GOBIN SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Being aggrieved by the order dtd. 24/3/2022, passed by the Director of Secondary Education, Assam permitting the respondent No.4 herein to hold the charge of the post of Headmistress of Gogamukh Girls' High School, the petitioner has sought to invoke the writ jurisdiction of this Court.

(2.) I have heard Mr. A.R. Bhuyan, learned counsel for the petitioner. Also heard Ms. D. Mushahary, learned Standing Counsel, Education (Secondary) Department appearing for respondent Nos.1 to 3 and Mr. K. Baruah, learned counsel for respondent No.4.

(3.) A brief outline of the pleaded case of the petitioner would be essential to appropriately evaluate the rival submissions of the learned counsel for the parties.