HAREN BORGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. U. Ahmed, learned counsel for the petitioners and Mr. A. Deka, learned counsel for the Elementary Education Department, Govt. of Assam.

(2.) 22 petitioners have joined together and have instituted the present proceeding under Article 226 of the Constitution of India seeking a direction to the respondents to strike off their names from the list of teachers holding supernumerary posts in Sivasagar district, thereby including their names in the list of regular teachers. Further direction sought for is to make payment of salary and allowances to the petitioners w.e.f. March, 2012 and thereafter to continue payment of regular salary to the petitioners.

(3.) Case of the petitioners is that they were appointed as Assistant Teacher of Lower Primary (LP) Schools in the Charaideo-Sonari Sub-division of Sivasagar district by the Deputy Inspector of Schools during the period 1994-96. It is contended that such appointments were preceded by due selection. Details of the petitioners are mentioned in paragraph-8 of the writ petition.