BAHAR UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Abedin, learned counsel along with Ms. S. Das, learned counsel appearing for the petitioner. Also heard Mr. P.K. Borah, learned Standing Counsel, Education (Elementary) Department appearing for the respondent Nos.1, 2, 4, 5, 6 and 7 and Mr. B. Gogoi, learned Standing Counsel, Finance Department and SSA, Assam appearing for the respondent Nos.3 and 8 respectively.

(2.) The petitioner has, by way of instituting the present proceedings, presented a challenge to an order dtd. 6/9/2022, issued by the Director, Elementary Education, Assam by which the claim of the petitioner for provincialisation of services in Rajyeswarpur M.E. Madrass was rejected on the ground that the name of the petitioner did not appear in the DISE data maintained for the school up to the year 2012-2013.

(3.) As projected in the writ petition, the petitioner was appointed by the Managing Committee of Rajyeswarpur M.E. Madrass on 30/10/2005. The petitioner joined his services on the same day. The said school, at the relevant point of time, was in its venture stage.