RAMIZ AHMED BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE first writ petition being W. P. (C) No. 1140/04 was filed by the single petitioner claiming regularization of service as M. E. School Teacher and release of salary. Further prayer made in the writ petition is for CBI enquiry in respect of various orders of adjustments of services of the teachers, issued by the respondent No. 5, i. e. the District Elementary Education Officer, Cachar, Silchar. Having regard to the allegations made in the writ petition, this Court while entertaining the writ petition by its order dated 30. 03. 04 directed for causing an enquiry by the Commissioner and Secretary to the Govt. of Assam in the Education Department in respect of the allegations made in the writ petition. With much delay the enquiry was conducted. The other writ petitions are the offshoots of the enquiry report and the resultant orders passed thereafter. All of the writ petitions have been heard together and are being disposed of by this common judgment and order.

(2.) THE facts narrated in the writ petitions and the stand of the respondents, briefly stated, are as follows: W. P. (C) No. 1140/04

(3.) ALTHOUGH the writ petitioner has not chosen to give any particulars relating to said writ petition, the petition was called for by this Court and the same is on record. On perusal of the said writ petition, it appears that same was filed by the petitioner alongwith some others for a direction to appoint the petitioners as Assistant Teacher in Middle School and to set aside and quash the order dated 20. 06. 89 (Annexure-F to the writ petition ). The impugned order dated 20. 06. 89 was the order of appointment appointing altogether 6 teachers as M. E. School Teachers pursuant to the selection by the Sub-Divisional Level Advisory Board for Elementary Education.