PRADIP CHAKRAVORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned Counsel for the petitioner as well as Mr. M.R. Pathak, learned Standing Counsel, Education Department.

(2.) Considering the subject matter of challenge and the order that is proposed to be passed, case is taken up for disposal at the motion stage itself.

(3.) By way of this petition, petitioner challenges the legality and correctness of the order dated 09-07-2012 passed by the Director of Secondary Education, Assam whereby the petition filed by the petitioner for allowing him to function as in-charge Principal of Dolgama Higher Secondary School, district Goalpara (School) has been rejected.