JOSEPH PULLAN AND ORS. Vs. NORTH EASTERN HILL UNIVERSITY AND ORS.

JUDGEMENT

(1.) HEARD Mr. V.K. Jindal, learned senior counsel assisted by Mr. S. Dey, learned counsel appearing for the petitioners and Mr. S. Sen, learned counsel for the respondents No. 1 & 2.

(2.) THIS is the second time the petitioners approached this Court for assailing the portion of the order dated 30.03.2015 of the respondents for transferring the petitioner No. 1 from North Eastern Hill University (for short 'NEHU'), Shillong to Tura Campus, NEHU as Assistant Registrar. The earlier writ petition i.e. W.P.(C) No. 73/2015 assailing the said order dated 30.03.2015 had been disposed of by passing the judgment and order dated 16.04.2015 (Annexure -19 to the writ petition) directing the Vice Chancellor, NEHU, Shillong to consider and dispose of the two representations filed by the petitioners in view of the office memorandum dated 30.09.2009 wherein and where -under, the earlier memoranda for posting of husband and wife who are working in the Govt. service at the same place for enhancement of women's status in all walks of life and to enable them to lead a normal life so also to ensure the education and welfare of the children will be mandatory. The Vice Chancellor, NEHU, Shillong was further directed to dispose of the said two representations within two weeks from the date of receipt of a certified copy of the judgment and order and till the said representations are disposed of, the impugned order dated 30.03.2015 shall remain suspended. The relevant portions of the judgment and order of this Court dated 16.04.2015 are quoted hereunder: -

(3.) FURTHER , there is no vacant post of Assistant Registrar lying at Shillong Campus.