DIPAK SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Goswami, learned Senior counsel, assisted by Mr. B.P. Borah, learned counsel for the petitioners in some of the writ petitions and Mr. D. Saikia, learned Senior Standing Counsel, Elementary Education Department, Government of Assam, assisted by Mr. R. Mazumdar, learned counsel for the State.

(2.) This group of petitions pertains to the claim by the petitioners for regularization of their services as Assistant Teachers. However, the proposed action initiated by the State for regular appointment by issuing advertisement has come in the way of their expectation for regularization. In that context, this Court had passed and interim order on 21.12.2018 in one of the related writ petitions, namely, WP(C) No.8824/2018 directing that as an interim measure, let proportionate number of posts as the number of petitioners in the Elementary Education (Upper Primary), Government of Assam be kept unfilled which may not be filled without leave of this Court. Similar interim orders have been passed in most of the writ petitions.

(3.) Learned Senior Standing Counsel, Elementary Education Department has submitted that because of these interim orders and also because of numerous writ petitions filed by various petitioners, the Government is not able to proceed with the recruitment process and accordingly has sought for vacating the aforesaid interim order dated 21.12.2018, in the event the matter is not taken up for hearing today.