ANSHUMITA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioners appearing in WP(C) No. 3100/2022 and WP(C) No.1996/2024 and Ms. M Borah, learned counsel for the petitioner in WP(C) No.7365/2023. Also heard Mr. N. J Khataniar, learned standing counsel, Elementary Education Department appearing for all the respondents in all these writ petitions.

(2.) These writ petitions are taken up together for final disposal as proposed by the learned counsels for the contesting parties, and also for the reason that the issue involved in these writ petitions and the reliefs sought are similar.

(3.) The case of the petitioners in all these writ petitions is that all the petitioners have the qualification of Praveen from Rastrabhasha Prachar Samiti and they claim to be eligible to be appointed as Teacher in Upper Primary School in the subject Hindi. However, their grievance is that such a qualification is not considered to be an eligibility, though the same qualification is a recognised qualification for selection as a Teacher for High Schools, in Hindi in Assam. It is also an admitted position that the petitioners, beyond qualifying Praveen from Rastrabhasha Prachar Samiti, had also acquired a Bachelor's degree in Arts.