SUMITRA DEWRY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Goswami, learned counsel for the petitioners. Also heard Mr. A. Phukan, learned standing counsel for the Elementary Education Department (respondent nos. 1 and 3), Mr. R. Dhar, learned standing counsel for the WPT&BC Department (respondent no.2), Mr. A Chaliha, learned standing counsel for the Finance Department (respondent no. 4) and Mr. S. Bora, learned standing counsel for the Bodoland Territorial Council (respondent nos. 5 to 11. Also heard Ms. D.D. Barman, learned Addl. Senior Government Advocate, appearing on behalf of the Superintendent of Police, CID, Assam.

(2.) The petitioners have challenged a series of order dtd. 5/5/2017, issued by the Director of Education, Bodoland Territorial Council (respondent no. 8), thereby cancelling the appointment of the petitioners and the petitioners have also prayed for directing the respondent authorities for reinstatement of the petitioners in service.

(3.) In brief, the case of all the 61 (sixty one) petitioners is that after going through the selection process initiated vide notification for advertisement dtd. 29/7/2002, the petitioners were selected for appointment to the post of Assistant Teachers (AT for short) Lower Primary/ Middle English/ Middle Venture Schools (LP/ME/MV for short) under Baksa District under the administrative control of the Bodoland Territorial Council (BTC for short). However, as the respondent authorities did not appoint the petitioners, they had approached this Court by filing W.P.(C) 8734/2003. This Court by order dtd. 31/8/2004, disposed of the said W.P.(C) 8734/2003, by directing as follows: