DIPALI BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 28/2/2019 passed by the learned Single Judge dismissing the writ petition being WP(C) No.7032/2015 filed by the appellant, the original petitioner has preferred this intra-Court appeal.

(2.) The following facts emerge from the record of this appeal. The appellant was appointed as an Assistant Teacher in Lachima High Madrassa of Nalbari District pursuant to the selection process initiated in the year 1996. It is the case of the appellant that she was selected and recommended for appointment by the District Level Selection Board of Nalbari District with an order dt. 22/10/1998 issued by the Inspector of Schools, Nalbari. It is also the case of the appellant that she was given all consequential benefits including Group Insurance, GPF, annual increments as per ROP, 1996 in 2010 as well as financial up-gradation under ACPS, which is also reflected in her Service Book.

(3.) As the record unfolds, some candidates, who were not selected in the said recruitment process, preferred a writ petition before this Court being WP(C) No.3949/2001 and the said writ petition came to be disposed of with an order dtd. 20/3/2007 giving liberty to the State Government to decide on course of action on the errant officials as well as on the illegal appointees.