MINA PRAVA BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Saikia, learned counsel for the petitioner and Mr. A. Deka, learned Standing Counsel, Education Department.

(2.) Having regard to the grievance expressed by the petitioner and the order that is proposed to be passed, issuance of formal notice is considered not necessary and the case is taken up for disposal at the motion stage itself.

(3.) By filing this petition under Article 226 of the Constitution of India petitioner seeks quashing of selection of respondent No. 5, 6 and 7 as Principal of Solmara Higher Secondary School in the district of Nalbari.