NANDITA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE matter relates to selection and appointment of lecturer of English in a degree college. The petitioner has challenged the selection of respondent No. 6. The facts as narrated in the writ petition are as follows :

(2.) THE petitioner is an M. A. in English, the degree which she obtained in 2001 from Tezpur University securing 56. 2% marks. She had major in English in her B. A. course, which she cleared obtaining 2nd Class. She had secured 2nd Division both in HSLC and HSSLC examinations. She is also a B. Ed. The petitioner belongs to Hira community, which is recognized as SC.

(3.) IN response to the advertisement published in the newspaper on 18th and 20th August, 2001 for the post of lecturer in English in Dudhnoi college, she responded to the same by offering her candidature. The post was reserved for SC candidates as per 20 point roster. Altogether three candidates were there, whom the Selection Board, on 30. 9. 2001, interviewed. According to the petitioner she had secured first position in the selection. However, the Governing Body of the college did not act upon the recommendation and the selection was abandoned. The representations made by the petitioner went in vain.