ANIMA RANI DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. N. Dhar, learned counsel appearing for the petitioner. The respondents are represented by the Standing Counsel for the Education Department Mr. A. Deka.

(2.) THE petitioner joined on 12.03.1983 as a teacher in the Ramkrishna Vidya Mandir L.P. School in Silchar on the strength of the appointment order dated 10.03.1983 (Annexure-1). But when the school was provincialised w.e.f. 14.09.1988 through the order dated 05.05.1990 (Annexure-7) issued by the DEEO, Silchar, the service of a junior teacher Smti. Sikha Choudhury (Respondent No.6) was provincialised. undeservingly Accordingly petitioner challenges the said provincialisation order of 05.05.1990.

(3.) IT appears that after the petitioner is overlooked, he approached the Civil Court through Title Suit No.82/1990 but the learned court of Sadar Munsiff No.4, Silchar through the judgment dated 02.08.1995(Annexure-8) declared that the suit is not Title Appeal No.43/1995 dismissed maintainable. The resultant was on 11.10.1999(Annexure-9) by the Appellate Court and the RSA No.22/2000 filed by the aggrieved plaintiff was withdrawn from this court on 07.12.2006(page.54) to enable the plaintiff to file writ petition, to challenge the non-provincialisation of her service.