SHIVA NATH KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. C. Saikia, learned counsel for the review petitioner. Also heard Ms. P. Chakraborty, learned Standing Counsel, Education Department and Mr. N. H. Barbhuiya, learned counsel for the writ petitioner in WP(C) No. 7439/2016/respondent No.5 in this review petition.

(2.) The present review petition is preferred against the order dated 19.07.2019 passed in WP(C) No. 7439/2016. The said writ petition was filed by the writ petitioner (respondent No.5 in this review petition) challenging the recommendation of the review petitioner (respondent No. 5 in writ petition) to be the President of the School Management Development Committee (SMDC), Paschim Banbhag H.S. School, Nalbari in terms of the order issued by the Inspector of Schools dated 04.10.2016. The said writ petition was disposed of by this Court without hearing the present review petitioner (private respondent No. 5 in the said writ petition) as none appeared for the private respondent No. 5.

(3.) While disposing the said writ petition, this Court had taken into consideration the submission made on behalf of the writ petitioner that in terms of notification dated 24.06.2016 which relates to selection of President, Vice President of SMDC and the Inspector of Schools after consultation with the Principal/Headmaster and local people was to forward two names to the Director, Secondary Education, Assam for the post of President and vice President with the recommendation of the Deputy Commissioner.