CHARULATA KALITA Vs. STATE OF ASSAMDAS

JUDGEMENT

(1.) The extra ordinary jurisdiction under Article 226 of the Constitution of India is sought to be invoked in the present proceeding with regard to a selection process and the consequent appointment for the post of Principal of A.K.H.S. Institution in the District of Kamrup. The petitioner was one of the aspirants for the said post and in the selection so held, she had participated; however, in the panel of selected candidates, her name had figured against Sl. No. 3, i.e., in the last position. The petitioner has based her challenge mainly on two grounds, i.e., (i) infraction of the Rules so far as Constitution of the School Selection Committee is concerned; and (ii) eligibility of the respondent No. 7 to be considered for appointment to the said post.

(2.) I have heard Shri B. Chetri, learned counsel for the petitioner; Shri J. Abedin, learned Standing Counsel, Secondary Education Department; Shri D. P. Sahu, leaned counsel for the respondent Nos. 5 & 6 - School Management; Ms. M. D. Bora, learned State Counsel, appearing on behalf of the Deputy Commissioner, Kamrup; and Shri S. Borthakur, learned counsel for the respondent No. 7.

(3.) All the contesting respondents have filed their respective affidavit-in-oppositions.