MONI ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) These three writ appeals have been filed against the judgment and order of the learned single Judge dated 28th April, 1994 in Civil Rule No. 4281 of 1991.

(2.) Mr. M. Bhuyan, learned counsel appearing for the appellants/ petitioners has made a statement that the three appeals raise similar questions of law and facts and has addressed only one argument in all these three appeals. Mr. D.P. Chaliha, learned counsel appearing for the State-Respondents has also made similar statement and teas addressed only one argument in all the three appeals. The appeals have, therefore been heard together and are being disposed of by a common judgment at the admission stage.

(3.) The appellants in the three appeals, according to them, were appointed in the vacant posts on 30th October, 1990 as Assistant Teachers in the Primary Schools which ate admittedly governed by the provisions of the Assam Elementary Education (Provincialisation) Rules, 1977 (for short 'the Rules 1977).