BINOD KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The extraordinary powers under Article 226 of the Constitution of India is being sought to be invoked by means of this petition which has been filed in connection with a recruitment process for Assistant Teachers of various LP/UP Schools in the State of Assam.

(2.) Before going to the issue which has arisen for determination, the facts of the case may be stated in brief in the following manner.

(3.) The case has a chequered history as there were a number of litigations which had gone up to the Hon'ble Supreme Court and the present writ petition is an offshoot of the earlier proceedings.