NURUL ISLAM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Barbhuiya, learned counsel for the petitioners in WP(C) No. 1049/2018, WP(C) No. 1214/2018 and WP (C) No. 1652/2019. Also heard Mr. N. Sarma, learned Standing Counsel, Secondary Education Department for the State; Mr. B.C. Das, learned senior counsel assisted by Mr. U. K. Das, learned counsel for private respondent Nos. 6 to 17 in WP(C) No. 1214/2018 and Mrs. K. Devi, learned counsel for respondent No. 5 in WP(C) No. 1214/2018.

(2.) The core issue involved in this batch of writ petitions relates to essential qualification required for appointment to the posts of Headmaster/Principal of High/Higher Secondary Schools in the State of Assam in connection with which certain advertisement was issued by the State Government.

(3.) The petitioners applied for the same. The private respondents have also been allowed to apply for the posts by this Court through various orders. However, it has been ordered that their participation would be subject to the outcome of the writ petition. Though recruitment process was allowed to be undertaken, the respondent authorities were directed not to declare the results of the said recruitment process.