MD NAYEBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS Review petition is filed for segregation of the WP(C) No.1242/2010, which was analogously disposed of on 21.03.2013 with several other cases.

(2.) MR . S.K. Medhi, the learned counsel submits that the Review petitioner is not in the same footing as the petitioners in the other cases who were illegally appointed dehors the Rules, by the then D.I. of Schools, Nalbari and where services of these illegal appointees were terminated by the Director, BTC.

(3.) THE Review petitioner contends that he is the founder teacher of the Arnibil Milan L.P. School in Nalbari sub -division and joined the venture school on 01.01.1979. After many years of service, the Government decided to take over 28 venture primary schools w.e.f. 01.01.1995 as was communicated through the Government letter dated 16.11.1991. The Arnibil Milan L.P. School was one of those 28 selected schools, which was the beneficiary of the Government decision.