ABU ZAFAR SIDDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deka, learned counsel for the petitioners. Also heard Mr. U. Sharma, learned Standing Counsel, Education (Secondary) Department, appearing for the respondent Nos.1, 2 and 3; Mr. B. Deori, learned Junior Government Advocate, Assam, appearing for the respondent No.4 and Mr. K.M. Mahanta, learned counsel appearing for the respondent Nos.5 and 6.

(2.) The petitioners, by way of instituting the present proceedings, have presented a challenge to a communication dtd. 29/9/2023 issued by the Inspector of Schools, Nagaon District Circle, Nagaon nominating the respondent Nos.5 and 6 herein as the President and Vice-President of the School Management and Development Committee of Rampur Chalapathar Sahed Ali High School, Nagaon.

(3.) The writ petitioners in the writ petition have projected that on expiry of the term of the School Management and Development Committee (SMDC) of Rampur Chalapathar Sahed Ali High School on 31/10/2021, a process was initiated for constituting the SMDC of the said School and accordingly the names of the petitioners came to be nominated as the President and Vice-President of the SMDC of the School in question vide a communication dtd. 8/9/2022 issued by the Inspector of Schools, Nagaon District Circle, Nagaon.