ARIJITA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Talukdar, learned counsel appearing for the appellant. Also heard Mr. M.K. Choudhury, learned senior counsel assisted by Mr. K. Uddin, learned counsel representing the respondent no. 5. Mrs. R. Choudhury, learned Standing Counsel, Higher Education Department has appeared for respondent nos. 1 and 2.

(2.) This intra-Court appeal has been preferred against the judgement and order dated 02.01.2017 passed by the learned Single Judge in WP(C) No. 4881/2016 filed by the respondent no. 5 whereby, the writ petition was allowed by setting aside the order dated 08.07.2016 issued by the respondent no. 2.

(3.) The facts of the case, briefly stated, are that there was a vacancy in the post of Assistant Professor of Chemistry in the Srikishan Sarda College, Hailakandi and the Managing Committee of the college headed by the Principal In-charge, had issued an advertisement notice on 22.11.2015 inviting the applications from suitable candidates, who fulfill the eligibility norms. In the advertisement notice published on 22.11.2015, it was mentioned that preference would be given to the candidates having Organic Chemistry as special paper.