SHIKA RUDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, learned counsel for the petitioner. Also heard Mr. B Kaushik, learned counsel for the respondents No. 1, 2 and 4 being the authorities under the Elementary Education Department of the Govt. of Assam, M r. SR Barua, learned counsel for the respondent No. 3 being the District Scrutiny Committee represented by the Deputy Commissioner, Karimganj.

(2.) The petitioner was appointed as an Assistant Teacher in the Agardighir Par L.P. School and she has been working as such since 01.11.2008. When the claim of the petitioner was examined for provincialisation of her service under the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 (in short Act of 2011), it did not materialize in an order in her favour inasmuch as, the respondent found that she was not adequately qualified for the post. Although M r. M. Khan, learned counsel refers to certain communications from the Director of Elementary Education, Assam to the Commissioner and Secretary to the Govt. of Assam dated 21.05.2015 providing for a list of 14 teachers who could not be provincialised, but we are of the view that the said document will not lead to the establishment of any legal right in favour of the petitioner from the point of view that the Act of 2011 itself had been declared to be ultra vires by the Division Bench of this Court in the judgment and order dated 23.09.2016 in WP(C) 5825/2012. As the claim of the petitioner under the Act of 2011 stood rejected as because she was not adequately qualified, no further legal right to be provincialised under the Act of 2011 would remain with the petitioner after the Act itself was declared to be ultra vires. Be that as it may, the subsequent Assam Education (Provincialisation of Services of Teachers and Re-organization of Educational Institutions) Act, 2017 (in short Act of 2017) under Section 3(1) (x) provides for provincialisation of services of two teachers of an L.P. School.

(3.) It is stated that one teacher of the school namely Kanchan Rudra Paul has been provincialised under the Act of 2017. As two teachers of the school can be provincialised and one such teacher had been provincialised, we are of the view that a legal right remains in favour of the petitioner for being considered for provincialisation against the second post in respect of Kajaldhara L.P. School under the Act of 2017. The Act of 2017 also provides for provincialising the services of such teachers who do not have the adequate qualification by provincialising them as tutors with a condition to obtain the necessary qualification within a period of five years thereafter.