TAHERA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the petitioner seeks to challenge the appointment order dated 29.5.97, Annexure-G, issued by the Director of Secondary Education, Assam, respondent No. 2, appointing respondent No. 7 as Subject Teacher, Assamese, and also the appointment of respondent No. 6, by similar order issued on the same date. The petitioner while praying for a writ of certiorari has also prayed for a writ of Mandamus directing the respondent authorities to regularise petitioner's service as Assamese Subject Teacher in the T.N.D. Girls' Madrassa H.S.School.

(2.) By an interim order dated 9.7.97 passed by a learned Single Judge of this Court the impugned order dated 29.5.97, Annexure-G, was suspended until further order, hence Misc. Case No. 985/97 by Shahjahan AH (Respondent No. 7) and yet Misc. Case 96/98 praying for vacating the above interim order, and the subsequent order 5.12.97, thereby further extending the operation of the interim order.

(3.) The writ petitioner applied for the post of Assamese Subject Teacher in pursuance to an advertisement dated 1.4.95, Annexure-B, She was so appointed vide order dated!21.8.95, Annexure-D, which was issued in compliance of Managing Committee's resolution dated 20.8.95, Annexure-C. She joined as well as second teacher, as reflected in the detailed particulars of teaching and non-teaching staff of the School, Annexure- 7, as forwarded to respondent Nos. 2 and 3 for according approval, which was pending till filling of the present petition.