SARWAR JAHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. A. R. Bhuiyan, learned counsel for the appellant in WA No. 402/2023 (private respondent in WA No. 407/2023) and Mr. S. K. Medhi, learned counsel for the appellant in WA No. 407/2023 (private respondent in WA No. 402/2023). We have also heard Mr. K. Gogoi and Mr. A.R. Tahbildar, learned counsel representing the State/respondents.

(2.) WA 402/2023 has been filed by Dr. Md. Sarwar Jahan challenging the judgment dtd. 8/9/2023 passed in Review Pet. No. 183/2022, in WP(C) No.4660/2021; whereas WA 407/2023 has been filed by Dr. Mithun Paul against the same judgment but only to the extent of the observation made in the impugned judgment, giving liberty to the respondents to take steps for filling up the posts of Assistant Professor in the Department of Education in Pandit Deendayal Upadhyaya Govt. Model College, Katlicherra in the district of Hailakandi, by a fresh process as per law.

(3.) By Advertisement No. 01/2020 dtd. 13/8/2020, for filling up posts in various departments in the college in question, including the department of Education, which is under consideration in the afore-noted appeals, 3 (three) posts of Assistant Professor in the Education Department, one each for unreserved category, OBC/MOBC category and for SC category, were advertised.