BANGKIM KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Having regard to the nature of grievance raised in both the writ petitions by the same very petitioner, they were heard together and are being disposed of by this common judgment and order.

(2.) While in the first writ petition, i.e. W.P. (C) No. 3296/01, the petitioner has prayed for a direction to the respondents for his appointment as Graduate Teacher in any existing vacancy or that would arise in the particular school (Bani Vidyapeeth Higher Secondary School, Samagun). In the second writ petition, i.e. W.P. (C) No. 4350/03, the petitioner has assailed the legality and validity of the order by which the respondents No-. 5 in that case has been transferred to the aforesaid school on his own request. It is the case of the petitioner that by the said transfer of the respondent No. 5, the prayer made in the first writ petition has been sought to be made infractuous.

(3.) The issue raised is in a very narrow campus. According to the petitioner he had offered his candidature for appointment as Graduate Teacher in High, Higher Secondary and High Madrassa schools, in response to an advertisement issued in 1996. However, no copy of such advertisement has been annexed to the writ petition. Be that as it may, according to the petitioner an interview was held in 1997 and he dully appeared in the said interview. However, the petitioner has not annexed any copy of the call letters etc. and has also not disclosed as to on which date such interview was held. The petitioner has also claimed the benefit of 10% reservation of vacancies, he being a son of a retired teacher.