ABDUL NOOR LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, the learned counsel for the petitioner and Mr. S.P. Bhattacharjee, the learned Standing Counsel Elementary Education appearing for all the respondents.

(2.) This is the fourth time the petitioner is before this Court. Brief fact of the case is that the petitioner was appointed on 25.02.1991, as an Assistant Teacher at Gararkandi M.E. School, a venture school. The school was provincialized w.e.f. 10.10.1992, but the petitioner's service was not provincialized and he became one of the dropped teachers.

(3.) Being aggrieved, the petitioner filed WP(C) No. 2024/2001, which was disposed of vide Order dated 17.08.2001 with a direction to the respondents to consider his case as per the Government Notification dated 21.06.2000, i.e., a Scheme for the regularization of the services of the dropped teachers within a time frame.