MALINEE GOSWAMI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.S. Dey, learned counsel for the petitioner. Also heard Mr. D.P. Chaliha, learned Senior Counsel appearing for respondent Nos. 3, 4 and 5, Mr. K. Dutta, learned Standing Counsel, Education, appearing for respondent Nos. 1 and 2 and Mr. K.K. Mahanta, learned Senior Counsel appearing for respondent No. 6.

(2.) UNDER the Gauhati University, in the Department of Assamese, there is a post christened as Jawaharlal Nehru Professor, for short, J.N. Professor. The said Professor, according to the petitioner, is required to take classes in M.A. & M.Phil., in addition to guiding the research students for Ph.D. Degree.

(3.) THE pleaded version in the writ petition is that there was no nomination of a Professor of the Department in the selection committee in violation of Section 15A(1)(b) of the Gauhati University Act, 1947, for short, the Act, and there was no expert in Literature, i.e., the petitioner's area of specialization and both the experts invited for the interview were having specialization in Language and, that too, in Oriya and Bengali languages. One of the experts was also the thesis examiner of the respondent No. 6, and therefore, there is likelihood of bias. The Head of the Department of Assamese, who was a member of the selection committee, also has specialization in Language and there was none in the selection committee to assess/judge the suitability of the petitioner.