MOUCHUMI SAHARIA Vs. REKHA KALITA

JUDGEMENT

(1.) Heard Mr. M Dutta, learned counsel for the applicant, Mr. BD Das, learned senior counsel assisted by Mr. B Purkayastha, learned counsel for the writ petitioner and Mr. SMT Chisti, learned counsel for the respondents in the Secondary Education Department, Government of Assam.

(2.) An order dated 227/7/2023 of the Director of Secondary Education, Assam is assailed in WP(C) No. 4526/2023. The writ petitioner Smti Smriti Rekha Kalita and the applicant herein Smti Mouchumi Saharia are both claiming their respective legal rights to be the in-charge Principal of Mangaldoi town Girls Higher Secondary School. In consideration thereof, an order dtd. 27/7/2023 had been passed by the Director of Secondary Education, Assam taking note that the writ petitioner Smti Smriti Rekha Kalita had obtained her M.A Degre without obtaining No Objection Certificate (NOC) or any previous permission from the appointing authority. Accordingly, it was viewed that the conduct of the writ petitioner Smti Smriti Rekha Kalita in obtaining the M.A Degree without the NOC or previous permission was in violation of Rule 13 of the Assam Civil Services (Conduct) Rules, 1965 (in short Rules of 1965), which provides that no Government servant while in service shall join or attend any educational institution for the purpose of preparing himself for or shall appear at any examination of a recognized board or university without obtaining previous permission from the appointing authority.

(3.) While issuing notice in the writ petition by the order dtd. 9/8/2023, the order impugned dtd. 27/7/2023 was stayed, the implication whereof would be that the writ petitioner Smti Smriti Rekha Kalita would continue to be the in-charge Principal of the school concerned. The applicant has instituted this interlocutory application for vacating the interim order on the ground that as the writ petitioner Smti Smriti Rekha Kalita had obtained the M.A Degree in violation of the provisions of Rule 13 of the Rules of 1965, therefore, the authorities were justified under the law in not accepting the M.A Degree of the petitioner. Accordingly, it is submitted that as a prima-facie case has been made out and also considering the balance of convenience and the irreparable loss of the applicant, the interim order ought to be vacated.