BIREN GOGI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) IT was submitted that all these nine cases can be disposed of by a common judgment as the facts are similar. These are taken up for verdict accordingly.

(2.) THE petitioners, 15 (fifteen) in total, (7 in W.P.(C) 7136 and one each in others), submitted that they were selected by Sub -divisional Level Selection Board for Elementary education for appointment as L.P. School teachers in the meeting of the Board held on 29.12.1998 and the petitioners name appear in serial numbers 4, 5, 6, 7, 13, 15, 17, 18, 19, 41, 42, 43, 46, 76 and 77 of the list. The validity of the list was to continue till appointment of all of them is completed. That some of them fall under the OBC/ST quota of reservation. That the Assam Elementary Education (Provincialisation) Rules, 1977 provide for the method of recruitment and the Rules came into force with effect from 16.3.1977.

(3.) THE petitioners prayed, inter alia, for quashing the appointment of non -selected candidates beyond list dated 29.12.1998, issue of mandamus to respondent Nos. 1 -4 directing them to appoint the petitioners on the strength of select list dated 29.12.1998.