MERIBENI SHITIRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T. B. Jamir, learned counsel along with Mr. I. Jamir, learned counsel for the petitioner. Also heard Mr. B. Deka, learned CGSC along with Ms. K. Tsukru, learned counsel appearing for the respondents.

(2.) The petitioner, by way of instituting the present writ petition, has prayed for the following reliefs:-

(3.) The respondent no. 4, had issued an advertisement dtd. 20/10/2008, inviting applications from eligible candidates for filling up of 2 (two) posts of Consultant (Technical) on contractual basis, for a period not exceeding 12 (twelve) months, for undertaking various activities of the Central Institute of Horticulture, Medziphema. The petitioner having satisfied the eligibility criteria as set out in the advertisement dt. 20/10/2008, submitted an application for consideration of her case for engagement as Consultant (Technical) in the Central Institute of Horticulture, Medziphema. The petitioner, thereafter, was permitted to appear in the selection process, and on conclusion of the said selection process, the Selection Committee proceeded to recommend the name of the petitioner for being engaged as a Consultant (Technical) in the Central Institute of Horticulture, Medziphema, in terms of the advertisement dtd. 20/10/2008. The said recommendation of the Selection Committee having received the approval of the competent authority, the petitioner was vide order dtd. 9/1/2009, engaged as Consultant (Technical) in the Central Institute of Horticulture, Medziphema.