BUDHESWAR BORAH Vs. STATE OFASSAM

JUDGEMENT

(1.) Heard Mr G N Sahewalla, learned Senior Counsel for the petitioners and Mr N Sarma, learned Standing Counsel, Elementary Education Department.

(2.) This petition has been filed under Article 226 of the Constitution of India for quashing of order dated 24.05.2013, passed by the Commissioner and Secretary to the Government of Assam, Education (Elementary) Department and for a direction to the respondents to regularize the service of the petitioners with all consequential benefits.

(3.) At the outset, it has been brought to the notice of the Court that petitioner No. 7 has expired. Therefore, present writ petition would be confined to the remaining 6 (six) petitioners. Petitioners were appointed as Assistant Teacher in different ME Schools of Golaghat District in the year 1999 under the Operation Black Board (OBB) Scheme. Seeking regularization of their service in terms of Government circular dated 07.07.2000 as was extended to other similarly situated teachers, petitioners approached this Court by filing WP(C) No. 3380 of 2002. The said writ petition was disposed of by this Court vide order dated 24.05.2002 by directing the Director of Elementary Education, Assam to examine the claim of the petitioners and to consider their adjustment against available vacancies. The Director was further directed to consider payment of salary to the petitioners.