ASHOK DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of WP(C) Nos.1898/2017, 667/2018, 719/2018 and 909/2018.

(2.) Heard Mr. B. Purakayastha and Mr. A.R. Bhuyan, learned counsel for the petitioners. Also heard Mr. N. Sharma, learned Standing Counsel, Elementary Education Department, Government of Assam.

(3.) Challenge made in all the writ petitions is to the legality and validity of the notification dated 02.03.2010 of the Education (Elementary) Department, Government of Assam whereby procedure for promotion to the post of Headmaster of ME/ME Madrassa/MV and Senior Basic Schools are laid down.