BANTI TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. P. Pathak, learned Sr. Counsel, Mr. I. Choudhury, Mr. D. Choudhury and Mr. H. Buragohain, learned counsels for the petitioners as well as Mr. P.N. Goswami, learned Standing Counsel, Education Department. Since the facts involved in all the cases and the issues raised are one and the same, they have been heard together and are being disposed of by this common judgment and order.

(2.) THE petitioners who were serving as Subject Teacher (Zoology) in various Higher Secondary Schools are aggrieved by orders dated 7.6.2011/25.7.2011, by which their services as such have been terminated. Such a course of action was adopted pursuant to the judgment and order of this Court in PIL No. 14/2010/WP(C) No. 3178/2008 (Zulekha Wahida Ahmed Vs. State of Assam & Ors.)

(3.) BASING on the SIT report, the Division Bench was of the opinion that some illegal appointments were made during the period 1995-2001. The proceeding was concerned with the selection that was conducted in 1995 pursuant to an advertisement issued in 1992 for 20 posts of Subject Teacher in Zoology. According to the SIT report, deserving candidates were not appointed and some undeserved candidates, whose merit positions were down below in the select list had been appointed. It was also alleged that the persons whose name did not figure in the select list had also been appointed.