RUTH JOAN SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D Chakrabarty, learned counsel for the petitioner, Mr. SP Choudhury, learned counsel for the respondent Nos. 8, 9 and 10 as well as Mr. R Mazumdar, learned counsel for the Secondary Education Department of the Government of Assam.

(2.) By this writ petition, the petitioner raises a grievance that although she was duly appointed as the Vice Principal of Emmanuel English Higher Secondary School, Paliapool in the Cachar district, there is a verbal order of the respondent No.8 being the Principal cum Director of the School that the petitioner would not continue as the Vice Principal, meaning thereby that the petitioner would stand demoted from the post of Vice Principal. It being a matter between the petitioner and the school authorities, where the Secondary Education Department is a necessary respondent inasmuch as the school is covered under the Assam Non Government Educational Institutions (Regulation and Management) Act, 2006, but at the same time, we do not find any relevance of the Deputy Commissioner, Cachar, SDO(Civil), Lakhipur and Assistant Commissioner, Lakhipur to be arrayed as respondents in this writ petition. Consequently, the array of the said respondents stand deleted.

(3.) Mr. SP Choudhury, learned counsel for the respondent Nos. 8, 9 and 10 refers to an undated communication of the respondent No.8, which is annexed as Annexure-B page 18 to the writ petition, addressed to all the Managing Committee members of the school, which communicates the minutes of the meeting of the Managing Committee held on 20.01.2014. One of the resolutions of the minutes of the Managing Committee of 20.01.2014 is as extracted:-