MANI RAM KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The selection for empanelment of candidates by the State Selection Board for appointment as Principals in Deficit Grants in Aid Colleges of the State pursuant to the advertisement dated 2.3.2003 and the orders extending the validity of the select list are principally under challenge in the instant proceeding. The petitioner though not a participant in the process has questioned the legality and/or the validity of the selection alleging violation of the Assam Education Department Selection Rules, 1981 (hereafter referred to as the Rules) and the relevant University Grant Commission Guidelines.

(2.) I have heard Mr. S.S. Goswami, learned Counsel for the petitioner, Mr. M. K. Choudhury, learned Sr. Standing Counsel, Education Department for the official respondents and Mr. S. S. Dey, learned Counsel for the respondent No. 5.

(3.) The rival cases are outlined in the pleadings of the parties. According to the petitioner, he is a Post Graduate in Arts having secured 55.6% marks in the said examination and is also a Doctorate from the Gauhati University. He has claimed teaching experience as a lecturer for last 13 years and asserts to be eligible and qualified to be empanelled as a candidate for the post of Principal under the University Grants Commission Regulation, 2000 (hereafter referred to as the Regulations).