HAZARAT ALOM Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Since the same question of fact is involved in both the writ petitions, I propose to dispose of the same at the motion stage itself.

(2.) HEARD the learned counsel for the parties.

(3.) IN WP (C) No. 9518/03, it is the case of the petitioner that pursuant to an advertisement, a regular selection for the aforesaid post of Superintendent was held and he was selected for the same. In fact, by Annexure (C) order dated 6.11.2003, the petitioner was appointed as Superintendent by the Managing Committee of the school pursuant to his selection. It is the case of the petitioner that he has joined the post of Superintendent. The Managing Committee of the school then approached the Jurisdictional Inspector of Schools, DDC, Dhubri by its communication dated 11.11.2003 forwarding the copy of the relevant resolution appointing the petitioner as Superintendent of the said school for necessary approval etc.