HARSHA MOHAN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the writ petitioner. Mr. PN Goswami, learned counsel appears for the Secondary Education Department of the Government of Assam. Office Note of 20.06.2019 shows that the AD card had been received back after being served on the respondent No.4, but in spite of such service, none appears for the respondent No.4.

(2.) The order dated 07.02.2019, by which the respondent No.4 Sri Gajendra Mohan Mazumdar, Lecturer of Kampith Senior Secondary School was allowed to hold the charge of the office of the Principal of the school along with financial powers, is being assailed in this writ petition.

(3.) Although in the office order dated 30.12.2010 of the Director of Secondary Education, Assam in respect of the staff pattern of Kampith Junior College, District Nalbari, the respondent No.4 Sri Gajendra Mohan Mazumdar is shown to be senior to the writ petitioner Sri Harsha Mohan Sarma, but the office order itself indicates that the respondent No.4 Sri Gajendra Mohan Mazumdar is having the qualification of M.A whereas Sri Harsha Mohan Sarma has the qualification of M.A, B.Ed. The dispute between the petitioner and the respondent No.4 is as to who between them should be the in-charge Principal of the school.