TAPAN KR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL these cases being inter connected were heard together and are being disposed of by this common judgment and order.

(2.) THE petitioners in all the cases under consideration claim to be dropped teachers of L. P. , M. E. and High Schools of the State of Assam. Dropped teachers have been understood to be those who were appointed/engaged prior to provincialisation of the schools but whose services were not provincialised but were dropped. This Court had earlier dealt with the rights of such dropped teachers in a group of about 30 writ petitions i. e. Civil Rule No. 1571/1998 and other connected cases. All the aforesaid cases were disposed of by this Court by judgment and order dated 01. 9. 2003 directing consideration of all such cases by a Court appointed committee in the light of the eligibility norms spelt out by the Govt. order dated 13. 1. 2003 which was, to some extent, modified by the Court by its aforesaid order dated 1. 9. 2003. All persons found eligible were to be regularized in substantive vacancies in a phased manner.

(3.) THE present writ petitions have been filed to contend that nothwithstanding the order dated 1. 9. 2003 passed by this Court in Civil Rule No. 1571/1998 and other connected cases the entitlement of the petitioners have not been finalized. Instead, an advertisement 6. 12. 2005 has been issued in the newspapers inviting applications for filling up the vacant posts of High, L. P. and M. E. Schools.