GITANJALI KALITA BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners in all these writ petitions were appointed as Assistant Teachers in various ME/MV/MEM schools on temporary basis. As per general instructions issued the State respondents services of all the writ petitioners have been cancelled.

(2.) Aggrieved thereby, the petitioners have filed the aforementioned writ petitions for quashing the Government notifications and the directions issued by the Director of Elementary Education, Assam for termination of the services of the writ petitioners and the consequential orders passed by the District administration.

(3.) I have heard Mr K.N. Chowdhury, learned senior counsel and other learned counsels representing the petitioners, I have also heard Mr A.K. Phukan, learned Advocate General, Assam assisted by Ms. R. Chakraborty, learned State counsel.