NUR MAHAMMAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Hoque, learned counsel for the petitioner. Also heard Ms. N.M. Sarma, learned counsel for the respondents no. 1 and 2 being the authorities under the Secondary Educational Department, Government of Assam and Ms. R.B. Bora, learned counsel for the respondents No. 3 and 5 being the authorities under the BTC and.

(2.) Considering the nature of the order proposed to be passed, we deem it appropriate that notice need not be issued to the respondent No. 4 for the present.

(3.) The petitioner Nur Mahammad Ali was appointed as a Lecturer in the subject Advance Assamese being the first post at Rowta College Senior Secondary School, Rowta on 01.09.1997. The grievance raised by the petitioner is that although the other teachers in the school concerned were subjected to the process of provincialisation under the Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017 (for short, the Act of 2017), the respondents have not given a due consideration to the claim of the petitioner, although the services of other teachers of the school have been provincialised.