MADHUSHREE DAS Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) THE petitioner, an aspirant for the post of Lecturer in Geography with the Gauhati University (hereafter referred to as the University) seeks judicial intervention to annul the resolution dated 10.6.2006 of its Executive Council not to act upon the selection initiated by the advertisement dated 31.3.2004 amongst others for recruitment to the aforementioned post. As a corollary, she seeks an appropriate writ and or direction to the respondents to consider the recommen-dation of the selection committee for that post and to appoint her thereto.

(2.) I have heard Mr. S.R. Bhattacharjee, Sr. Advocate assisted by Mr. S. Bhattachar-jee, Advocate for the petitioner and Mr. L.P. Sharma, learned Standing Counsel for the University assisted by Mr. S. Chakraborty, Advocate.

(3.) AS the petitioner performed well in the interview and was waitng in bonafide expectation to be recommended for appointment, she came across a news item published in the issue dated 22.5.2006 of the local daily "Dainik Agradoot" disclosing that she infact had been recommended for appointment by the Selection Committee. The news item, however, carried the imputation that the said recommendation had been at behest of the Governor of ASsam and the influence cast by him as the Chancellor of the Institution on the selection process. The impugned resolution of the Executive Council on 10.6.2006 was thereafter adopted.