SALEHA BEGAM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) These two writ petitions have been instituted by the same petitioner. While the first writ petition being WP(C) No. 1651/2015 was filed mainly challenging the action of provincialisation of the service of the respondent no. 8 as Junior Assistant in the Tarinipur High School in the district of Cachar, the second writ petition being WP(C) No. 2428/2016 was filed challenging an order of termination of the petitioner from her services.

(2.) Before going to the issues, which have arisen for consideration, the facts of the case in brief may be stated as follows.

(3.) The Tarinipur High School (hereinafter the School) was established in the year 1959 and had got recognition on 1/1/1990. The petitioner claims that he was possessing all the requisite qualifications and was appointed as LDA in the School vide an order dtd. 28/2/1996 issued by the Managing Committee after the resolution. Pursuant to the said order, the petitioner claims to have joined the School as LDA (Junior Assistant) on 1/3/1996 which was also approved by the Inspector of Schools, Cachar on 31/3/1997. The School, it may be mentioned was at a venture stage at that time.