KAMAKHYA NARAYAN SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Annulment of the resolution dated 15.11.2008 of the Governing Body, Golaghat Commerce College, Golaghat (hereafter referred to for short, as 'College') resolving to appoint the respondent No.4 to the post of Lecturer in Hindi, is the principal relief sought for in the instant petition. A consequential direction to consider the petitioner's case for appointment to the said post has been solicited as well.

(2.) I have heard Mr. YS Mannan, learned counsel for the petitioner, Mr. MK Mishra, learned Standing counsel, Education Department for the Respondent Nos. 1 and 2, Mr. U. Bhuyan, learned counsel for the Respondent No.3 and Mr. T.J. Mahanta, learned counsel for the respondent No.4.

(3.) To better appreciate the arguments advanced, the pleadings of the parties in short, necessarily have to be recited.