MOHAN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE common relief prayed for in this batch of petitions is the invalidation of the orders dated 26.12.2006 passed by the Director of Elementary Education, Assam, disallowing the continuance of the petitioners in service as Assistant Teachers in different Middle English Schools of the District of Nalbari and for their reinstatement together with all consequential service benefits. THE basic framework of facts as well as the issues raised in all these petitions being the same these have been heard analogously and this adjudication would answer the points urged.

(2.) I have heard Mr. K. K. Mahanta, learned Counsel for the petitioners and Mr. M. R. Pathak, learned Standing Counsel, Education Department, for the official respondents.

(3.) AS inspite of the written explanation submitted by them their salary was not released, the petitioners submitted representations before the departmental Minister seeking his intervention for redress. It was thereafter that the impugned orders were passed directing the heads of the institutions involved to disallow the petitioners to continue therein with immediate effect. The petitioners have not only assailed the validity of these orders but also have questioned the tenability of the enquiry as well as the report acted upon by the State authorities in terminating their services.