RAMANANDA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Petitioners in all the above three writ petitioners have prayed for appropriate directions for regularisation of their services as Lecturers in Nowboicha College, North Lakhimpur by relaxation of educational qualifications required as per UGC norms. It is needless to say that the petitioners do not possess the qualifications as prescribed by the University Grants Commissioner. They were appointed by this erstwhile venture college since taken over by the State. The petitioners claim for regularisation rest on Government Circular dated 3.6.1997 by which the services of the lecturer similarly situated have been regularised.

(2.) The Nowboicha College have been brought under Deficit Grant-in-Aid Scheme of the Government since 1998 and all the petitioners claim to be rendering service in the said College without any break from the very day of their appointment. Some of them by now have completed 10 years of service. In this context, it is necessary to examine the government circular dated 3.6.1997 relied by the petitioners. The Circular (Annexure-B) reads as follows :

(3.) The Circular was issued on humanitarian ground approving the services of underqualified lecturers named in the list attached therewith. The list contains names of 15 Lecturers who were appointed prior to 15.12.1988. The Circular, as it appears, do not embody or convey any Government Policy that all the underqualified teachers serving in different Colleges will be regularised as Lecturers with effect from 11.1.1996 on consolidated pay. This circular was issued on humanitarian ground as well as in the interest of public service regularising the services of 15 underqualified Lecturers working in different Colleges. It is not an omnibus circular to cover the cases of all underqualified teachers working in different Colleges.