ABDUS SALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for the appellant. Also heard Mr. N Sarma, learned Standing Counsel for the Education Department and Mr. SK Talukdar, learned counsel for the respondent No.5.

(2.) The appellant having passed the Higher Secondary examination in the year 1985 was appointed as an Assistant Teacher of Tukura M.E School by the Managing Committee on 02.10.1989. In course of his service as an Assistant Teacher, the appellant also acquired the qualification of Teachers' Training Examination in the year 2001 from the Bongaigaon Normal School. He was also engaged as CRCC under the Assam Sarba Siksha Abhijan Mission (for short, SSA) on deputation as per the communication dated 24.03.2004. The school in which the appellant was appointed as an Assistant Teacher was provincialised w.e.f. 19.11.1991. In the process, services of the appellant was also provincialised along with 3(three) other teachers of the school. But in the personal details of the teachers of Tukura ME School prepared by the SSA, the appellant was shown to have joined in his post on 01.08.1987.

(3.) The respondent No.5, on the other hand was the founder teacher of the Tukura ME School and, accordingly, his date of induction as an Assistant Teacher is to be construed to be 07.02.1987.