PURNABATI BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ appeal/intra-Court appeal has been filed by Smti Purnabati Brahma challenging decision dated 6.5.2019 rendered in WP(C) 6378/2015 titled Purnabati Brahma v. State of Assam and others.

(2.) The facts in brief are required to be considered before adjudicating the issue raised by the appellant.

(3.) Vide the order (Annexure-6) dated 21.8.2013 which was impugned by virtue of the writ petition, no provision was made for Language Teacher. Since the petitioner claims to be a Teacher teaching Assamese language, the appellant/writ petitioner felt aggrieved and therefore, challenged the order (Annexure-6).