ZABEDUR RAHMAN, ASSAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions by and between the same parties and raising the same issue have been heard analogously and are being disposed of by this common judgment and order.

(2.) The petitioner involved in WP(C) No.1772/2014 (Zabedur Rahman) has questioned the Annexure-9 order dated 04.10.2013 of the Director of Secondary Education, Assam, by which he has withdrawn the Annexure-7 order dated 17.08.2013, in which the petitioner was shown as Assistant Teacher with the date of joining as 09.06.1997. The said order relates to Provincialisation of services of the incumbents named therein including the petitioner w.e.f. 01.01.2013.

(3.) In the 2nd writ petition i.e. WP(C) No. 4950/2013 filed by one Md. Nurul Islam, the challenge is the aforesaid Annexure-7 order dated 17.08.2013, by which the services of the other writ petitioner namely, Zabedur Rahman has been provincialised.