KABITA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioners, who are honorary teachers in various L. P. schools located in the Kokrajhar district of the State seek redress against the cancellation of the order dated 26.06.2007 of the Director of Education, Bodoland Territorial Council (for short, hereafter referred to as the 'BTC') regularizing their services as Assistant Teachers in their respective institutions. By order dated 03.08.2007 while issuing notice of motion, this Court had directed maintenance of status quo of their service conditions as on that date. THE petitioners claim that on the basis thereof, they have been rendering their services till date without break.

(2.) I have heard Mr. A. J. Atia, learned counsel for the petitioners, Mr. S. Khound, learned Standing Counsel, BTC and Mr. B. Choudhury, learned Standing Counsel, Finance Department, Government of Assam.

(3.) THE petitioners by their additional pleadings have brought on record the Educational Policy embodied in the notification dated 09.12.96 adopted by then Bodoland Autonomous Council authority whereunder all of them claim to have been selected against the vacant posts in their respective schools. THEy however, admitted that though in terms of the said policy, the selection was to be approved by the authorities mentioned therein, most unjusti-fiably the same had not been accorded. THEy also complained that their salary had not been released though they had been rendering their services without any blemish.