PUTUL KONCH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Being aggrieved by the termination of her service vide order dated 4.4.2008 passed by the Deputy Inspector of Schools, North Lakhimpur, the petitioner is before this Court seeking judicial intervention for redress.

(2.) I have heard Mr. P. Talukdar, learned counsel for the petitioner and Mr. S.K. Das, learned Standing Counsel, Education Department for the official respondents.

(3.) In brief, the pleaded case of the petitioner is that though following a selection process which had been initiated by advertisement dated 20.6.1986, she was empanelled in the select list dated 9.1.1987 drawn up by the concerned Advisory Board, she was not appointed pursuant thereto. Instead, persons below her in the list were accommodated. Being aggrieved, she approached this Court with Civil Rule No. 1076/1991 which was disposed of on 27.2.1991 holding that the determination made by Civil Rule No.2160/1990 dated 10.1.1991 would apply to her case. It was thereafter that the petitioner was appointed as an Assistant Teacher in Tool Adarsh L.P. School, North Lakhimpur at a consolidated pay of Rs.900/- per month. Thereby, she was required to complete the Teachers Training/Basic Training within a period of 5 years therefrom, with a rider, that her appointment would be cancelled if she failed to do so.