SWAPAN KUMAR SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By virtue of order dtd. 11/11/2020, passed in W.P.(C) 4603/2020, these two writ petitions have been tagged together. Hence, both the writ petitions have been heard analogously. It is mentioned that the petitioner in W.P.(C) 4603/2020 has been arrayed as respondent no. 6 in W.P.(C) 3214/2019. It may be also be mentioned that for the sake of clarity, in this order, the parties are referred to as per their position in W.P.(C) 3214/2019.

(2.) Heard Mr. I.H. Saikia, learned counsel for the petitioner in W.P. (C) 3214/2019, Mrs. N. Saikia, learned counsel for the petitioner in W.P.(C) 4603/2020. Also heard Mr. R. Mazumdar, learned standing counsel for the Secondary Education Department and Mr. N.H. Borbhuiya, learned standing counsel for the National Council for Teacher Education. There was no representation from the respondent no. 7 and 8 in W.P.(C) 3214/2019 on call.

(3.) By filing the said W.P.(C) 3214/2019 under Article 226 of the Constitution of India, the petitioner has prayed for (i) holding the B.Ed. Degrees of the respondent nos. 6, 7 and 8 be declared to be invalid as they do not have the approval/ recognition from the National Council for Teachers Education; (ii) to set aside and quash the selection of the respondent nos. 6, 7 and 8 for the post of Principal of Desha Bhakta Tarun Ram Phukan Higher Secondary School, Cachar, Silchar; (iii) to set aside and quash the appointment of the respondent no. 6 as the Principal of the said school; (iv) to direct the respondent authorities to select and appoint the petitioner as Principal of the said school.