SUKANTA SARKAR Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. R.K. Malakar, learned counsel for the petitioner as well as Mr. A. Deka, learned Standing Counsel, Education Department.

(2.) By means of this writ petition, the petitioner has challenged the Annexure-'L', 'M' and 'N' orders dated 29.11.2001,22.11.2001 and 1.11.2001 by which his ad hoc service as Lower Division Assistant in Kalain Pligher Secondary School in the district of Cachar has been dispensed with.

(3.) Shortly stated, the facts leading to the filing of the instant writ petition are that the petitioner was first appointed, by Annexure-'A' order dated 22.12.1993 as Lower Division Assistant in the particular school. Such appointment was for 3 months. There is no dispute that the appointment was not preceded by any advertisement and selection, as per the recruitment rules. The appointment of the petitioner was further extended by order dated 2.4.1994 for a period of 4 months with effect from 27.3.1994. Thereafter, the term of appointment was once again extended for a period of 4 months with effect from 27.7.1994 by order dated 29.8.1994 (Annexure 'D' to the writ petition). The appointment of the petitioner was further extended by Annexure-'E' and 'F orders dated 11.1.1995 and 4.7.1995 respectively limiting the duration to 3 and 6 months respectively.