HARBANSH OJHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Md. Mostafizur Rahman Khandakar, learned counsel for the petitioner and Ms. Papia Chakraborty, learned Standing Counsel, Secondary Education Department, Assam for respondent Nos. 1, 2 and 4. Also heard Mr. Bitupon Deuri, learned Government Advocate, Assam for respondent No. 3.

(2.) It is contended by the petitioner that the authorities in the Terelangchu High School, Terelangchu No.1, Lumding, District-Hojai, (erstwhile Nagaon district), (herein after referred to as the said school) by order dated 14.11.1998 (Annexure-1) appointed him as an Assistant Hindi Teacher in that school. Pursuant to the same he joined his service in the said school on 18.11.1998 (Annexure- 2) and since then he is serving in it as its Hindi Teacher.

(3.) Said Terelangchu High School, Lumding is a venture educational institution till date. Petitioner stated that while approving the appointment of the teachers of the said school the Inspector of Schools, Nagaon by his order dated 30.12.2003 also approved his name as an Assistant Teacher (Hindi) of that school since 26.04.1999 (Annexure-3).