BIPUL KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Writ petition has been preferred by the Writ petitioner for his appointment as Assistant teacher in Primary Schools under the policy of the Govt. of Assam issued dated 26.9.86.

(2.) The petitioner's case is that he is the son of a retired teacher and being elligible in all respects for the post of teacher, he applied to the respondent No.3 by submitting his representation through the Headmaster of the concerned School praying for his appointment on the ground that he is a son of retired School teacher and there is no other service holder in his family and the said representation was forwarded by the Headmaster on 2.9.93. It is alleged that his case was not cosidered by the respondents and therefore he invokes this Court's jurisdiction for a direction to appoint him under the policy of the Government.

(3.) Rule 3 Sub-Rule (vi) of the Assam Elementary Education (Provincialisation) Rules, 1977 which is reads as follows :-