PRANITA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the petitioner. Also heard Mr. I. Alam, learned counsel for the NCTE, Mr. R. Mazumder, learned counsel for the Secondary Education Department.

(2.) The petitioner was appointed as an Assistant Teacher in Science in the Gitanagar High School, Guwahati in the year 1995 and the school was provincialised in the year 1991. The petitioner passed out her M.A. examination in English in the year 2011 from Gauhati University and also obtained B.Ed degree from the Gauhati University in the year 1996. The petitioner had undertaken her B.Ed course from the institute namely Dakhin Guwahati B.Ed college. The petitioner is aggrieved by a communication dated 27.07.2020 of the Commissioner & Secretary to the Govt. of Assam in the Secondary Education Department addressed to the Director of Secondary Education, Assam by which it was provided that as per the view of the Judicial Department, the B.Ed degree of the petitioner has no validity.

(3.) The respondents in the Secondary Education Department seek to justify such view taken on the ground that the institute Dakhin Guwahati B.Ed college from which the petitioner had obtained her B.Ed degree did not have a due recognition by the NCTE as they had not made an application for recognition within the specified time period.