(1.) Heard Mr. R.M. Deka, learned counsel for the petitioners. Also heard Mr. B. Kaushik, learned standing counsel, Education (Secondary) Department, representing the respondent Nos.1, 2 and 3.
(2.) In view of the nature of order to be passed in the present proceeding, notice upon the respondent No.4 is not deemed necessary.
(3.) The petitioners, by way of the present writ proceeding, have assailed the speaking order dtd. 9/5/2023 passed by the Director of Secondary Education, Assam, by which the case of the petitioners for provincialisation of their services was rejected on the ground that the names of the petitioners did not figure in the UDISE.