ABUL KALAM TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel for the petitioner and Mr. S. Saikia, learned Standing Counsel, Education Department. Also heard Mr. D.K. Sarmah, learned Counsel for respondent No.5.

(2.) Issue raised in this writ petition primarily relates to inter -se -seniority of petitioner and respondent No.5 as subject teacher of a higher secondary school called Tarabari Higher Secondary School in the district of Barpeta and consequential holding of charge of the office of Principal of the said School.

(3.) Background facts leading to filing of the writ petition and as to how the writ petition came to be placed before the Division Bench for adjudication may be briefly stated hereunder.