RAJASHREE SINGH ACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the petitioner, Mr. K.P. Sarma, learned senior counsel appearing for the respondent No.5, Mr. A.C. Sarma, learned counsel appearing for the respondent Nos. 3 and 4 and Mr. N.J. Khataniar, learned counsel appearing for the respondent Nos. 1 and 2.

(2.) The petitioner who has the qualification of a Post Graduate degree in M.Sc in the Anthropology having a specialization in Prehistoric Archeology and subsequently having obtained the PhD degree on 03.01.2011, was engaged as a Guest Lecturer in the Anthropology Department of the respondent Pragjyotish College. The period of such engagement is as follows:-

(3.) On the other hand, the respondent No.5 also has the qualification of a Post Graduate Degree MSc in Anthropology having specialization in Physical Anthropology and subsequently obtained her PhD Degree on 1.1.07. The respondent No.5 was initially appointed as a Part Time Lecturer in the Department of Anthropology of the Pragjyotish College. As per the letter dated 17.09.1998 of the Principal of the College, it is stated that the appointment of the respondent No.5 was made on the basis of her application dated 16.09.1998. Subsequently, by another order of 19.08.1999, the respondent No.5 was again appointed as a Part Time Lecturer in the Department of Anthropology w.e.f. 20.08.1999 to 21.12.1999. Thereafter, by a letter dated 01.08.2000, the respondent No.5 was further appointed as a Part Time Lecturer w.e.f. 01.08.2000.