HEMAKANTA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Civil Rule No. 1411/97 and Writ Petition (C) No. 2590 of 2000 are being disposed of by this common judgment.

(2.) Both the writ petitions have been filed for a declaration that Clause-(6) of Rule 3 of the Assam Elementary Education (Provincialisation) Rules, 1997 is ultra vires of the Constitution and for quashing the impugned advertisement dated 28.12.1996 (Annexure-II) so far it relates to the recruitment of Assistant Teachers in Morigaon District with consequential direction for appointment of the petitioners as Assistant teachers in L.P., M.V. or M.E. Schools in the said district.

(3.) This court by an interim order dated 11.3.1998 directed that no appointment of Assistant Teachers in Morigaon District be made until further orders. As a result, no appointment could be made.