NAZIMUDDIN AHMED (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.P. Dutta, learned counsel for the petitioner and Mr. J. Abedin, learned Standing Counsel, Secondary Education Department, Government of Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to appoint him as regular Principal of Dr. Jakir Hussain Higher Secondary School, Alopati, Barpeta.

(3.) Case of the petitioner is that he joined as subject-teacher in the Nagarbera Higher Secondary School, Kamrup, Assam on 6.9.1989. Petitioner is not only a master degree holder but has also obtained B. Ed degree. He is thus eligible to be appointed as Principal of provinciliased Higher Secondary Schools in the State of Assam as per Assam Secondary Education (Provincialised) Service Rules, 2003 (2003 Rules).