SHOHIDUL ISLAM TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R.Sikdar, learned counsel for the petitioners. Also heard Mr. C. Bhattacharjee, learned Standing Counsel, Secondary Education Department appearing for the respondent Nos. 1, 2 and 4 as well as Mr. G.Pegu, learned counsel appearing for the respondent No. 5. None appears for respondent No. 3.

(2.) Office note dated 18.08.2018 indicates that A/D Card has returned back for respondent No. 3. Considering the nature of the case, this Court proposes to dispose of the writ petition with the consent of the parties present.

(3.) Brief facts of the case are that the petitioners are teachers and non-teaching staff of Sonabari Higher Secondary School situated in the district of Barpeta, Assam. The High School was established in the year 1980 and it was provincialised on 01.08.1995. The Higher Secondary classes (Arts Stream) in the said school was introduced in the year 2002 by resolution adopted in the General Meeting of the Managing Committee of the School on 06.07.1997. As per the said resolution, it was unanimously resolved that necessary arrangement to introduce Higher Secondary classes from the academic session of 1997 be introduced.