ABDUL AZIZ AHMED Vs. PREETAM SAIKIA

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the petitioner, Mr. R Mazumdar, learned counsel for the respondents contemnors No. 1 and 2 being the Commissioner and Secretary to the Government of Assam in the Secondary Education Department and the Director of Secondary Education, Assam as well as Mr. SN Sarma, learned senior counsel for the respondent contemnor No. 3 Abdul Latif, who is the President-cum-Chairman of the School Selection Committee of Abbas Ali Choudhury Memorial Higher Secondary School.

(2.) This contempt petition is instituted for a wilful and deliberate violation of the order of this Court dtd. 9/11/2021 in WP(C)/3208/2021.

(3.) WP(C)/3208/2021 was instituted by Abdul Aziz Ahmed on the allegation that in a selection process for the post of Principal of Abbas Ali Choudhury Memorial Higher Secondary School, Barpeta as per the re-advertisement dtd. 4/3/1990, one of the applicant namely Rafik Ahmed was given 18 marks out of 30 in the criteria experience. On the other hand, no mark was given to the petitioner Abdul Aziz Ahmed for the criteria experience as graduate teacher and experience as in-charge Principal.