DULMONI BORDOLOI Vs. JNANDEEP RABHA AND 6 ORS

JUDGEMENT

(1.) The appellant herein was the respondent No.6 in WP(C) 4958/2014. The respondent No.1 herein was the petitioner in the said writ petition. The writ petition was filed by the respondent No.1 herein seeking issue of mandamus to direct the official respondents to ensure absorption to the post of Library Assistant at Nagaon Girls College by giving effect to the merit list dated 11.2.2013. In that regard, respondent No.1 herein had sought that the select list dated 4.5.2013 wherein the appellant herein was selected, be annulled as the same suffers from legal infirmities.

(2.) The learned Single Judge having accepted the contention of the respondent No.1 herein has through the order dated 23.2.2018 held that the resolution of the Governing Body dated 5.3.2013 is arbitrary and there was no justifiable reason to cancel the selection process pursuant to the first advertisement dated 10.12.2012. In that view, it was directed that the selection process pursuant to the Advertisement dated 10.12.2012 be taken to its logical end by strictly following the procedure prescribed. In that circumstance, the appellant herein claiming to be aggrieved by the order passed by the learned Single Judge is before this Court in this intra-Court appeal.

(3.) The brief facts are that a notification dated 10.12.2012 through the Employment Exchange of Nagaon was issued relating to selection to the post of Library Assistant in Nagaon Girls College. The qualification required was HSLC pass, with diploma in computer.