ABDUL MALEK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE writ petitioner, by this writ petition under Article 226 of the Constitution of India has challenged the order under Memo No. MB/ga/43/86/pt. I/513 dated 2. 5. 2002 passed by the Deputy Director of Madrassa Education, Assam, by which the respondent No. 4 was allowed to act as in-charge Principal/secretary of the Rahamatganj Arabic College, Dhubri and sought for setting aside and quashing of the said order and also for issuance of appropriate direction to the respondent authorities.

(2.) THE case of the petitioner briefly stated is that he was appointed as Lecturer in Rahamatganj Arabic College by the Managing Committee vide order dated 14. 5. 1990 with effect from 19. 5. 1990, he having been the requisite qualification for such appointment. On the same date i. e. 19. 5. 1990 the petitioner joined in the service.

(3.) VIDE resolution No. 4 dated 9. 12. 1991, the Managing Committee of the said college also appointed respondent No. 4 as lecturer with effect from 20. 10. 1990 and accordingly he joined on the same date. Their appointments were approved by the Deputy Director of Madrassa Education along with the other staff of the college vide order dated 22. 3. 1993.