GITANJALI TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B.D. Das, learned senior counsel assisted by Mr. H.K. Sharma and Mr. P.J. Saikia, learned counsel for the petitioners as well as Mr. P.N. Goswami, learned Standing Counsel, Education Department.

(2.) THIS batch of writ petitions raising the same issue, have been heard together and are being disposed of by this common judgement and order. For convenience, the writ petition being WP(C) No. 3089/2011 (Smt. Gitanjali Talukdar Vs. State of Assam & Ors) has been taken as the lead case.

(3.) ON receipt of the said show cause notice, the petitioners submitted their individual replies in which it was contended that they were not the beneficiaries of the selection conducted in the year 1995 pursuant to the advertisement issued in 1992. Their specific plea was that their earlier appointments were regularized pursuant to the recommendation made by the Screening Committee constituted for the purpose. In this connection, the petitioners have referred to the Annexure-5 letter dated 16/10/1998, by which the Govt. of Assam in the Education (Secondary) Department conveyed the decision to constitute the screening Committee for the purpose.