AZHAR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioners and Mr. J. Abedin, learned Standing counsel, Secondary Education Department for the respondent Nos. 1 to 3. Also heard Mr. B. Deuri, learned Government Advocate, Assam for the respondent No.4 and Mr. B. Gogoi, learned Standing counsel, Finance Department for respondent No.6. Though names of the counsels for the respondent No. 5 have been reflected in the cause list, none appeared for the said respondent.

(2.) Office note reflects that notice upon respondent No.7 was duly served. The Registry has also received back the A/D card after service of notice of the case upon the said respondent. Inspite of that respondent No.7 did not appear in the matter till date and as such the matter proceeded exparte against it.

(3.) Issue involved in this writ petition is with regard to the constitution of new School Management and Development Committee (SMDC) of Barpally Korertal Tetliktal (BKT) High School in the district of Barpeta. Petitioners herein are the residents of the local village where the school in question is situated and some of them are the guardians of the students of the said school.