NABAB ALI SHEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) All these writ petitions raise common question of law and fact and are accordingly disposed of by this common order. This batch of cases can be broadly divided into two categories-writ petitions of the year 2008 and writ petitions of the year 2012 with one similar writ petition of 2013.

(2.) For the sake of convenience, facts of the writ petitions of the year 2008 may be briefly noted first.

(3.) WP (C) No. 1491/2008 has been filed by an association called Resource Teacher Academic Council representing the interest of Resource Teachers (RT) and Associate Block Resource Centre Coordinators (ABRCC), whose substantive appointments are as teachers in LP schools under the Directorate of Elementary Education, Assam and who are on deputation to the Sarba Siksha Abhijan (SSA) Mission, Assam. They seek continuance of their service under SSA and are aggrieved by reported move of the authority to repatriate them to their parent department.