LAWS(GAU)-2014-6-4

PALLABI DAS Vs. STATE OF ASSAM

Decided On June 06, 2014
Pallabi Das Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) THIS is an intra -court appeal filed by the writ petitioner of WP(C) No.5041/2012 under Rule 2(3) of Chapter V -A of the Gauhati High Court Rules against the order dated 08.04.2014 passed by the Single Judge in abovementioned writ petition.

(2.) BY impugned order, the learned Single Judge dismissed the appellant 's writ petition and declined to grant the relief to the writ petitioner which she had claimed in the writ petition.

(3.) THE appellant (writ petitioner) being aggrieved of her non -selection and the selection and appointment of respondent No. 7 questioned its legality and correctness by filing a writ petition out of which, this writ appeal arises. The challenge was essentially on the ground that since one of the requirements of advertisement was that candidate should be the resident of the same area for which post has been advertised, respondent No.7 was not able to fulfill the said criteria and hence her appointment to the post in question was bad in law.