GOVERNING BODY,REPRESENTED BY ITS PRESIDENT, PRAGJYOTISH COLLEGE, BHARALUMUKH, SANTIPUR, GUWAHATI Vs. STATE OF ASSAM, REPRESENTED BY THE COMMISSIONER AND SECRETARY, TO THE GOVERNMENT OF ASSAM, EDUCATION (HIGHER) DEPARTMENT, DISPUR, GUWAHATI

JUDGEMENT

(1.) (CAV) - As per order dated 10.06.2016, WP(C) Nos. 3371/2016 has been listed with WP(C) No. 1706/2015 and Review Petition No. 64/2016 before this Court for consideration.

(2.) Above noted Writ Petitions as well as the Review Petition are inter-related as these pertain to the filling up of the post of Principal in Pragjyotish College, Guwahati-781009. The sanctioned post of Principal of Pragjyotish College, Guwahati (hereinafter referred to as 'the College') is lying vacant since 01.02.2011 after retirement of its erstwhile regular Principal Dr. Dayananada Pathak from service on 31.01.2011 on attaining the age of superannuation.

(3.) The Director of Higher Education, Assam (the DHE, in short) by his letter No. G(B).CC.47/2011/75 dated 18.11.2011 informed the President of the Governing Body (GB, in short) of the College to initiate the recruitment process for filling up the post of Principal in said College in accordance with the prescribed procedure. Accordingly, an advertisement was published on 05.12.2011 in the English Daily - 'Assam Tribune' by which, the then President of the GB of the College, one Dr. N. N. Sharma, invited applications for the post of Principal of said College from the eligible candidates having requisite qualifications, norms and criterias as prescribed in the said advertisement specifying that applications should reach him within the time prescribed therein and in response to the said advertisement, the candidates applied for the said post of Principal of the College enclosing the necessary testimonials in support of their respective candidature.