MD ISMAIL HUSSAIN Vs. STATE VOF ASSAM

JUDGEMENT

(1.) Heard Ms. D.Borgohain, learned counsel for the petitioners. Also heard Ms. P.Chakraborty, learned Standing Counsel, Education Department and Mr. D. Choudhury, learned counsel appearing for the respondent No.6.

(2.) The subject matter of this writ petition is the selection and appointment to two posts of Post Graduate (Subject) teacher, one in Assamese in the Bechamari MI Higher Secondary School, Nagaon and the other in Mathematics in the Abhayeswari HS & MP School, Bongaigaon.

(3.) The case of the petitioners is that the petitioner No.1 is working as Assistant teacher in Bechamari MI Higher Secondary School, Nagaon since 30-01-1996. One post of Subject teacher in Assamese in the said school fell vacant on 24-04-1999. The petitioner No.1 being a post graduate in Assamese and qualified to hold the post of Subject teacher in Assamese, was given additional charge as the Subject teacher in Assamese. The petitioner No.2 is serving as Assistant teacher in the Abhayeswari HS & MP School, Bongaigaon since 31-03-2001. A post of Subject teacher in Mathematics in the said school fell vacant on 30-03-2003. The petitioner No.2 being a post graduate in Mathematics and qualified to hold the post of Subject teacher, was given additional charge of subject teacher in Mathematics.