HIRAMANI HALOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AD Chouhdury, learned counsel for the petitioner. Also heard Mr. BD Konwar, learned Senior counsel assisted by Mr. R Kalita, learned counsel appearing on behalf of respondent No. 9, Mr. MK Mishra, learned counsel appearing for respondent Nos. 1 and 2 and Mr. U Saikia, learned counsel appearing for the UGC.

(2.) Office note indicates that B.B.K. College, i.e., the respondent No. 4 in WP(C) No. 5210/2014 has been served the notice and A/D card has been returned. However, no one appears on behalf of the respondent No. 4. A/D card has not been returned from the respondent No. 3, 5 and 6.

(3.) The petitioner's case in brief is that the B.B.K. College had issued an advertisement dated 15.08.2014 inviting applications for the post of Asstt. Professor in Assamese amongst others. One of the conditions imposed in the advertisement dated 15.08.2014 was to the effect that candidates were required to have Permanent Resident Certificate (PRC).