JATINDRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chakraborty, learned counsel for the petitioner. Also heard Mr. A.B. Choudhury, learned senior counsel assisted by Mr. M.K. Sarmah, learned counsel for the respondent No.5 and Mr. A. Deka, learned standing counsel for the Secondary Education Department.

(2.) The Pub-Guwahati Girl's High School which was earlier a venture school had obtained a recommendation from the Government in the year 1987 and since then, the school has been receiving adhoc grants-in-aid from the Government. Subsequently, the said school was provincialised w.e.f. 19.11.1991. The writ petitioner was appointed as an Asstt. Teacher during the venture stage by the Managing Committee of the school as per the order dated 14.05.1983. On the other hand, the respondent No. 5 was appointed as Asstt. Teacher in the venture school on 04.11.1988.

(3.) Upon the superannuation of the earlier Headmistress-In-Charge on 28.02.2011, the petitioner was initially assigned the charge of the Headmaster of the school. It is the case of the petitioner that at that stage, there was no objection from the respondent No.5. In the meantime, the selection process for selection and appointment of a regular Headmaster was initiated vide advertisement dated 02.11.2010. As per the said advertisement, the selection for the post of Headmaster was required to be done by the State Selection Committee constituted for the purpose. Pursuant to the said advertisement, both the petitioner as well as the respondent No.5 had participated in the selection process.