SHEIKH ABDULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Choudhury, learned Senior Counsel, assisted by Mr. S.N. Ahmed, for the petitioner and also heard Ms. D. Musahary, learned standing counsel, Secondary Education Department, appearing for the respondent Nos. 1, 2 and 3.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order, dtd. 3/10/2023 (Annexure-F), passed by the Director of Secondary Education, Assam and also the order dtd. 10/4/2024 (Annexure-I), passed by the Inspector of Schools, NDC Nagaon and also to issue direction to the state respondents, more particularly the respondent No. 2, to allow petitioner to hold charge of the post of Principal of Dakshinpat Higher Secondary School.

(3.) Notably, vide order dtd. 3/10/2023 (Annexure-F), the Director of Secondary Education, Assam has allowed the Inspector of Schools (Respondent No.3), to hold the charge of Principal of the said Higher Secondary School, with financial powers, to draw and disburse the salary of the staff of the school in addition to his normal duties, under F.R 49 (C). Surprisingly the effect of the order is given from 1/9/2023. And vide impugned order, dtd. 10/4/2024 (Annexure-I), the Inspector of Schools, NDC, Nagoan has allowed the private respondent No. 4, namely Smt. Anita Laskar to look after the academic affairs of the said school in addition to her normal duties. Background Facts: