DIMPY DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Barman, learned counsel for the petitioner. Also heard Mr. K. H. Choudhury, learned Sr. Counsel appearing for respondent Nos. 7 & 8 assisted by Mr. Sheikh Muktar and Mr. M. Z. Ahmed, learned Sr. Counsel along with Mr. A. M. Dutta, learned counsel appearing for respondent Nos. 4, 5 & 6, Mr. K. Gogoi, learned Standing Counsel, Education (Higher) Department appearing for the respondent Nos. 1, 2 & 3.

(2.) The petitioner was appointed as an Assistant Professor, Department of Botany in M.C. College, Barpeta, i.e. respondent No. 7, under Rule 7 (a) of the Assam College Employees (Provincialisation) Rules, 2010 (for short, the Rules), on the basis of recommendation of the Selection Committee and the Governing Body's Resolution No. 2 dated 28.07.2013. The petitioner submitted joining report on 09.09.2013.

(3.) On 11.01.2014, the Principal In-charge, DHSK College, Dibrugarh i.e. respondent No. 5, issued an advertisement for filling up of, amongst others, one post of Assistant Professor of Botany (unreserved) prescribing eligibility criteria therein and requiring the intending candidates to submit their applications complete in all respects within 15 days of the publication of the advertisement.