JAHANARA RAHMAN Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.D. Das, learned Senior counsel, appearing for the petitioners in WP(C) 440/2017 and WP(C) 1830/2017, and Mr. S. Islam, learned counsel for the petitioner in WP(C) 350/2017. Also heard Mr. A. Deka, learned Standing counsel, Education (Secondary) Department, appearing for the State respondents.

(2.) The challenge in WP(C) 1830/2017 is to Clause (4) of an Office Memorandum dated 14.07.2016, issued by the Principal Secretary to the Government of Assam, Education (Secondary) Department. Prayer is also made to accept the candidature of the petitioners in terms of various advertisements for filling up the posts of Graduate Teacher in various High/High Secondary Schools, to which the petitioners had responded.

(3.) Same is the prayer made in WP(C) 440/2017.