MARY JONNAM Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. KN Choudhury, learned Senior Counsel assisted by Mr. D Pangging, learned counsel for the petitioner; Mr. UK Nair, learned Senior Counsel appearing for the Gauhati High Court; Mr. AD Choudhury, learned counsel appearing for respondent No. 6 and BD Goswami, learned Govt. Advocate, Arunachal Pradesh.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of notification dated 17.05.2013, issued by the Registrar (Admn.)-cum-In-charge, Recruitment Cell, Gauhati High Court to the extent of recommendation of respondent No.6 for appointment to Grade-II of Arunachal Pradesh Judicial Service; quashing of appointment of respondent No.6 to Grade-II of Arunachal Pradesh Judicial Service vide order dated 23.07.2013 and for a direction to respondent No.2 to recommend the name of the petitioner for appointment to Grade-II of Arunachal Pradesh Judicial Service.

(3.) According to the petitioner, she had obtained her LLB degree from Campus Law Centre under Delhi University in the year 2006 and thereafter enrolled herself as an Advocate under the Bar Council of Delhi on 14.03.2007. After practicing for about five months, petitioner returned to Arunachal Pradesh in the last part of the year 2007 and since then, she has been practicing in the Itanagar Bench of the Gauhati High Court and its sub-ordinate courts.