GEETAMONI BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Uddin, learned counsel for the petitioners. Also heard Mr. U. Sarma, learned standing counsel, Secondary Education Department, appearing for the respondents.

(2.) As agreed to by the learned counsels appearing for the parties; this writ petition is taken-up for final consideration and disposal.

(3.) The petitioners, by way of instituting the present proceeding have raised a grievance with regard to non-consideration of their cases for provincialisation of their services as Tutor/Teacher in Goalpara Girls' Junior College, on the ground that their names were not captured in the DISE Data as maintained for the said Junior College.