PRADIP KUMAR GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel, assisted by Mr. I.H. Saikia, learned counsel for the petitioner. Also heard Mr. J. Abedin, learned Standing counsel, Secondary Education Department for the respondent Nos. 1 and 4, Mr. R. Mazumdar, learned counsel for the respondent No. 5 and Mr. H. Bezbaruah, learned counsel for the respondent No. 6.

(2.) Issue involved herein is with regard to selection and appointment of respondent No. 6 to the post of regular Principal of Karara Higher Secondary School, District - Kamrup, a provincialised Higher Secondary School of the State, in pursuance of the advertisement made in June 2016.

(3.) The petitioner is a Master of Science in Botany from Gauhati University, and has also obtained B.Ed. Degree from the same University. On being selected, the Director of Secondary Education (DSE), Assam vide order dated 27.03.1985 appointed him as a Subject Teacher in Botany at Lakhipur Higher Secondary School, District - Goalpara, a provincialised Higher Secondary School of the State. Later by order dated 22.08.1986, the petitioner was transferred to Karara Higher Secondary School, District - Kamrup, another provincialised Higher Secondary School of the State and since then he is serving in the said School as Subject Teacher in Botany. He also served as in-charge Principal of said Karara H.S. School since August 2006 till the regular Principal was appointed in the said School.