LAWS(GAU)-1996-5-34

ANJANA ROY Vs. STATE OF ASSAM

Decided On May 13, 1996
ANJANA ROY (DAS) Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This application has been filed challenging the appointment of Respondent No. 7 as a Lecturer of Mathematics in Karimganj College. The admitted fact is that the petitioner got 1st division in HSLC examination in the year 1972, passed P.U. (Arts), in first division, and got 2nd Class in B.Sc. and 1st Class in M.Sc.

(2.) The respondent No. 7 who was ultimately selected by the selection committee passed Higher Secondary as at that point of time there was no. P.U. and he passed Higher Secondary examination of 11 years course securing 56.8% ami was placed in 2nd division. Thereafter the respondent No. 7 passed B.Sc. examination and got 1st Class securing 66.8% and passed M.Sc. securing 70.19% and got 1st Class.

(3.) Thereafter, he was serving as a confirmed Lecturer in Mathematics in Rabindra Sadan Girls' College, Karimganj since 1988. He was selected by the selection committee. The selection committee in view of the comparative qualification found that the respondent No. 7 was better qualified and was placed at Sl. No. 1 in the merit list and accordingly, the Governing Body recommended to the DPI for his appointment. It was at this stage, this writ application has been filed and stay order was passed.