RAMENDRA KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chetri, learned counsel for the petitioner. Also heard Mr. S.K. Ghosh, learned standing counsel, Education (Secondary) Department appearing for the respondent Nos. 1, 2 and 3. None appears for respondent No. 4 despite service of notice.

(2.) The petitioner responded to an advertisement dated 21.12013 for Teachers Eligibility Test ('TET') Examination for Mathematics for Post Graduate Teachers of Higher Secondary Education. The petitioner passed the TET with 65% marks.

(3.) The Secretary to the Government of Assam, Secondary Education Department issued an Office memorandum dated 19.2.2014 on the subject of "Guidelines for recruitment to the post of Post Graduate Teacher in provincialised Higher Secondary". The Office Memorandum was professedly issued with a view to ensure proper process for recruitment of the Post Graduate Teacher in provincialised Higher Secondary in strict compliance of Assam Secondary Education (Provincialised) Service Rules, 2003, ['2003 Rules, (as amended)'].