AVADHESH KUMAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel, assisted by Mr. D. Bora, learned counsel for the petitioners. Also heard Mr. N.J. Khataniar, learned standing counsel for the Secondary Education Department representing respondent nos. 1 to 4 and Mr. M.A. Sheikh, learned counsel for the private respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioners have prayed for quashing of the order dtd. 20/8/2022, passed by the learned Education Tribunal, Morigaon in Education (T) Case No. 2/2016.

(3.) Bapuji High School at Jagiroad, which is a Hindi Medium School, was provincialised with effect from 1/1/2013 under the provisions of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 and accordingly, the service of Awadhesh Kumar Singh (petitioner no. 1) and other teaching and non-teaching staffs of the said school were provincialised. It is projected that the petitioner no. 1 was the founder Headmaster of the said school.