PRANJAL HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court seeking a direction to the respondents, more particularly, the Respondent No.2 i.e. the Director of Higher Education to accord necessary approval for appointment of the petitioner as Lecturer in Political Science in the college called- Anandaram Dhekial Phukan College (in short ADP College) in the district of Nagaon for which the petitioner has been selected by a duly constituted selection committee.

(2.) The petitioner is a 1st Class Master Degree holder in Political Science consistently with a good academic records all throughout his academic career. He is also recipient of a number of awards and is also Bachelor of Music. He joined as Lecturer in Political Science in July, 2002 in another college namely, Batadrava Sri Sri Sankardev College in the district of Nagaon and after continuing in the said college, gathered teaching experience.

(3.) Pursuant to the advertisement dated 26.4.2003 published by the authority of the ADP College inviting applications from candidates for filling up/appointment in the regular vacant post of Lecturer in the department of Political Science, the petitioner offered his candidature. Be it stated here that in the advertisement, it was stated that preference would be given to the candidates having Group 'A' in the Master Degree. Be it also stated here that the petitioner is the Master Degree holder in Group 'A' stream with 67.5%, marks. At the time of filing the writ petition, the petitioner also appeared in the SLET Examination.