MADINE HAZARIKA Vs. TEZPUR UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The selection and appointment of the respondent No, 3 herein, as Assistant Registrar (General Administration) as a Schedule Tribe candidate, has been assailed in the instant proceeding. The petitioner, who claims himself to be also a candidate of the same category complains of not being recognised as such and, thus, in spite of superior merit, has been denied the appointment on extraneous considerations. This court by order dated 30.7.2008 restrained the University from allowing the respondent No. 3 to join without its leave.

(2.) I have heard Mr. R.C. Saikia, learned counsel for the petitioner and Mr. N.C. Das, senior advocate assisted by Mr. B. Choudhury, advocate for the Tezpur University (the University'). Also heard Mr. J. Chutia, learned counsel for the respondent No. 3.

(3.) The petitioner's case, in essence, is that he is a Post Graduate in Arts and is pursuing M. Phil degree at present. He has to his credit work experience as Lecturer in Geography in Moriani College, Jorhat for over 10 years and has also completed a certificate course in Geographic Information System conducted by the Gauhati University. Further, he has also attended the workshop organised by the Indian Statistical Institute, Kolkata, West Bengal and Rajib Gandhi University, Itanagar, Arunachal Pradesh. He has introduced himself to be a member of the Sonawal Kachari Immunity recognised as Scheduled Tribe by the Government of Assam.