ABHIRAM PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioners and Mr. P.N. Goswami, learned Standing Counsel, Education Department. In terms of the earlier order passed, the DEEO, Dhemaji is personally present in the Court and she has also been heard. Her personal appearance is dispensed with. Both the writ petitions raising the same issue have been heard together and are being disposed of by this common judgment and order.

(2.) The two petitioners were appointed by two different orders both dated 08.06.1995 as Assistant Teachers in the school called Dhemaji Adarsha M.E School. For a ready reference, one of the appointment orders is reproduced below:-

(3.) After the appointment orders were issued, the petitioners joined the respective posts and from the materials on record, it appears that they were transferred to different schools and finally to Sengeli Pathar M.E School and Bar Chapari Tribal M.E School, respectively.