YADUBANSH SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Dasgupta, learned Senior Counsel for the petitioner. Also heard Mr. B.K. Gogoi, learned Standing Counsel, Secondary Education Department, appearing for all the respondents.

(2.) Mr. A. Dasgupta, learned Senior Counsel for the petitioner submits that the petitioner on being appointed as Assistant Teacher, Hindi in Hindi Vidyalaya High School, Makum Junction on 30.03.1984 and continued to serve in the said post till he was dropped as a teacher before provincialisation of the school. He also submits that the school was provincialised on 01.08.1995 along with other teachers, excluding the petitioner.

(3.) The petitioner's counsel also submits that the petitioner had passed Shahittya Ratna from Hindi Sahittya Sanmillan, Allahabad (Hindi University) in the year, 1989 and as per letter dated 20.03.1979, issued by the Deputy Secretary to the Government of Assam, Education (A) Department and addressed to the Director of Secondary Education, Assam, it was stated that the Governor of Assam had been pleased to grant permanent recognization to the Hindi Sahittya Sanmillan, Prayag as being equivalent to a degree examination. The petitioner's counsel submits that prior to provincialisation of the school, the Headmaster of the school had submitted detailed particulars of the employees of the school to the respondent authorities, which included the petitioner.