RANJIT TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Saikia, learned counsel for the petitioner. Also heard Mr. A.R. Tahbildar, learned Standing Counsel, Education (Higher) Department, appearing for the respondent Nos.1, 2 & 3 and Mr. B. Deori, learned Junior Government Advocate, Assam, appearing for the respondent No.4.

(2.) The petitioner, by way of instituting the present proceedings, has raised a grievance with regard to non- consideration of his case for provincialisation of his services as a Librarian in Manikpur Anchalik College, Manikpur, Bongaigaon. The petitioner claims that his services are required to be directed to be provincialised w.e.f. 1/1/2013 in terms of the provisions of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 (hereinafter referred to as "Act of 2011").

(3.) The petitioner herein contends that he possesses the requisite qualifications for appointment against the post of Librarian in a College of the State of Assam. Accordingly, noticing the qualifications possessed by the petitioner, the Managing Committee of Manikpur Anchalik College, Manikpur, Bongaigaon, vide an order dtd. 18/9/1999, appointed the petitioner as the Librarian in the said College. The petitioner joined his services in the said College in terms of the appointment so made in his case w.e.f. 21/9/1999 and he is working therein as on date. It is to be noted that at the time of appointment of the petitioner in the said College, the College was in its venture stage.