DHANJIT KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Saikia, learned counsel for the petitioner, Ms. R. Roy Choudhury, learned counsel for the Secondary Education Department, Govt. of Assam and Ms. T. Som, learned counsel for respondent No.5.

(2.) Matter relates to provincialisation of service of Science teacher.

(3.) Both petitioner and respondent No.5 are Science teachers serving in the Ketekibari High School in the district of Karmrup (Rural). Ketekibari High School (school hereinafter) is a venture educational institution and is now being considered for provincialisation as per provisions contained in the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011.