MANIDIPA BARUAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) THE selection and appointment of the respondent No. 4 in the post of Lecturer in Psychology in the Gauhati University is the subject -matter of challenge in the present writ petition.

(2.) THE facts, in brief, may be noticed at the outset:

(3.) THE present case being one wherein a challenge has been made as against the imminent appointment of the respondent No. 4 with a prayer for appointment of the writ petitioner in place of the respondent No. 4, the court has considered it appropriate to hold that the writ petition needs an immediate disposal. Accordingly, affidavit has been filed by the University and the records in original have also been placed before the court. On the basis of the pleadings made in the writ petition and the counter affidavit, of the University and the records produced, this Court is proceeding to pass final orders in the writ petition.