JUDGEMENT
Arup Kumar Goswami, J. -
(1.)Heard Mr. J. Sarma, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned standing counsel, Education (Secondary) Department, appearing for the respondent Nos. 1 & 2 and Ms. K. Phukan, learned State counsel, appearing for the respondent No.3.
(2.)On the request of Mr. Sarma, the name of the respondent No.4 is struck off from the array of respondents. Registry will do the needful.
(3.)As agreed to by the learned counsel appearing for the parties, the writ petition is taken up for disposal at the motion stage itself.
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