BEENA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY means of this writ petition filed on 25. 01. 07, the petitioner seeks implementation of the purported select list dated 24. 11. 99 prepared for appointment of Assistant Teachers in the particular constituency in the District of Sonitpur, Assam. Prior to that she had filed W. P. (C) No. 5420/01 which was disposed of by order dated 04. 08. 01 providing consideration of her representation for appointment.

(2.) EMPLOYMENT notice inviting applications to fill up about 1000 posts of "graduate Teachers" in the provincialised High Schools/high Madrassa Schools in various districts of Assam was issued in the year 1996. It is the case of the petitioner that in response to the said employment notice she had offered her candidature. Interview was conducted in the year 1997 and the select list for the particular constituency, i. e. Gohpur LAC in the district of Sonitpur, was prepared on 24. 11. 99.

(3.) THE Inspector of Schools, Sonitpur District Circle (SDC), Tezpur by his Annexure-III letter dated 26. 11. 99 requested the Director of Secondary Education, Assam for conversion of Sanskrit Post (Classical) in Dubia Higher Secondary School to a general post. There was no indication that such conversion was required to accommodate the petitioner. It may be mentioned here that the copy of the letter was endorsed to the Private Secretary to the Speaker of the Assam Legislative Assembly for his appraisal. Conversion of the post of Sanskrit (Classical) to a general graduate post was accorded and the same was conveyed vide Annexure-IV letter dated 02. 03. 01. In turn same was conveyed by the Deputy Director of Secondary Education, Assam to the Inspector of Schools, SDC vide Annexure-V letter dated 03. 03. 01. However, when the petitioner was not appointed, she approached this Court by filing the aforesaid writ petition, i. e. W. P. (C) No. 5420/01. As noted above, the writ petition was disposed of providing for disposal of the representation submitted by the petitioner on 20. 07. 01.