HERAMBA KUMAR SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) These batches of writ appeals (12 in all) has been preferred against the common judgment and order rendered by the learned Single Judge on 23.9.14 whereby altogether 24 writ petitions which were all taken up together were dismissed.

(2.) The facts in brief as projected by the writ appellants/writ petitioners (hereinafter referred to as the appellants) is that Employment Notice dated 28.12.1996 was issued by the Director of Elementary Education, Assam inviting application from interested candidates for 7500 vacant posts of Assistant Teachers of provincialized Middle/Middle English Madrassa/Upper Basic/Lower Basic School/Lower Primary School of various districts of Assam. Thereafter, in exercise of the powers conferred under Rule 3(v) of the Assam Elementary Education (Provincialisaton) Amendment Rules, 1997, the Sub-Divisional Level Selection Board (herein after referred to the Selection Board) was constituted by the Governor comprising of 17 members including the Chairman, vide Notification dated 30.4.1997.

(3.) The appellants accordingly responded to the Employment Notice against the post of Assistant Teacher of Lower Primary School for the district of Darrang and appeared before the Selection Board on various dates between May to June, 1997 and upon being selected, they were appointed by the Deputy Inspector of School by appointment orders which were either dated 20.11.1999 or 4.12.1999 on temporary basis as stipendiary teacher on a monthly stipend of Rs.1800/-. It was also indicated that a regular pay scale as prescribed by the revision of pay Rule, 1998 would be given on completion of 1 year Basic Training. Further, it was also indicated that the appointment was made against the post created originally vide Govt. Letter under Memo No. PMA-158/94 dated 18.1.1995.