RAMEN KR. SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Choudhury, learned counsel for the petitioners. Also heard Mr. R. Mazumdar, learned counsel for the respondents no. 1 and 2 being the authorities under the Secondary Education Department, Government of Assam and Mr. A Chaliha, learned counsel for the respondent no. 3 being the authorities under the Finance Department, Government of Assam.

(2.) Without going into the details of the factual narration made in this writ petition, we take note that the present petitioners are Lecturers in various Junior Colleges in the State of Assam and the services of teaching staff of such Junior Colleges were provincialised under the Assam Junior College (Provincia-lisation) Act, 1996 (in short, the Act of 1996). But in doing so, these petitioners who claims to be similarly situated, were left out and they happen to be called dropped teachers.

(3.) A cabinet memorandum under Rule 17 of the Assam Rules of Executive Business was circulated on the subject regularization of services of dropped teachers in 53 (fifty three) Junior Colleges in Assam and the petitioners herein are also included in the list of such dropped teachers in respect of the 53 (fifty three) Junior Colleges.