MD MAHI UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Dutta, learned counsel for the petitioner. Also heard Mr. N Sarma, learned Standing counsel, Elementary Education Department, Assam.

(2.) A communication dated 16.12005 was issued by the Director of Elementary Education, Assam addressed to all the District Elementary Education Officers along with a sample copy of the advertisement for filing up vacant post of Chowkidar in the Government Lower Primary and Upper Primary Schools. The said communication required the District Elementary Education Officer to advertise the vacancy locally through the Headmaster/Head Pandit of the respective Schools wherein vacant posts of Chowkidar are in existence.

(3.) The communication further provides that there should be a screening committee with the DEEO as Chairman, Headmaster/Head Pandits of the School-Member-Secretary or equivalent institutions as Member and also the DI of Schools as Member.