ANAMIKA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The matter relates to appointment of Lecturer in English of the Lokanayak Omeo Kumar Das (in short LOKD) college. Since the stand of the petitioner is substantially different in further affidavits filed after filing the writ petition than what has been pleaded in the writ petition, they are indicated below: STAND IN THE WRIT PETITION

(2.) The petitioner is a Master Degree holder in Arts (English) from the Tezpur University which she obtained in the year 2000. According to her she fulfills the UGC norms for appointment as Lecturer in Govt. aided college in the State. By Annexure-2 letter dated 01.08.2000 addressed to her by the then Principal of the College, namely Dr. P.C. Rajbanshi, she was appointed as a part time Lecturer for three months in the department of English of the said college on a consolidated pay of Rs. 500/-. Since this appointment is the centre of controversy, same is quoted below: <FRM>KT_677_GAULT3_2008.htm</FRM>

(3.) On perusal of the order on appointment, it cannot be said that the petitioner was appointed pursuant to any selection. Throughout the pleadings and in the writ petition, the petitioner has also not pleaded that she was appointed pursuant to regular process of selection.