TULUMONI DEVI Vs. LAWANU BORDOLOI

JUDGEMENT

(1.) Heard Mr. S. Ali, learned counsel for the petitioner. Also heard Mr. J. Abedin, learned Standing counsel, Elementary Education Department, appearing for respondent Nos. 1, 3, 4; Ms. P. Barman, learned Standing counsel, Gauhati University, appearing for respondent No. 7 as well as Mr. S. K. Talukdar, learned counsel appearing for respondent No. 8.

(2.) The petitioner was initially appointed as a Lecturer in Social Studies at Government Sikshan Mahavidyalaya, Nagaon, vide an order dated 30.03.1994, issued by the Joint Secretary to the Government of Assam, Education (P) Department. While serving as a Lecturer in the said college, by an order dated 02.08.2018, issued by the Inspector of Schools, Nagaon, she was also entrusted to look after the academic activities of the college in addition to her normal duties. However, by an order dated 12.07.2019, issued by the Additional Secretary to the Government of Assam, Elementary Education Department, the respondent No. 8 herein, who is also a Lecturer in the said college, was temporarily allowed to hold the charge of Principal of the college on in-charge basis in addition to her normal duties. Being aggrieved by the order dated 12.07.2019, the petitioner has approached this court by filing this writ petition challenging the said order on the ground that the respondent No. 8 could not have been given the charge of the office of Principal of the college as she has no requisite qualification as per NCTE norms to hold the charge.

(3.) By an order dated 07.08.2019, this Court had suspended the impugned order dated 12.07.2019 as an interim measure.