REHANA AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE order dated 18. 03. 2008 passed by the Inspector of Schools, Kamrup District Circle, Guwahati, entrusting the respondent No. 4 with the academic affairs of the Gauhati Refinery High School, Guwahati (hereafter for short referred to as the 'school'), is under challenge in the instant proceeding.

(2.) I have heard Ms. N. S. Thkuria, learned counsel for the petitioner and Mr. M. R. Pathak, learned Standing Counsel, Education Department, Assam. Also heard Mr. P. K. Goswami, learned counsel for the respondent No. 4.

(3.) THE abridged version of the petitioner's case, is that she is a Graduate in Science with BT and had been appointed as an Assistant Teacher of the School on 02. 02. 1982. She has since been serving as an Asistant Headmaster of the School. The School was started in the year 1978 and was provincialised by order No. EPG-202/91/47-A, dated 18. 04. 1991 and accordingly, the service of the teaching and non-teaching staff thereof, was provincialised.