AJANTA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Barbhuiya, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned Standing Counsel for the Secondary School Department representing the respondents no. 1, 2, 3 and 5 and Mr. B. Deori, learned Junior Government Advocate representing the respondent no. 4 as well as Ms. P. Das, learned Standing Counsel for the SSA, Assam representing the respondents no. 6 and 7.

(2.) The grievance raised in the present proceeding by the petitioner pertains to the denial to her of the benefit of provincialisation of her services on the ground that her name does not figure in the DISE Code of the school for the years 2014, 2015 and 2016.

(3.) The petitioner was appointed a Music Teacher in the Digor Srikona High School on 24/12/1997. The petitioner joined the said school on 30/12/1997. The school during that relevant point of time was in the Venture stage. The services of the petitioner and the other teachers working in the said school were approved by the jurisdictional Inspector of Schools vide his order dtd. 24/9/1998.