AJIM UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner. Heard Mr. R. Mazumder, learned Standing Counsel, Education (Secondary) Department and Ms. B. Bhuyan, learned Standing Counsel, BTC.

(2.) In this petition, the petitioner has challenged the appointment of the private respondent No. 6 as Headmaster of Janata High School, Bhumikapara, P.O. Silbari, Abadipara, District- Chirang (BTAD) and accordingly, has challenged the order the dated 21.07.2017, by which the respondent No. 6 was made the Headmaster of the said Janata High School.

(3.) At the time of amalgamation, the petitioner was serving as the Headmaster of Bhawraguri M.E. School.