RAJENDRA NATH BORPUZARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners presently working in Assam Agricultural University have filed this writ petition challenging the Annexure-2 advertisement dated 27/06/2014 inviting applications for the post of Vice Chancellor, Assam Agriculture University. For a ready reference, the said advertisement is quoted below :-

(2.) The petitioners have identified themselves in the writ petition as follows :-

(3.) As stated in the writ petition, the respondent No. 6 is going to retire on 25/07/2014 as Vice Chancellor of the University on completion of 5(five) years tenure. A Selection Committee has been constituted for appointment of the successor Vice Chancellor vide notification dated 19/05/2014 (Annexure-1). Be it stated here that the Governor of Assam is the Chancellor of the University and the Selection Committee is entrusted with the responsibility of recommending 3 (three) names for appointment as Vice Chancellor.