BAKNAITHAO BARGOYARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an intra -court appeal filed by the writ petitioners of WP(C) No. 3406/2012 under Rule 2(3) of Chapter V -A of the Gauhati High Court Rules against the order dated 29.04.2014 passed by the Single Judge in abovementioned writ petition.

(2.) BY impugned order, the learned Single Judge dismissed the appellants ' writ petition and declined to grant any relief to the writ petitioners (appellants) which they had claimed in the writ petition.

(3.) THE question arose before the writ court as to whether appellants who are working as elementary school teachers were eligible for provincialization of their services.