SEEMA BAKSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Goswami, learned counsel appearing for the petitioners. Also heard Mr. S. P. Bhattacharya, learned standing counsel, Secondary Education Department, appearing for respondent Nos. 1 to 4; Mr. D. Das, learned Standing counsel, UGC, appearing for respondent No. 6 as well as Ms. R. K. Borah, learned counsel assisting Mr. I. Alam, learned Standing counsel, NCTE, appearing for respondent No. 7.

(2.) The issue in this writ petition, in short, is that the petitioners are Assistant Teachers in various schools in the State of Assam and they, having obtained B. Ed. Degree from Singhania University, Rajasthan, after taking permission from the authorities concerned to undergo the course from Kokrajhar Centre of the said University, had applied for appointment to the posts of Headmaster of the respective schools in terms of the advertisement dated 14.05.2015, issued by the Director of Secondary Education, Assam. According to the petitioners, they had also appeared in the interview conducted for selection to the posts of Headmaster. The petitioners have approached this Court on the apprehension that they may not be selected for appointment to the post of Headmaster on the purported ground that the Singhania University, from which the petitioners had obtained B.Ed. Degree, does not have recognition from National Council for Teacher Education (NCTE).

(3.) This Court, by an interim order dated 15.12.2017 passed at the admission stage, allowed the petitioners to appear in the selection process for appointment to the posts of Headmaster, however, with the observation that the result of the selection shall not be declared without the leave of the Court.