ABDUL KARIM SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Bhuyan, learned counsel for the petitioner. Also heard Ms. H. Terangpi, learned standing counsel, Education (Secondary) Department, representing the respondent Nos.1 and 2.

(2.) The petitioner, by way of instituting the present writ proceeding, has presented a challenge to the Notification dtd. 16/1/2017 issued by the Director of Madrassa Education, Assam, by which his services as Head Mudaris of Lohajani Barbalarchar Pre-Senior Madrassa came to be terminated.

(3.) The petitioner was initially appointed as Head Mudaris of Lohajani Barbalarchar Pre-Senior Madrassa on 28/7/1996. The said Madrassa, at the relevant point of time, was in the venture stage. The case of the petitioner and other eligible staff of the said Madrassa came to be considered for provincialisation and upon such consideration being made under the provisions of the Assam Venture Madrassa Educational Institution (Provin-cialisation of Services) Act, 2011 (as amended) vide order dtd. 27/12/2013, the services of the petitioner came to be provincialised as Head Mudaris.