MRINAL PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) This case was heard yesterday and today is fixed for delivery of order.

(2.) Heard Mr. R.C. Saikia, learned counsel for the petitioner, Mr. K. Gogoi, learned Standing Counsel, Higher Education Department for respondent Nos.1 and 2 and Mr. B.D. Das, learned Senior counsel assisted by Ms. S.J. Baruah and Mr. S. Biswas, learned counsel for respondent No.5. None has appeared for respondent Nos.3 and 4.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of resolution dated 06.02.2014 adopted by the Governing Body of Kharu-petia College as well as the subsequent advertisement dated 22.03.2014 cancelling the earlier advertisement dated 13.06.2012 and further seeks a direction to the respondents to complete the selection process for the post of Assistant Professor in the Political Science Department of Kharupetia College in the district of Darrang pursuant to the advertisement dated 13.06.2012.