LAWS(GAU)-2021-9-15

LALON PROSAD DAS Vs. STATE OF ASSAM

Decided On September 06, 2021
Lalon Prosad Das Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mrs. N Saikia, learned counsel for the petitioner and Mr. R Mazumdar, learned counsel for the respondents in the Secondary Education Department of the Government of Assam.

(2.) An advertisement dated 24.08.2019 was issued by the Principal of Nikama Higher Secondary School, Ganganagar, Cachar inviting applications from intending candidates for the post of Principal of the school. The advertisement inter-alia provided that the candidate must possess, amongst others, at least 15 years of service as Post Graduate teacher or Vice Principal or both in any of the provincialised Higher Secondary School or must have 17 years of teaching experience as a Graduate Teacher in any provincialised Higher Secondary School.

(3.) It is stated that the relevant provisions of the Rules of 2003 was assailed by some of the intending candidates resulting in WP(C) No. 2632/2014 wherein the exclusion of the Graduate Teachers of High Schools and Multipurpose Schools from such participation was assailed. The WP(C) No. 2632/2014 was given a final consideration by the judgment dated 17.01.2019 providing for that even Graduate Teachers of the High Schools and Multipurpose Schools are equally eligible to participate in the selection process for the post of Principal of a Higher Secondary School.