KAMAL KUMAR TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Gogoi, learned Advocate for the respondents No. 4 and 5 and Mr. H.N. Sarma, learned Govt. Advocate for the respondents No. 1,2 and 3.

(2.) After hearing Mr. Gogoi and Mr. H.N. Sarma, I do not find any infirmity and/or illegality in the matter but from the next year, the authority shall adopt the procedure which will demonstrate their transparency and fairness in the matter of admission in the school, if necessary for a reasonable period they should also maintain the record and the should publish the select list along with the mark sheet in the Notice Board of the school and if necessary they should publish the select list along with the marks in one of the local issue of a Newspaper.

(3.) It is needles to say that the application shall be invited by way of advertisement and for that they may realise reasonable fees from the students, if required, this principle may also be followed even in the declaration of the results.