JERINA AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Mr. A. Deka, learned standing counsel, Education (Elementary) Department appearing for the respondents Nos. 1, 2, 3 and 4. None appears for respondent Nos. 5 and 6 though the names of the learned counsel are shown in the cause-list.

(2.) The petitioner completed Teachers Eligibility Test (TET) in the year 2012 securing 66% of marks. After due selection process, she was appointed as an Assistant Teacher of L.P. School on contractual basis by an order dated 19.5.2012 issued by the Mission Director, Sarva Siksha Abhiyan (SSA), Assam. She was, subsequently, posted on completion of training at 484 Rowmari L.P. School and while she was so serving, she was re-posted at 1067 No. Azad L.P. School vide order dated 18.6.2012. After joining in that school on 22.6.2012, she is continuing to discharge her duties till date.

(3.) On 30.10.2014, the Director of Elementary Education, Assam had issued an advertisement inviting online applications in prescribed format from TET qualified candidates for filling up of a total of 8193 vacancies in the post of Assistant Teacher in selected Government/Provincialised L.P. Schools under the Directorate of Elementary Education, Assam in 10 districts of the State, namely, Barpeta, Bongaigaon, Cachar, Darrang, Dhubri, Goalpara, Karimganj, Morigaon, Nagaon and Tinsukia. Subsequently, by Notification dated 14.8.2015 it was made known that Staff Inspection Unit approval from the Finance (SIU) Department could be obtained only for 7636 vacancies.