DILIP KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned Senior counsel assisted by Mr. R.M. Deka, learned counsel for the appellant. Also heard Mr. U. Sarma, learned Standing Counsel, Education (Secondary) Department appearing for the State respondents and Mr. D.K. Das, learned counsel appearing for respondent No. 6.

(2.) The present appeal has been preferred against the order dtd. 23/3/2022 passed by the learned Single Judge in WP(C) No. 5717/2017 directing the State respondents to consider the case of the present respondent No. 6, who was the writ petitioner in the said writ petition for appointment to the post of Principal of Singimari Md. Ali Higher Secondary School by holding that the present appellant did not fulfill the eligibility criteria for appointment to the said post of Principal.

(3.) Before we proceed to examine the rival contentions of the parties, it may be apposite to refer to the background facts of the case briefly.