AKTARA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Gupta, the learned counsel for the petitioners and Mr. B. Talukdar, the learned counsel appearing on behalf o the respondent Nos.1 to 4.

(2.) The petitioners before this Court are members belonging to the Managing Committee of Haidubi Rampur Satra Boys MEM as well as the guardians of the students of the locality who had submitted representations to the respondent authorities on 1/2/2020 and 30/8/2020 with a prayer not to allow the respondent No.5 to join the said school who was transferred by the Director of Elementary Education Department, Assam vide an order dtd. 22/1/2020.

(3.) The allegation so made as would appear from a perusal of the representation dtd. 1/2/2020 is that the respondent No.5 is involved to massive corruption and misconduct for which the respondent No.5 was transferred from one school to another. It was alleged in the representation that the respondent No.5 was involved in massive corruption and illegality in regard to finance and mid-day meal for which the respondent No.5 was transferred. The said representation was submitted to the District Elementary Education Officer, Nagaon. Subsequent thereto, after a passage of almost 7 months, another representation was submitted with a prayer not to give effect to the order of transfer dtd. 22/1/2020 and to transfer the respondent No.5 to any other school.