(1.) Heard Mr. P. D. Nair, learned counsel for the petitioner and Mr D Das, learned Additional Public Prosecutor for the State of Assam. Also heard Mr R Baishya, learned counsel for the respondent No. 2. Although the matter was fixed for admission hearing today, as agreed to by the learned counsel for the parties, the matter is taken up for final disposal.
(2.) The petitioner has filed an application under Sec. 482 CrPC, for quashing of the proceeding in connection with PRC Case No. 2175 of 2021 (arising out of All Women PS Case No. 50/2021), pending in the Court of learned JMFC, Kamrup (Metro) at Guwhaati.
(3.) The case of the petitioner is that the petitioner is an academician, presently serving as the Registrar of Cotton University. The opposite party No. 2 was an aspirant for promotion to the post of Professor in Anthropology in Cotton University under the Career Advancement Scheme (hereinafter, referred to as 'CAS', in short). However, she was not found eligible for the said promotion. Accordingly, she was not selected for the said promotion by the Executive Council of Cotton University.
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