ABUL KALAM TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Goswami, learned counsel for the petitioner. Also heard Mr. C Bhattacharjee, learned Standing counsel, Secondary Education Department for the respondent Nos. 1 to 3 and Mr. A Chamuah, learned Standing counsel, UGC for the respondent Nos. 4 and 5.

(2.) Though, notice on the respondent No. 5 was duly served as per the office note dated 30.08.2016, but till date, the said respondents have not appeared in the matter.

(3.) Issue involved in this writ petition is with regard to allowing the respondent No. 5 to be the Principal in-charge of Jaleswar Higher Secondary School, Goalpara, a provincialised Higher Secondary School of the State vide order under No. GB-EST/Apptt/FP/19/2014/91 dated 11.02.2016 of the Director of Secondary Education, Assam.