ALL ASSAM HIGHER SECONDARY TEACHERS AND EMPLOYEES ASSOCIATION AND ANR. Vs. THE STATE OF ASSAM AND THREE ORS.

JUDGEMENT

(1.) BOTH the Civil Rules involve similar questions of law and fact, therefore, I propose to dispose of both the Civil Rules by a common judgment.

(2.) IN both the Civil Rules the Petitioners have challenged Rules 3, 5, 8 and 9 of Assam Secondary Education (Provincialised) Service Rules, 1982, as amended by the Assam Secondary Education (Provincialised) Service (Amendment) Rules, 1991.

(3.) AMENDMENT of Rule 3. - in the Principal Rules for Rule 3, the following shall be substituted, namely -