HUMEN GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deka, learned counsel for the petitioner. Also heard Ms. B. Chowdhury, learned counsel representing the respondent No.4.

(2.) The petitioner, by way of instituting the present proceeding, has assailed an order dtd. 5/8/2023 issued by the Director of Secondary Education, Assam, by which the temporary arrangement made in his case to hold the charge of Headmaster of Tamar Gaon Tribal High School in the district of Lakhimpur was altered and the respondent No.4 was allowed to hold the charge of the said post. The facts requisite for deciding the issues arising in the present proceeding is noted hereinbelow.

(3.) The petitioner was recruited as a Graduate Teacher in Tamar Gaon Tribal High School vide order dtd. 5/9/2013. While serving as such, the petitioner vide order dtd. 12/9/2022 (Annexure-1 to the writ petition) was allowed to hold the charge of the post of Headmaster of the said School on a vacancy arising therein. The petitioner accordingly took over the charge of the post of Headmaster and was continuing as such.