SAMNUR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Subject matter of all the above writ petitions being more or less identical, those were heard together and are being disposed of by this common order.

(2.) Issue involved in this bunch of writ petitions is holding of Office of Head Master of High School and Principal of Higher Secondary School on In-charge basis on the basis of inter se school seniority.

(3.) The above issue has confronted the Court in a number of writ petitions primarily because there has been no selection for appointment of Head Master and Principal of High Schools and Higher Secondary Schools on regular basis for one reason or the other which need not be gone into in the present proceeding. Consequently, there has been a spurt of orders allowing senior teachers to be in-charge Headmaster and Principal of High Schools and Higher Secondary Schools. As a result, such temporary arrangements have become the norm rather than the exception. However, for a better understanding of the issue and the possible resolution of the same, it would be apposite to briefly state the facts of the individual cases.