NILI KALITA (SUBJECT TEACHER Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) THE petitioners are aggrieved by order dated 7.6.2011 by which their services as subject teacher in Zoology have been terminated. As the order reflects, such a course of action was adopted pursuant to the Division Bench judgement and order dated 06.08.2010 passed in PIL No. 14/2010 (in WP(C) No. 3178/2008). THE said proceeding was in respect of a selection for appointment of subject teachers in different subjects throughout the State of Assam including that of Zoology for which an advertisement was issued on 22.6.1992. THEreafter, a selection was conducted in 1995 and the select list was published on 12.10.1995.

(3.) ON receipt of the said telephonic instruction, the petitioners appeared in the Office of the Director of Secondary Education, Assam. In paragraph 5, 6 & 7 of the writ petition, the petitioners have contended that upon appearance in the said Office, they had prayed for the copy of the show cause notice but they were not given access to the same. According to the petitioners, upon appearance in the office, an office staff asked them to write down the history of their appointments, which they accordingly did. However, no reply was extracted from them in respect of the show cause notice.