BIPUL PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions raising the same issue more or less on the same set of facts were heard analogously and are being disposed of by this common judgment and order.

(2.) While in the first writ petition i.e. WP(C) No. 5688/2004, the 6 petitioners are the aspirants for appointment as ME School teachers in the district of Karimganj on the basis of their selection way back in 1993, the 4 petitioners in the second writ petition i.e. WP(C) No. 5696/2004 are the aspirants for appointment as LP School teachers in the same district on the basis of the select list of 1993.

(3.) The petitioners in both the cases had earlier approached this Court by filing writ petitions being WP(C) No. 2037/2004 making the same very prayer as in the instant writ petitions for their appointment as ME/LP School Teachers. The writ petitions were disposed of by orders dated 26.3.2004. Since both the orders are in the same line, one of the them is quoted below : <FRM>JUDGEMENT_232_GAULTSUPP_2006Html1.htm</FRM>