CHAYANIKA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I H Saikia, learned counsel for the petitioner. Also heard Mr. R Mazumdar, learned counsel for the respondents no. 1, 2 and 3 being the authorities under the Secondary Education Department, Government of Assam.

(2.) As per the affidavit of the respondent no. 2, the Director of Secondary Education, Assam, the learned Standing Counsel for the Department also represents the respondent no. 4.

(3.) The petitioner has the qualification of BA (Major in Sanskrit) in the year 2007, MA in Sanskrit in the year 2010, Shastri examination in the year 2013 and B.Ed. examination in the year 2010. The petitioner is also duly qualified in the Special TET examination of the year 2016.