LAWS(GAU)-2022-3-77

BISWAJIT SARMA Vs. GAUHATI UNIVERSITY

Decided On March 22, 2022
Biswajit Sarma Appellant
V/S
GAUHATI UNIVERSITY Respondents

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned senior counsel assisted by Mr. P. Saikia, learned counsel for the appellant. Also heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. P.J. Phukan, learned Standing Counsel, Gauhati University appearing for respondent Nos.1-3 and Mr. K. Gogoi, learned Standing Counsel, Education (Higher) Department appearing for respondent No.4.

(2.) The moot question to be decided in this writ appeal, arising out of the judgment and order dtd. 25/2/2022 passed in WP(C) No.1447/2021 is, of the true nature of the appointment of the appellant to the post of Director, College Development Council of the Gauhati University.

(3.) In order to appreciate the rival contentions and to understand the true nature of the appointment of the appellant, it would be necessary to advert to certain basic background facts.