UPASANA DAS Vs. TEZPUR UNIVERSITY

JUDGEMENT

(1.) Heard Mr. M. Sarma, learned counsel for the petitioner. Also heard Mr. K. K. Parasar, learned counsel appearing on behalf of all the respondents in WP(c)4770/2015; and Mr. C. K. S. Baruah, learned counsel appearing on behalf of Respondents No. 1, 2 and 3; as well as Mr. S. Borthakur, learned counsel appearing on behalf of Respondent No. 4 in WP(c) 2561/2016.

(2.) The present order would dispose of the writ petitions i.e. WP(c)4770/2015 and WP(c)2561/2016 instituted by the petitioner basing on the same set of facts.

(3.) By way of instituting the present proceedings i.e. WP(c)4770/2015, the petitioner has inter alia sought for a direction to the respondent authorities for her reinstatement as Public Relation and Information Officer (P.R.I.O.) in the Tezpur University and for a further direction to refrain from issuing any fresh advertisement for filling up the post of Public Relation and Information Officer (P.R.I.O.) in the said Tezpur University. The petitioner has also prayed for release of her salaries w.e.f. 2/6/2015 i.e. when this Court in WP(c)1734/2014 had set aside the order releasing her from her services till her reinstatement. The petitioner had thereafter instituted a writ petition being WP(c)2561/2016 before this Court with an additional prayer for quashing of an advertisement, dtd. 23/3/2016, issued by the respondent authorities for recruitment against the post of Public Relation and Information Officer (P.R.I.O.) in the Tezpur University.