KHALILUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) All these three writ petitions are disposed of by this common order. As agreed upon by the learned counsels for both sides, the matter was heard analogously.

(2.) Heard Sri P.K. Goswami, learned sr. advocate, Sri A.M. Mazumdar, learned sr. advocate, Sri H.N. Sarma, Sri C.K., Das, Sri A. Choudhury, Sri R. Islam, Mr M.K. Choudhuty, Mr M. Dutta, Mr A. Barkakati, learned counsels for the petitioners in W.P.(C) No. 6606/1999, W.P.(C) No. 434/ 2002 & W.P.(C) No. 3503/2001, and the learned Govt. Advocate Assam, and Mr.H.K. Barman, learned counsel for respondent No. 5 in W.P.(C) No. 6606/ 1999 and Sri M.K. Choudhury and Mr M.Dutta, learned counsels for respondent No. 5 in W.P.(C) No. 434/2002 and Mr P.K. Goswami, learned sr. advocate for the caveator in W.P.(C) No. 3503/2001.

(3.) The matter relates to inter-se seniority of the two petitioners namely Khalilur Rahman and Sri Soneswar Deka, who are both serving as teachers at Dakshim Pakowa Milan High School referred to as the school. The petitioner Khalilur Rahman, hereinafter, referred to as the petitioner for convenience, joined-the: school on 22.1.76 as Graduate Assistant Teachers, and since then he is serving in the said school.