SELAH UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The legality and validity of a selection process for filling up of the post of LDA in the Rupahi Senior Madrassa in the district of Nagaon is the subject matter of challenge.

(2.) I have heard Shri A. R. Bhuyan, learned counsel for the petitioner. I have also heard Ms. D. Das Barman, learned State Counsel; Shri N. J. Khataniar, learned Standing Counsel, Secondary Education Department; Shri A. Chaliha, learned Standing Counsel, Finance Department; and Shri S. R. Rab, learned counsel for the respondent no. 9.

(3.) The case projected in the petition is that an advertisement was published on 8/12/2015 by the Director of Madrassa Education for filling up of a post of LDA in the Rupohi Senior Madrassa (hereinafter the School) along with other posts. The petitioner, who claims to be eligible for such appointment had applied and the interview was held on 17/12/2015 in which the petitioner claims to have fared well.