DHIREN CHANDRA ROBIDAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. D.K. Roy, learned counsel for the appellant. Also heard Mr. D. Das, learned senior counsel assisted by Ms. R. Gogoi, learned counsel for the respondent No.7 as well as Mr. J. Abedin, learned Standing Counsel, Secondary Education, Assam appearing for respondent Nos.1, 2, 3 and 4.

(2.) Despite service of notice, respondent Nos.5 and 6, the Managing Committee and Principal of B.P.B. Memorial H.S. School, Sonari, respectively, have chosen not to enter appearance.

(3.) This intra-Court appeal is preferred against the judgment and order dated 29.4.16 passed by the learned Single Judge in WP(C) No. 4409/2013, whereby the appointment of the writ appellant to the post of Subject Teacher in Sociology in B.P.B. Memorial Higher Secondary School, Sivasagar was set aside with a further direction to the Director of Secondary Education, Assam to examine the results of the selection process held pursuant to the advertisement dated 8.2.2003 and to make a fresh select list in respect of the Sonari Legislative Assembly Constituency and thereafter to pass consequential orders for appointment of Subject Teacher in the aforesaid post of Sociology on the basis of the select list.