JAMILA KHATUN, HINDI TEACHER Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS case was heard on 06.03.2014 and today is fixed for delivery of order.

(2.) BY way of this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 30.10.2012 issued by the Director of Elementary Education, Assam whereby appointment of the petitioner was found to be de hors the laid down procedure and direction was issued to the school authorities of Pub -Tumukabori M. E. Madrassa to allow the respondent No. 7 to continue as Hindi teacher of the said school.

(3.) CASE of the petitioner is that Pub -Tumukabori M. E. Madrassa (School) was established in the year 1997 in the district of Morigaon. Respondent No. 7 was appointed as Hindi teacher of the school by the School Managing Committee in the year 2002. According to the petitioner, respondent No. 7 resigned from her service voluntarily w.e.f. 03.01.2003. Thereafter, petitioner was appointed by the School Managing Committee vide resolution dated 15.01.2003.