KHAGEN MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri A. Adhikary, learned counsel appearing for the petitioners. Also heard Shri J. Abedin, learned counsel appearing on behalf of respondent Nos. 1 and 2 as well as Shri M. Khataniar, learned counsel appearing for the respondent Nos. 3 to 8.

(2.) The case of the petitioners was that pursuant to an advertisement published in the month of January, 1997 in the Employment News, wherein, applications were invited from the intending candidates for filling up 7500 posts of Assistant Teachers in the provincialised in Middle/Middle English/Middle English Madrassa/Higher Basic/Lower Basic/Lower Primary Schools of different districts in Assam the petitioner had offered his candidature. The petitioner, accordingly, participated in the selection process and by the letter dated 01.12.1999 of the Chairman of Sub-Divisional Elementary Education Advisory Board, Nalbari, Assam addressed to Deputy Inspector of Schools, Nalbari, it was informed that the appointment of the petitioner was approved as per the selection in Serial No.366 of the Advisory Board held on 18.08.1999. Similar letters are also found in respect of the other three petitioners. Consequent thereupon, 4 (four) petitioners were appointed as stipendiary teachers by different orders issued by the Deputy Inspector of Schools, Nalbari, all of which are dated 04.12.1999.

(3.) It is also the case of the petitioners that by the order of the Deputy Inspector of Schools, Nalbari under Memo No. DI/NAL/BTC/1/04/14861-72 dated 31.12.2005 the services of the 4 (four) petitioners who were appointed against the existing regular vacant posts in the BTC area were allowed to draw the regular scale of pay of Rs.3130-6600 per-month.