ASHA RANI BRAHMA Vs. BINIKA GOYARI

JUDGEMENT

(1.) This intra-court writ appeal is directed against the judgment/final order dtd. 8/11/2018 passed by the learned Single Judge in WP(C) No.2072/2017 whereby, the writ petition preferred by the respondent No.1 was accepted and the selection of the appellant herein (respondent No.10 in the writ petition) as an Assistant Professor, Department of Bodo pursuant to the advertisement dtd. 6/10/2015 issued by the Principal, Bijni College (Provincialised) was set aside.

(2.) The writ appellant (respondent No.10 in the writ petition) was placed at merit position No.1 whereas the respondent No.1/writ petitioner was placed at merit position No.2 pursuant to interviews held by the Selection Committee on 24/2/2016.

(3.) Being aggrieved, the respondent No.1 initially preferred a writ petition, WP(C) No.2564/2016 questioning the award of the first merit position to the writ appellant. The said writ petition, WP(C) No.2564/2016 was disposed of by the learned Single Judge vide order dtd. 9/12/2016 observing that the recommendations of the Selection Committee had not yet been forwarded by the Governing Body of the College to the Director of Higher Education, Assam who was expected to take a decision either to accept or negate the recommendation of the Selection Committee based on the relevant laws.