ALTAF HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Bhuyan, learned counsel for the petitioner. Also heard Ms. H. Terangpi, learned standing counsel, Secondary Education Department, appearing for the respondent Nos.1,3 and 4 and Mr. B. Gogoi, learned standing counsel, Finance Department, appearing for the respondent No.2.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the opinion dtd. 27/10/2021 (Annexure-20) of the Finance Department in the concerned file as regards rejection of proposal for regularization of service of the petitioner as Hindi Assistant Teacher of Indira High School in the district of Goalpara and also to direct the respondents, more particularly, the Finance Department to recall/rescind and/or revoke the opinion dtd. 27/10/2021 (Annexure-20) and also to direct the respondents, more particularly, the Finance Department, Govt. of Assam, being respondent No.2, to accord its approval to the proposal submitted by the Secondary Education Department for the purpose of regularization of service of the petitioner as Hindi Assistant Teacher of Indira High School.

(3.) The background facts, leading to filing of the present writ petition, are briefly stated as under:-