AFIA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the petitioner prays for a direction to the respondents to appoint her as L.P. School teacher. The petitioner applied for the post of teacher in response to an advertisement dt. 24.6.86 published in local newspaper. Annexure-18. She was called for an interview. It is her claim that the Sub-Divisional Advisory Board prepared a select list in 1987 and she was one of the selected candidates. Her grievance is that the office refused to show her the select list and told her that if she had been selected she would be appointed.

(2.) This knowledge, as can be gathered from the affidavit, is based on her best knowledge and information, derived from record. No such resord to substantiate the select list has been placed along with this petition.

(3.) The petitioner has also averred that she had applied for the vacant post of her father-in-law but she was not appointed in the post. (See paragraph 10 of the petition). According to her there have been large scale anomalies in the preparation of the select list and several other instances have been referred to in paragraph 12. The petitioner further claims a preferential treatment on the ground that she belongs to the family of a retired teacher.