DILIP CHANDRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. IH Saikia, learned counsel for the petitioner. Also heard Ms. P Chakraborty, learned Standing Counsel, Education Department appearing for respondent Nos. 1, 2 and 3 as well as Mr. UK Nair, learned counsel appearing for respondent No. 4.

(2.) Challenge in the writ petition is to an order dated 01.07.2013 issued by the Director of Secondary Education, Assam, allowing the respondent No. 4, treating him to be the senior most Assistant Teacher of Karia Higher Secondary School, Karia, to hold the charge of Principal i/c of the said Higher Secondary School from 31.05.2013.

(3.) The contention advanced by Mr. Saikia is that the respondent No. 4 does not meet the criteria of 15 years of service in a Higher Secondary School to be eligible in terms of Rule 12 (d) of the Assam Secondary Education (Provincialisation of Service) Rules, 2003, for short, Rules of 2003, for appointment as Principal.