ARATI RANI MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. A. Mazumder, learned counsel for the petitioner.

(2.) Also heard Mr. B. Kaushik, learned Standing Counsel for the Elementary Education, Assam appearing for the respondents no. 1, 2, 3 and 4. None has appeared for the respondent no. 5.

(3.) The petitioner, by way of instituting the present proceeding has raised a grievance with regard to non-regularisation of her services as an Assistant Teacher of Barbond M. E. School, Hailakandi, although, the petitioner contends that she is a "dropped teacher".