SUSHIL KUMAR BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. D. Das, learned Senior counsel appearing for the petitioner. Also heard Mr. R. Mazumder, learned Standing counsel, Education (Secondary) Department, appearing for respondent No. 1; Ms. R. B. Bora, learned Standing counsel, Bodoland Territorial Council (BTC), appearing for respondent Nos. 2, 3, 4 and 5 as well as Mr. A. K. Purkayastha, learned counsel appearing for respondent No. 9.

(2.) In this writ petition, the petitioner has challenged the selection and appointment of respondent No. 9 as Principal of Ramfalbil Higher Secondary School, Serfanguri, Kokrajhar, on regular basis vide the impugned order dated 13.06.2017, issued by the Director of Education, BTC.

(3.) The petitioner was appointed on 02.02.1981 as an Assistant Teacher in Ramfalbil Higher Secondary School. It is the case of the petitioner that when he was appointed in the aforesaid school, the school had already been provincialised and, thereafter, on the post of the Principal of the school falling vacant, he was appointed as the Principal-in-Charge on 09.08.2012 and he continued to serve in that capacity till the impugned order was issued.