JYOTISMITA GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr C Baruah, learned counsel for the petitioner, Mr A Deka, learned Standing Counsel, Education Department, Assam and Mr S Borthakur, learned counsel appearing for respondent Nos. 3 and 4.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the Director of Higher Education, Assam, not to grant permission for issuance of advertisement to fill up the post of Assistant Professor of Economics in JDSG College, Bokakhat (college) and further seeks a direction to treat the petitioner as the appointed candidate for the aforesaid vacant post of Assistant Professor of Economics in the said college.

(3.) According to the petitioner, following a selection process, she was appointed as Assistant Professor of Economics in the JDSG College, Bokakhat in a non-sanctioned post in the year 2007. It is stated that since then petitioner has been rendering her service not only as an Assistant Professor but also as a warden of the girls' hostel, on responsibility being entrusted by the Governing Body of the college. It is stated that petitioner had obtained M. Phil. Degree in July, 2009, and, is presently pursuing PHD degree, which is on the verge of completion.