NAREN CHANDRA DEKA Vs. KALYAN DAS

JUDGEMENT

(1.) Heard Mr. I.H. Saikia, learned counsel for the appellant. Also heard Mr. J. Roy, learned Senior Counsel, assisted by Mr. D. Das, learned counsel for the respondent No. 1. Also heard Ms. H. Teronpi, learned Standing Counsel for School Education Department for respondent Nos. 2 to 4.

(2.) This writ appeal has been preferred by the appellant, who was the respondent No. 1 in the writ petition impugning the judgment and order dtd. 27/2/2024, passed by the learned Single Judge in WP(C) No.2066/2023, whereby, the learned Single Judge had set aside and quashed the order under Memo No. GBEST/APTT/FP/24/2022/06 dtd. 30/3/2023, issued by the Director of Secondary Education, Assam, whereby the present appellant was allowed to hold the charge of the Principal of Paschim Barigog Dhirdutta Higher Secondary School, Nalbari, Assam from 1/4/2023.

(3.) The facts relevant for consideration of instant Writ Appeal, in brief, are that the present appellant was allowed, by the order dtd. 30/3/2023 of the Director of Secondary Education Assam, to hold the charge of the Principal of Paschim Barigog Dhirdutta Higher Secondary School, Nalbari, Assam from 1/4/2023. However, the respondent No. 1 preferred a writ petition against the aforesaid order, which was registered as WP (C) No. 2066/2023.