GANGA RAM PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) LEARNED Sr. counsel for the petitioner. Also LEARNED standing counsel, Education Department.

(2.) THE case of the petitioner is that he is one of the founder teachers of the Bihpuria College, which was established on 01-08-1988. Following a selection process, the petitioner was appointed as Lecturer in Philosophy by order dated 08-12-1988, pursuant to which he joined on 10- 12-1988.

(3.) THE State framed office memorandum dated 17-07-2004 to provide for allocation of vacant sanctioned posts of Lecturer to the departments of deficit grants-in-aid colleges where teachers are working without sanctioned posts by way of re-adjustment and consequential regularization of their services. Following a Division Bench judgment of this Court dated 14-05-2009 passed in W.P(C) Nos. 724 and 1103 of 2009, filed by a group of Lecturers seeking regularization in terms of the office memorandum dated 17-07-2004, the Director of Higher Education, Assam prepared a provisional seniority list dated 30-12-2009 of Lecturers working against non-sanctioned posts for regularization. In the said list, the petitioner's name figured at Sl. No. 1. But in-spite of that, his service was not regularized.