HAFIZ UDDIN ANSARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr K K Mahanta, learned Senior Counsel assisted by Mr K Singha, learned counsel for the petitioner, Mr A Deka, learned Standing Counsel, Secondary Education Department, Assam, for respondent Nos. 1 to 4 and Mr D N Bhattacharyya, learned counsel for respondent No. 5.

(2.) This petition has been filed under Article 226 of the Constitution of India for quashing of order dated 28.03.2015, passed by the Director of Secondary Education, Assam, allowing respondent No. 5 to hold the charge of Principal of Sri Sri Sankardev Higher Secondary School, Batadrava, in the district of Nagaon, following superannuation of the then in-charge Principal.

(3.) Impugned order dated 28.03.2015, reads as under:-