CHIRANJIB KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N.S. Thakuria, learned counsel for the petitioner, Mr. N. Sharma, learned Standing Counsel, Education Department for respondent Nos.1 to 3 and Mr. J. Roy, learned counsel for respondent Nos.5 and 6. None has appeared on behalf of respondent No.4.

(2.) Case was heard on 03.08.2016 and today is fixed for delivery of judgment.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of provincialisation order dated 05.03.2013 in respect of Titkuchi High School in the district of Kamrup (Rural) and further seeks a direction to the respondents to provincialise his service.