MD. MIZANUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Devi, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned counsel for the respondents No.1, 2 and 3 being the authorities under the Higher Education Department of the Govt. of Assam, Mr. P. Saikia, learned counsel for the respondent No.4 being represented by the Deputy Commissioner, Nagaon.

(2.) All the ten petitioners herein were appointed as Assistant Professor in Udali College, Nagaon and they are working as such continuously till date. It is stated that Udali College was granted permission to start the TDC (Arts) 1 st year class for the session 1996-97 vide resolution No.2000/20/157(17) dated 17.11.2000 with the following subjects, but was subjected to the government concurrence:-

(3.) But the Government in the Higher Education had accorded Part-I concurrence for the session 1996-97 as per the order No.AHE.13/2005/77 dated 06.04.2005 with the following subjects:-