MATIUR RAHMAN Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. K.K. Mahanta, learned Senior Counsel assisted by Ms. N. Begum, learned counsel for the petitioner. Also heard Mr. P.J. Phukan, learned counsel for the respondents in the Gauhati University and Ms. B. Choudhury, learned counsel for the respondent No. 4 although it is stated that the respondent No. 4 had handed back the charges that was given to her as the Principal of the University Law College.

(2.) The writ petitioner is an Assistant Professor in the University Law College and aspires to become the In-Charge Principal of the University Law College but the said aspiration had been frustrated by the order impugned dtd. 16/2/2023 by which the respondent No. 4 was made the In-Charge Principal.

(3.) Mr. K.K. Mahanta, learned Senior Counsel for the petitioner raises the contention that the respondent No. 4 is an incumbent from the Law Department of the Gauhati University whereas by the order impugned dtd. 16/2/2023 she has been made the In-Charge Principal of the University Law College and the same would be impermissible as it amounts to an inter departmental positioning.