HANIF ALI SK. Vs. STATE OF ASSAM

JUDGEMENT

(1.) This case was heard yesterday and today is fixed for delivery of order.

(2.) Heard Mr. HRA Choudhury, learned Senior counsel assisted by Mr. F.U. Borbhu-iya, learned counsel for the petitioner and Mr. A. Deka, learned Standing Counsel, Secondary Education Department, Govt. of Assam. Also heard Mr. M.U. Mondal, learned counsel for respondent No.7.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of recommendation of the District Scrutiny Committee dated 11.08.2014 for provincialisation of services of teaching and non-teaching staff of Baterhat Higher Secondary School in the district of Dhubri, more particularly, recommendation made in favour of respondent No.7 in place of the petitioner. Further prayer made is for a direction to the respondents to provincialise the service of the petitioner.