SUNIL RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Baruah, learned counsel for the petitioner. Also heard Mr. R. Mazumder, learned counsel for the Secondary Education Department.

(2.) The petitioner was appointed as a Grade-IV staff on an honorary basis as per the resolution N.3 of the managing committee of Sankardev Balika Vidyapith High School on 15.11.1993. The petitioner states that when teaching and non-teaching staff of Sankardev Balika Vidyapith High School were provincialised under the Assam Venture Education Institutions (Provincialisation of Services) Act (in short Act of 2011), the services of the petitioner ought to have been provincialised but for reasons unknown it was not done.

(3.) Subsequent to the provincialisation process, the Sankardev Balika Vidyapith High School was merged with Sankardev Balika Vidyapith M.E. School under the Sikshakhetra scheme for amalgamation of school. The amalgamated school has one provincialised employee who was carried forward from the Grade-IV employee of Sankardev Balika Vidyapith M.E. School.