RIPA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.P. Sarma, learned Sr. Counsel, assisted by Mr. H. Das, and Mr. A.J. Atia, learned counsel, representing the petitioners. I have also heard Mr. D. Saikia, learned Additional Advocate General, Assam along with Mr. A. Deka, learned Standing Counsel, Education Department. Also heard Mr. H. Sarma, learned counsel, representing the private respondents in WP(C) No. 1059/2008. I have also considered the entire materials on record.

(2.) The matter pertains to selection and appointment of teachers in ME/MV/ME Madrassa and LP Schools in the district of Morigaon. It is submitted that the posts involved can be categorized into 2(two) categories, namely, LP School teachers and Upper Primary School teachers. The Upper Primary School posts involve ME/MV/ME Madrassa.

(3.) There is chequered history of the litigation pertaining to the particular adver -tisement that was issued about 18(eighteen) years back in 1996. Although the writ petitions, more or less structured on the same set of facts raising the common issue, requiring them to be heard analogously, brief facts involved therein are indicated below: -