RANAJYOTI PAYUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Payeng, learned counsel for the petitioner. Also heard Mr. S. R. Barua, learned counsel for the respondents no. 2, 4 and 5 and Ms. N. Phukan, learned counsel for the Elementary Education Department of Government of Assam.

(2.) The father of the petitioner who was an Assistant Teacher in a school under the Inspector of Schools, Jorhat died in harness on 10.07.2015. On his death, the petitioner submitted an application on 26.08.2015. Admittedly the qualification of the petitioner is HSSLC passed but the percentage of the marks obtained by the petitioner is less than 50%. The DLC of Jorhat district in its meeting of 01.09.2016 recommended the petitioner against the post of assistant teacher in Lower Primary School.

(3.) The petitioner makes an averment in the writ petition that when the recommendation of the DLC made in favour of the petitioner was placed before the SLC, the same stood rejected for the reasons that the petitioner does not have 50% in the HSSLC examination.