GOPAL DEBNATH Vs. ASSAM ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ application has been filed challenging the legality and validity of the judgment and order dated 11.3.98 passed by the. Assam Administrative Tribunal at Guwahati in case No. 12 ATA/94 holding that respondent No. 2 (Mihir Ch. Sarkar) was senior to petitioner and by the same judgment quashed the order allowing the petitioner to hold the charges of the Headmaster of the SishuKalyan M.V. School.

(2.) The school i.e. Sishu Kalyan L.P. School was provincialised in the year 1973. The petitioner was appointed as a regular teacher in the school by order dated 30.8.74 with effect from 1.1.74. The petitioner passed Pre University Examination in the year 1972.

(3.) The school i.e. Sishu Kalyan M.V. School was established and it was taken over by the Board of Elementary Education on 27.8.75. Respondent No. 2 passed HSLC examination in the year 1973 and he also passed Pre University examination in the year 1980. Respondent No. 2 was initially appointed in the M.V. School by the managing committee on 24.3.75 and his appointment was regularised with effect from 1.4.77.