JAKIR HUSSAIN LASKAR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) This intra -court appeal is directed against order dated 6.1.2015 passed by the learned Single Judge of this High Court whereby he has dismissed appellant's WP(C) No. 3701/2013.

(2.) The facts in brief are these. On 30.4.2003, appellant was appointed as Persian Assistant Teacher in Sahidul Alam Choudhury Model Girls High School (for short, 'the school') and since then he is working in that school. The school is exclusively for girl students. Therefore, having regard to the necessity and guidelines issued by the Board of Secondary Education, Assam, the Managing Committee of the school passed a resolution on 23.7.2003 to reserve one post of Headmaster or Assistant Headmaster for woman to ensure that interest of girl students are well protected. On 10.06.2006, respondent No.7, Zerin Akhtar Laskar (woman) was appointed as Persian Teacher in the school against a non -sanctioned post on condition that she must become graduate within five years. Respondent No.7 fulfilled the condition by completing her graduation in the year 2009. Having done this, the services of respondent No.7 was converted and continued as regular Assistant Teacher in the school which was also approved by the Inspector of Schools.

(3.) On 23.12.2009, the Managing Committee passed a resolution to promote respondent No.7 as Assistant Headmistress of the school. This resolution was also approved by the Inspector of Schools on 29.12.2009.