MD. MONAJIR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deka, learned counsel for the petitioner. Also heard Mr. N.J. Khataniar, learned counsel for the respondents no. 1, 2, 4 and 5 being the authorities under the Elementary Education Department, Government of Assam and Mr. P Nayak, learned counsel for the respondent no. 3 being the Finance Department, Government of Assam.

(2.) Considering the nature of the order proposed to be passed, we are not required to hear the respondent no. 6 who is the Headmaster of Doomdooma Hindi ME School.

(3.) Vide an order dtd. 5/7/1996 of the District Elementary Education Officer, Tinsukia the petitioner was appointed as an ad hoc hindi teacher on a temporary basis against a post in the Doomdooma Hindi ME School, which had fallen vacant due to up-gradation of another teacher Sumesh Kumar Mishra as Assistant Teacher. It is stated that Sumesh Kumar Mishra who was upgraded as an Assistant Teacher was appointed as a hindi teacher under the CSS scheme which was created as per the Government letter dtd. 16/11/1991 and that the post against which Sumesh Kumar Mishra was appointed is a post personal to the person concerned.