ARUP TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have been called upon to hear this case as a Special Bench by order of the Hon'ble the Chief Justice (Acting), dated 03.02.2016, following a reference made by the learned Single Judge in the order dated 29.01.2016 while hearing this case after expressing difference of opinion from the previous orders passed by a Co-ordinate Bench in identical matters.

(2.) Matter relates to selection and appointment of Assistant Teacher in Lower Primary (LP) schools in 10 districts of the State of Assam following advertisement dated 30.10.2014 of the Director of Elementary Education, Assam.

(3.) For a better understanding of the lis involved, it would be apposite to briefly state the facts at the outset.