NIRUPAMA BARO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Goswami, the learned senior counsel assisted by Mr. B. P. Borah, the learned counsel for the petitioners and Mr. N. J. Khataniar, the learned counsel appearing on behalf of the School Education Department and the various functionaries arrayed as respondents.

(2.) The common adjudication is being made in respect to the instant batch of writ petitions having regard to the contextual semblance of the facts and the legal issues involved.

(3.) The petitioners in the instant batch of writ petitions have sought for a mandamus directing the schools of the petitioners to be treated as provincialised before 23/9/2016 and for a further direction upon the respondent authorities to take necessary steps to extend the financial benefits of provinc- ialisation to the petitioners from such date as given to other schools in their respective districts who were provincialised before 23/9/2016 as per the provisions of the Assam Venture Educational Institutions (Provincial-isation of Services) Act, 2011 (for short, 'the Act of 2011') read with Sec. 24 of the Assam Education (Provincialisation of Services of Teachers and Reorganisation of Educational Institutions) Act, 2017 (for short, 'the Act of 2017') and the General Clauses Act.