SANIAL HOQUE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THESE two writ petitions relating with the appointment of Assistant Teacher in the deficit school i.e. Mahendraganj Deficit Upper Primary School are taken up for joint hearing for being disposed of by a common judgment and order.

(2.) HEARD Mr. N.Khan, learned counsel appearing for the petitioner, Mr. K.P.Bhattarcharjee, learned GA appearing for respondents No. 1 ­ 5, Mr. J.Lalsangliana, learned counsel appearing for respondent No. 6 and also Mr. A.S.Siddique, learned counsel appearing for respondent No. 7 (WP(C) No. 253/2013).

(3.) THE facts leading to the filing of the writ petitions is briefly noted. The Govt. of Meghalaya adopted the Rules called "The Assam Aided High And Higher Secondary School Employees Rules 1965" (for short ,,the said Rules of 1965). The said Rules of 1965 will apply to all the persons already employed on shall be employed in a Govt. Aided High or Higher Secondary Schools coming under these Rules on the date of commencement of these Rules. Rule 4(3) of the said Rules of 1965, prescribed the methods of appointment to the post of Assistant Teacher; and under that Rule, Assistant Teachers holding Bachelors or higher degrees shall be selected through a test and /or interview to be conducted either by the Director of Public Instructions or by the Board of Secondary Education as may be decided by the Govt. from time to time.