RUPSHREE DUWARAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri T. Chakraborty, learned counsel for the petitioner. Also heard Shri U. Sarma, learned Standing Counsel, Secondary Education Department appearing for the respondents.

(2.) The issue is with regard to the selection and appointment of the petitioner as Post Graduate Teacher wherein the question of her eligibility vis- -vis Teacher Eligibility Test qualification has arisen. The projected case of the petitioner is that she is a Post Graduate Degree holder in Education and belongs to the OBC category. The petitioner also claims to have qualified the Teacher Eligibility Test examination for Higher Secondary securing 57%. The learned counsel has also drawn the attention of this Court to the mark sheet of the petitioner regarding the Teacher Eligibility Test examination wherein the individual marks of the two papers are more than 55%. The petitioner claims to have possessed all the qualification for appointment to the post of Post Graduate Teacher as per the Assam Secondary Education (Provincialisation) Service Rules, 2003 (hereinafter called the Rules, 2003).

(3.) An advertisement was published on 23/2/2018 for filling up of a post of Post Graduate Teachers in the in Jaluguti Higher Secondary School in the district of Morigaon. As per the said advertisement, the post of Post Graduate Teacher in Education was an unreserved post.