SAJAL BHATTACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY this common order, I propose to dispose of both the writ petitions inasmuch as the material facts in both the petitions are similar and the proposition of law involved in the two cases are also not different.

(2.) I have heard Mr. I. H. Saikia, learned counsel for the petitioners in both the writ petitions, and Mr. V. M. Thomas, learned Standing counsel, Education Department, appearing on behalf of the State respondents.

(3.) THE material facts, giving rise to these two writ petitions are, in brief, thus : Both the petitioners were appointed as Assistant Teachers in Moriani High School, the date of appointment of the petitioner, in WP (C) No. 5294/2007, being 01. 01. 1994 and the date of appointment of the petitioner, in WP (C) No. 5295/2007, being 01. 02. 1994. Moriani High School was provincialised w. e. f. 01. 08. 1995.