and 4 being the authorities in the Governing Body of Kakojan College, Jorhat.

(2.) The petitioner participated in a selection process pursuant to an advertisement dtd. 5/7/2006 in the news paper 'Amar Akhom' issued by the Principal of Kakojan College, Jorhat, whereby candidatures were invited for a walk-in-interview against certain non-sanction posts of Lecturer, amongst others, for one post of Lecturer in Education. The petitioner participated in the selection process and a selection was held by the Selection Committee constituted for the purpose. The Selection Committee recommended the petitioner at Serial No. 1 in order of merit for appointment to the post of Lecturer in the Education Department of Kakojan College. In response thereof, the Principal of Kakojan College appointed the petitioner as a Lecturer in the Department of Education in a non-sanctioned post. The order of appointment specified that the appointment is purely temporary and subject to the approval of the Governing Body of Kakojan College. Accordingly, the petitioner accepted the appointment and joined the service.

(3.) As provided in the order of appointment, the Governing Body of Kakojan College in its resolution of 14/8/2006 had approved the appointment of the petitioner. By a subsequent resolution of 20/4/2013 of the Governing Body of Kakojan College, the services of the petitioner was extended considering her satisfactory service in the Department by further providing that in the event of any vacancy in any sanctioned post, the college authorities would forward a proposal to the Director of Higher Education, Assam for her regularization.