ABUL KALAM AZAD Vs. GOVT OF ASSAM

JUDGEMENT

(1.) All these writ petitions being connected have been analogously heard and are being disposed of by this common judgment and order.

(2.) While WP(C)/3723/2022 has been instituted by one Abul Kalam Azad, the rest of the cases, namely, WP(C)/6427/2021, Cont. Cas(C)/230/2022 and WP(C)/353/2022 have been instituted by one Nawshad Ali Ahmed. The dispute is with regard to the post of Principal of Sontali Anchalik College, Boko in the district of Kamrup.

(3.) I have heard Shri KN Choudhury, learned Senior Counsel assisted by Shri A Ali, learned counsel for the petitioner in WP(C)/3723/2022 whereas, the petitioner in rest of the cases is represented by Shri A Chakraborty, learned counsel. Also heard Shri S Das, learned Standing Counsel, Higher Education Department, Assam as well as Ms. S Parikh, learned counsel appearing on instructions of Shri SK Medhi, learned Standing Counsel, Accountant General, Assam. The State of Assam is represented by Shri TR Gogoi, learned State Counsel. Shri S Biswakarma, learned counsel is present for the respondent no. 3 in WP(C)/3723/2022.