RAJIB DEWAN Vs. DINAMANI TALUKDAR

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. J. Patowary, learned counsel for the appellant, Mr. N.J. Kataniar, learned standing counsel, Higher Education Department, Government of Assam, Mr. D.K. Sarmah, learned counsel appearing for the Rangia College authorities and Mr. B. Chakraborty, learned counsel for respondent No. 1.

(2.) This appeal is directed against the judgment and order dated 20.05.2016 passed by the learned Single Judge allowing the writ petition filed by respondent No. 1, i.e., W.P.(C) No. 5467/2014 setting aside the selection of the appellant for the post of Assistant Librarian in Rangia College, Rangia, further directing issuance of fresh advertisement for filling up the said post.

(3.) An advertisement dated 24.07.2012 was issued by the Principal of Rangia College, Rangia (college) inviting applications from intending candidates having minimum qualification of BA/B.Sc./B.Com for filling up a vacant post of Assistant Librarian in the said college which was earmarked as a vacancy for unreserved category. It was mentioned that preference would be given to candidates having Bachelor of Library Science Degree.