AJIT PATOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Sri S. K. Medhi, learned counsel for the petitioners and Sri U. K. Goswami, learned Standing Counsel, Education.

(2.) IN view of the subject matter involved, the writ petition is being disposed of at the motion stage.

(3.) THE Director of Elementary Education has filed an affidavit wherein in paragraph 9, the Director has admitted that the cases of the petitioners were not considered as their applications had remained pending for more than two years. According to the Director, such non-consideration was fully justified in view of the directions of this Court in the case of Achyut Ranjan Das (supra ).