RAMLAL SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Purakayastha, the learned Counsel appearing for the petitioners. The first two respondents are represented by Mr. J. Handique, the learned Government Advocate. The Standing Counsel for the Karbi Anglong Autonomous Council (hereinafter referred to as "the KAAC") is not present in Court.

(2.) The advertisement dated 6.5.2005 (Annexure-2) was issued by the District Sports Officer of the Karbi Anglong District for application of those interested to be deputed for training for the Bachelor of Physical Education (B.P. Ed.) Course, in the college of Physical Education, Amravati in Maharashtra. The candidates were to be paid stipend to undertake the Course and the advertisement indicated that the names of the successful candidates will be forwarded to the Director of Sports and Youth Welfare, Assam for appointment as Physical Instructors. The four petitioners were deputed for the aforesaid training to Maharastra and they were issued the degree in Physical Education by the Amravati College. The provisional certificate in respect of the 1st petitioner is enclosed here as Annexure-7.

(3.) After completion of training, the petitioners expected to be appointed as Physical Instructors. The record shows that numerous letters were written by the authorities of the KAAC to the Government of Assam for creation of posts of Physical Instructors for the Karbi Anglong District. The justification for creation of such posts is reflected in the letter dated 23.2.2006 (Page-42) written by the District Sports Officer Karbi Anglong to the Director of Sports and Youth Welfare, Government of Assam. The views of the Karbi Anglong authorities was also conveyed to the Government for sanctioning of 9 posts, through the letter dated 24.2.2006 (Annexure-17).