FAKAR UDDIN LASKAR (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Bhuiyan, learned counsel for the petitioners, Mr. N. Sharma, learned Standing Counsel, Education Department for respondent Nos.1 to 5, Mr. N. Dhar, learned counsel for respondent Nos.6, 7 and 8, Mr. M.H. Majarbhuiyan, learned counsel for respondent No.9, Mr. M.H. Laskar, learned counsel for respondent No.11 and Mr. F.U. Borbhuiyan, learned counsel for respondent No.13. There is no representation on behalf of respondent Nos.10 and 12, though served.

(2.) 6 petitioners have joined together and have filed the present writ petition seeking the following reliefs:

(3.) As per prayer A, staff pattern of the Silchar Senior Madrassa submitted by respondent No.7 before the respondent No.2 for the purpose of provincialisation is being questioned.