SUNIL KUMAR MITRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Kumar, learned counsel for the petitioner. Also heard Ms. S. Bora, learned Standing Counsel for the Elementary Education Department, for the respondent no. 1 and Mr. S. Bora, learned Standing Counsel, BTC for the respondent nos. 2 to 7.

(2.) By filing this writ petition, the petitioner has challenged the termination order dtd. 19/11/2009 and prayed for a direction to the respondent authority to consider for reinstatement in the post of Assistant Teacher as per the policy decision taken by the BTC, in pursuance of the order of this Court dtd. 6/2/2015 passed in WA No. 182/2013 (Gobinda Barman and 4 Ors. Vs. The State Of Assam and 6 Ors.)

(3.) The petitioner was appointed as Assistant Teacher in Bagrikhuti Milan M.E. School on 4/12/1999 by the District Elementary Education Officer, Nalbari. Thereafter, the post of Assistant Teacher was converted from plan post to Non- plan vide order dtd. 27/3/2001.