JAYNAL ABDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Malakar, learned counsel for the petitioners. Also heard Mr. H.K. Hazarika, learned State counsel appearing for respondent No.1; Mr. J. Abedin, learned standing counsel, Education (Elementary) Department, appearing for respondent Nos.2, 3, 5, 6, 7, 8 and 9 and Mr. R. Borpujari, learned standing counsel, Finance, appearing for respondent No.4.

(2.) In this petition, the petitioners are seeking for a direction to the respondent authorities to provincialise their services.

(3.) All the petitioners are serving as Hindi Teachers in Upper Primary Schools located across the State in various districts. The grievance is that at the time of provincialisation of their schools, though teachers teaching in other subjects were provincialized, the Hindi Teachers had been left out from being provincialized. According to the petitioners, all the petitioners, who are serving as Hindi Teachers, are otherwise eligible for provincialisation and accordingly, being aggrieved had approached the authorities for provincialisation under the new Act, namely, the Assam Education (Provincialisation of Services of Teachers and Re- organisation of Educational Institutions) Act , 2017. However, as the authorities have not positively responded to their representations, the petitioners have approached this Court.