ZIAUR RAHMAN (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. N. Srinivasan, learned counsel for the petitioner. Also heard Ms. P. Das, learned standing counsel, Secondary Education Department, appearing on behalf of respondents No. 1, 2 and 4; and Mr. B. Deuri, learned Government Advocate, appearing on behalf of respondent No. 3.

(2.) As consented to by the learned counsels appearing for the parties; the matter is taken up for final consideration and disposal.

(3.) The petitioner by way of instituting the present writ petition, has presented a challenge to an order, dtd. 14/12/2023, issued by the Secretary to the Government of Assam, Department of School Education, rejecting the claim of the petitioner for provincialization of his services as a Post Graduate Teacher (3rd post in the Department of Education) in Nagabandha Junior College, Morigaon.