MANJITA RANI BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. RM Choudhury, learned counsel for the petitioners. Also heard Mr. S Khound, learned Standing counsel, BTC appearing for respondent Nos. 4 to 7, Mr. K Sarma, learned counsel appearing for respondent Nos. 24, 25, 26, 27, 29, 30, 33, 36 and 39 and Mr. A Deka, learned Standing counsel, Education Department appearing for respondent Nos. 1 to 3.

(2.) The case projected in the writ petition is that the petitioners, 15 in numbers, were selected pursuant to an advertisement as Assistant Teacher, except the petitioner No. 2, who was selected as a Lower Division Assistant (L.D.A.) in different Higher Secondary/High Schools, though wrongly mentioned as M.E. in paragraph 3 of the writ petition. However, as they were not appointed, they have approached this Court.

(3.) Mr. RM Choudhury, learned counsel for the petitioners submits that this case is covered by a judgment dated 18.08.2008, passed in WP(C) No. 5867/2003, which is also listed today alongwith this case.