(1.) Heard Mr. A.D. Choudhury, learned counsel appearing for the wit petitioners in WP(C) No.6279/2012 as well as Mr. U.K. Nair, learned counsel representing the writ petitioners in WP(C) No.6210/2010. Also heard Mr. S.K. Ghosh, learned Standing Counsel, Secondary Education Department, Assam as well as Mr. B. Gogoi, learned Standing Counsel, Finance Department, appearing on behalf of respondents.
(2.) Since a common grievance has been expressed by the petitioners in both the writ petitions, hence, I propose to dispose of both the writ petitions by this common order.
(3.) The brief factual matrix giving rise to the filing of the writ petitions, as apparent from the record, may be noticed as follows:-