PUSPANJALI BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In terms of regular selection the petitioner herein was appointed as Supervisorn in the office of the Child Development Project Officer, Sipajhar I.C.D.S. Project vide Annexure-D dated 6th January, 1999. That is quoted below:

(2.) Earlier to it there was an advertisement on 8.3.96 and written test was held and thereafter oral interview was also held. That will be evident from Annexures-A, B and C to the writ application and the petitioner was successful in the written test and oral interview but the most interesting part is that the responent No. 4 was the Child Development Project Officer at Sipajhar when the petitioner went to join there. When the petitioner got the appointment letter and went to join there the respondent No. 4 did not allow the petitioner to join there stating that he was not received any such instruction from the authority. That finds place in paragraph 8 of the writ application. That is quoted below:

(3.) Thereafter, when the petitioner again went to join in the 1 st week of February, 1999 this time the respondent No. 4 took up the plea that in terms of the letter of appointment she was to join within 15 days from the date of receipt of the order but she failed to do so she lost her right to join in the post. That finds place in paragraph 10 of the writ application.