SAIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. P. Sharma, learned Senior Counsel assisted by Ms. R. Devi, learned counsel for the petitioners. Also heard Mr. U. Sharma, learned Standing Counsel appearing for the Secondary Education Department.

(2.) The petitioners, 48 in numbers, have joined together in the present proceeding raising a grievance with regard non- provincialisation of their services under the provisions of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011, (For short Act of 2011). Although under the said Act of 2011, the services of the other eligible serving teachers of the school involved were so provincialised w.e.f. 1/1/2013.

(3.) On a query made by this Court, Mr. U. Sharma, learned Standing Counsel has submitted that the cases of the petitioners herein were not considered as they were deemed to be excess teachers at that relevant point of time.