KANAK CHANDRA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS order will dispose of WP (C) Nos. 71 of 2012, 73 of 2012, 765 of 2011 and 5566 of 2011 as it is stated by learned counsel for the parties that all the petitions involve common question of law.

(2.) WP (C) No. 765 of 2011 has been filed by the Association of Teachers in Secondary Schools and High Schools in the State of Assam raising a grievance about the requirement of possession of BT/B.Ed degree for promotion to the post of Headmaster, under Rule 14 (4)(i) of the Assam Secondary Education (Provincialised) Service Rules, 2003 (2003 Rules).

(3.) NO reply has been filed on merits even though the writ petition was admitted on 11.02.2011and time was again granted for filing reply on 26.08.2011. However, an affidavit has been filed by the Director of Secondary Education of the State of Assam stating that State Selection Board was constituted on 25.10.2010 and thereafter the impugned advertisement was issued. Thereafter select lists were submitted and on that basis the appointing authority published the list of 792 Headmasters/Superintendent on 02.08.2011 and appointment letters dated 05.08.2011 were issued. Thereafter, on 27.09.2011 appointment letters were issued to 88 more candidates.