ROSHIMI DEY Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Ms. R.S. Choudhury, learned counsel representing the writ petitioner as well as Mr. P. Saikia, learned counsel representing respondent Nos. 1 & 2. Respondent nos. 3 and 5 is shown to be represented by a counsel, but none appeared on the dates of hearing.

(2.) An Advertisement dated 3.6.2007 came to be published in the 'Assam Tribune' daily inviting applications for filling up the existing vacant posts of Subject Teachers in Provincialised Higher Secondary Schools of the State. The total number of vacant posts was shown as 158 and the details of the vacancies i.e. district-wise, school-wise and subject-wise was indicated in the said Advertisement. The educational qualification/ criteria was laid down as minimum IInd Class Post Graduate degree in the concerned subject with further stipulation that candidates having B.Ed Degree would get preference. The intending candidates were required to submit their applications in the office of the Director of Secondary Education, Assam by mentioning the concerned post/school against which application was made. The selection was to be made as per the Assam Secondary Education (Provincialised) Service Rules, 2003 having regard to the reservation provision for appointment as per Rules.

(3.) In the instant case the issue involves selection and appointment to the post of Post Graduate Teacher in the subject of English at Netaji Vidyaniketan Higher Secondary School, Lanka, Nagaon.