MRS. ARUNDHATI ROY Vs. ASSAM UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The prayer made in this writ petition is to set aside and quash the appointment of the respondent No. 5 as the lecturer in the department of English, Assam University, Silchar. Further prayer made is to appoint the petitioner to the replacement of the respondent No. 5.

(2.) The petitioner is B.A. honours in English (49.9% marks). She has also obtained M.A. degree in English 62.5% marks. She obtained first class first position and consequently, was conferred with gold medal and merit prize. At the time of filing of the writ petition, she was doing her Ph.D research work and was to submit the thesis. During the course of hearing it was submitted that she has already submitted her thesis paper.

(3.) For appointment as tutor in the department of English, Assam University, an advertisement was issued and the petitioner offered her candidature by submitting her application. She was invited for the selection to be held on 30.7.2002. Thereafter, by Annexure-C order dated 8.8.2002, she was appointed as tutor purely on temporary basis on consolidated remuneration of Rs. 5000/ per month. According to the petitioner, although she was appointed on temporary basis, but her services were utilised like that of regular lecturer by way of entrusting her various duties normally entrusted to regular lecturers.