DIPANKA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Dewan, learned counsel for the petitioner. Also heard D. Saikia, learned Advocate General, Assam assisted by Mr. S. M. T. Chistie, learned standing counsel appearing for the authorities of the Elementary Education Department.

(2.) In view of the nature of the order being passed, notice upon respondents no. 3 and 4 is not deemed necessary.

(3.) The petitioner by way of instituting the present proceeding has presented a challenge to an advertisement dtd. 26/12/2023, issued by the Director of Elementary Education, Assam inviting online applications for filling up vacancies of Assistant Teachers of LP Schools under the Directorate of Elementary Education, Assam, on the ground that the educational qualification as prescribed therein is not in accordance with the prescriptions made for the posts involved by the National Counsel for Teacher Education (NCTE).