GOBIN SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Bhuyan, learned counsel appearing for the appellant. Also heard Ms. H. Terangpi, learned Standing Counsel, Secondary Education Department, appearing for the respondent Nos. 1, 2 and 3 and Mr. K. Boruah, learned counsel, and Ms. P. Borah, learned Counsel appearing for the respondent No. 4.

(2.) This writ appeal is preferred against the impugned judgment and order dt. 29/1/2024, passed by the learned Single Judge in WP(C) No.2621/2022, whereby the writ petition filed by the appellant/writ petitioner was dismissed.

(3.) The brief facts of the case are that the appellant/writ petitioner was initially appointed as a Graduate Assistant Teacher in Gogamukh Girls' High School on 30/10/1986, whereas the respondent No.4 was appointed as a Hindi Teacher in the same school on 21/5/1998. Thereafter, the post of Headmaster of the said school fell vacant on retirement of the incumbent therein on 10/6/2019 and the petitioner was allowed to hold the charge of the post of Headmaster by order dtd. 10/7/2019. It is the specific case of the appellant/writ petitioner that while he was continuing in such capacity, the respondent authorities vide order dtd. 24/3/2022 cancelled the order dtd. 10/7/2019 and allowed the respondent No. 4 to hold the charge of the said post. Situated thus, the writ petition has been filed.