SAYQUL ISLAM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AM Barbhuiya, learned counsel for the petitioner (Sayqul Islam Laskar). Also heard Mr. MH Mazarbhuiya, learned counsel for Sirajul Hoque Barbhuiya, who is arrayed as respondent No.6 in the first writ petition and as respondent No.7 in the second writ petition. Also heard Mr. P. Saikia, learned standing counsel, Secondary Education Department and Mr. B. Gogoi, learned standing counsel, Finance Department in the first writ petition. Mr. I.H. Barbhuiya, learned counsel for the respondent No.6 in the second writ petition is also heard.

(2.) The writ petitions pertain to provincialization in the post of Office Assistant in the Mahammadia Senior Madrassa, Hailakandi. The writ petitions have a chequered history as number of writ petitions had come to be filed earlier. However, it will not be necessary to burden this order with the details regarding the factual matrix involved as the writ petitions are not disposed of on merit but per force of circumstances, are disposed of with certain directions to the Secretary, Secondary Education, which will be indicated in the later part of this order.

(3.) The last of the writ petition involving the petitioner (Sayqul Islam Laskar) and Sirajul Hoque Barbhuiya (respondent No.6/7) is W.P.(C)No.2656/2013. The aforesaid writ petition was disposed of by an order dated 19.6.2014(Annexure-15 to the WP©No.1787/2015). The operative portion of the order reads as under: