NIJARA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Biswas, learned counsel for the petitioners. Also heard Mr. B. Deori, learned Junior Government Advocate, Assam, representing the respondent No.1 and Mr. U. Sharma, learned standing counsel, Education (Secondary) Department, representing the respondent Nos.2 and 3.

(2.) The petitioners, who were aspirants for the posts of Graduate Teacher in the Secondary Education Department, had instituted the present writ petition assailing an order dtd. 28/2/2023, by which their applications for condonation of their over age was rejected by the Secretary to the Government of Assam, Department of School Education.

(3.) The petitioners, who, as projected in the writ petition, possessed the requisite qualifications for having their cases considered against the posts of Graduate Teachers existing in the Secondary Education Department, had earlier approached this Court by way of instituting WP(C) No.280/2022, wherein it was submitted that their applications for recruitment against the advertisement dtd. 15/9/2021 was not being accepted because of the petitioners being over aged. The said writ petition was disposed of by this Court vide order dtd. 9/2/2022 providing as follows:-