SATYAJIT DAS Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Shri Y.S. Mannan, learned counsel for the applicant as well as Shri P.J. Phukan, learned Standing Counsel, Gauhati University.

(2.) By the instant application, review has been sought qua the judgment dated 27. 06.2025 passed in WP(C)/2348/2020 instituted by the applicant. By the aforesaid judgment, the writ petition was dismissed.

(3.) Shri Mannan, the learned counsel for the applicant has submitted that in the impugned judgment, there is a mention of certain resolutions including a resolution dtd. 21/3/2018 which has been said to be annexed with the affidavit-in-opposition filed by the University on 3/8/2023. He has submitted that no such resolution had existed and in this regard, he has also enclosed, with this application, a RTI response given to the applicant. He has also highlighted that the alleged requirement that a candidate must have at least two 1ST Division / 1ST Class or equivalent in HSLC, HS, Bachelor's Degree and Master's Degree is not strictly adhered to.