DIPAK KR. DAS Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) ISSUES raised in both the writ petitions are inter -related and, accordingly, the two writ petitions were heard together on 27.11.2014. Today is fixed for delivery of order.

(2.) ORDER is dictated in the open Court.

(3.) IN WP(C) No. 3126/2013, filed by Sri Dipak Kr. Das, petitioner has challenged the legality and validity of the order dated 09.05.2013, passed by the District Scrutiny Committee, Dhubri, rejecting the claim of the petitioner for inclusion of his name as Assistant Teacher (Hindi) in the list of teachers of Girija Boro ME School, District Dhubri for the purpose of provincialisation. By the said order, the District Scrutiny Committee also rejected the competing claim of respondent No. 9, Smti. Panika Devi for provincialisation of her service as Assistant Teacher (Hindi) in the said School. Respondent No. 9 (Smti. Panika Devi), has filed the other writ petition i.e., WP(C) No. 4201/2013 assailing the correctness of the aforesaid order dated 09.05.2013 (for convenience Sri Dipak Kr. Das will be referred to as the petitioner and Smti. Panika Devi will be referred to as respondent No. 9 in the present order).