MUCHABBIR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra-Court appeal is filed by the appellant being aggrieved with the order dtd. 19/10/2023 passed by the learned Single Judge in WP(C) No.5221/2022, whereby the writ petition filed by the appellant/writ petitioner, questioning the B.Ed. Degree of the respondent No.7 herein, has been dismissed.

(2.) The brief facts of the case are that on 24/12/2018 an advertisement was published in a Bengali Daily newspaper, namely, Samayik Prasanga, inviting applications for filing up the post of Principal of Baleswar Higher Secondary School, Jalalpur, Cachar on regular basis. The appellant and the private respondent along with another candidate had applied for the said post. The School Selection Committee of Baleswar Higher Secondary School, Jalalpur selected the respondent No.7 and placed the appellant and the other person jointly at Serial No.2.

(3.) The claim of the appellant is that the B.Ed. Degree of the respondent No.7 and the other person were not valid degrees because at the time when they obtained the B.Ed. Degrees from Dr. Shashi Bhushan Institute of Education, Hailakandi, the said Institute was not recognized by the National Council for Teacher Education (NCTE). It is contended that Dr. Shashi Bhushan Institute of Education was established on 31/12/1995 and the said Institute applied for recognition of its B.Ed. Degree from NCTE on 12/8/1997. The NCTE granted provisional recognition on 13/1/2000 and final recognition was granted on 15/6/2001, whereas the respondent No.7 passed the B.Ed. course from the said Institute in the year 1997 when, admittedly, Dr. Shashi Bhushan Institute of Education was not recognized by the NCTE to grant B.Ed. Degree.