KIRAN KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri G. Rahul, learned counsel for the petitioners in these two cases. Also heard Ms. H. Terangpi, learned Standing Counsel, Education Department as well as Shri P. Nayak, learned Standing Counsel, Finance Department.

(2.) Since the issue in both these cases are analogous, the same are heard together and are being disposed of by this common judgment and order.

(3.) The facts in brief are that some time in the year 1992, the Central Government had floated a Scheme for creation of 500 posts of Hindi Teachers. Though the said Scheme was subsequently withdrawn, the State Government has recreated 401 numbers of such posts of Hindi Teachers. Pursuant to such action, 82 numbers of Hindi Teachers were adjusted against non-sanctioned posts and were given a fixed pay. In the aforesaid regard, a writ petition was filed in this Court being WP(C) No. 1676/2005 which was disposed of vide an order dtd. 4/3/2005 by directing the official respondents to consider the grievance. Subsequently, on 17/2/2010 an adjustment process was initiated by which the petitioners were adjusted in vacant sanctioned posts in provincialised schools. They were also paid regular salaries.