KARAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.P. Dutta, learned counsel for the petitioner. Also heard Mr. U. Sharma, learned standing counsel, Education (Secondary) Department, representing the respondent Nos.1, 2 and 3; Mr. M. Nath, learned senior counsel, assisted by Mr. D.P. Bora, learned counsel representing the respondent No.4 and Mr. P.J. Phukan, learned standing counsel, Gauhati University, representing the respondent No.5.

(2.) The petitioner, by way of instituting the present proceeding, has put to challenge an order dtd. 9/12/2019, by which the respondent No.4 was promoted as Headmaster of Dumunichowki Girls' High School, Darrang. The said order was issued by the Director of Secondary Education, Assam in pursuance to a process of selection.

(3.) The facts requisite for the purpose of adjudication of the issues arising in the present proceeding are noted herein below.