MALINEE GOSWAMI Vs. 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. and M.Phil., in addition to guiding the research students for Ph.D. Degree.

(3.) THE case of the petitioner, briefly, is that she was promoted under the Personal Promotion Scheme as Professor in the Department of Assamese in the year 2001. She has specialization in Sanskrit Literature and Textual Criticism. On 22.02.2012, Registrar of Gauhati University issued an advertisement which was published on 22.02.2012 in the Assam Tribune for filling up of the said post of J.N. Professor. The specialization mentioned in the advertisement for the said post was "Open". Claiming that she is qualified, she responded to the said advertisement. The respondent No. 6, whose area of specialization is Assamese Language and Linguistics, also responded to the said advertisement. There was no other candidate and they had appeared for the interview before the selection committee on 14.02.2013.