GANESH CHANDRA LIKHARU Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL these three cases pertain to the recruitment process and appointment to the post of Treasurer, Gauhati University in pursuant to the advertisement dated 20. 8. 08 and at the request of the learned counsels appearing for the parties the 3 cases have been analogously heard and are being disposed of by the following common order.

(2.) MR . S. Haque, learned counsel appears for the writ petitioner in W. P. (C) No. 217/09 and W. P. (C) No. 1187/09. Mr. A. K. Goswami, learned Senior Counsel appears for the petitioner in W. P. (C) No. 448/09. The selected candidate Bishnu Pada Chakraborty is represented by Ms. M. Hazarika, learned Senior counsel and the Gauhati University is represented by the learned Standing counsel Mr. L. P. Sarma.

(3.) THE learned counsel also submits that the Gauhati University ought to have acceded to the request made by the petitioner on 5. 12. 08 to defer the scheduled interview from 10. 12. 08 to another date, as the petitioner, because of injury suffered in an accident, could not appear in the interview on the said date and since because of this the writ petitioner could not participate in the interview despite receiving the call letter, the recruitment process stands vitiated and an order for holding the fresh recruitment process is called for.