DHANADA DIHINGIA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the petitioner. Also heard Mr. Bedanta Kaushik, Secondary Education Department, appearing on behalf of the official respondents.

(2.) As consented to by the learned counsel appearing for the parties; this writ petition is taken-up for final consideration and disposal.

(3.) The petitioner by way of instituting the present proceedings; has presented a challenge to an order, dtd. 4/2/2021, on the ground that the respondent No. 6 who has been provincialized as a teacher in the subject of Logic and Philosophy w.e.f. 1/1/2021, in the school, in question, had already retired from her services on attaining the age of superannuation w.e.f. 1/3/2020 and accordingly, the petitioner prays that her case against the said post of Logic and Philosophy subject, be considered for provincialization of her services.