SANGITA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Dev, learned counsel, appearing on behalf of the petitioner. Also heard Mr. U. Sarma, learned standing counsel, Secondary Education Department, appearing on behalf of all the respondents.

(2.) The petitioner by way of instituting the present proceeding, has raised a grievance with regard to the non-consideration of her case for appointment as Post Graduate Teacher in the subject of Political Science(Bengali Medium) against any of the vacancies that were so advertised vide the 2(two) Advertisements, both, dtd. 28/12/2022, bearing No. GB-EST/Advertisement (GT&PGT)/1/2022/7 and GB-EST/ Advertisement (GT& PGT)/1/2022/8.

(3.) The petitioner has contended that in pursuance of the Advertisements, in question, she had submitted her candidature for being considered against the post of Post Graduate Teacher in the subject of Political Science(Bengali Medium).