SANTOSH KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Barman, learned counsel for the petitioners and Mr. S.C. Keyal, learned ASGI for the respondent No. 1. Also heard Mr. N. Sarma, learned Standing Counsel, Education Department for the respondent Nos. 2 and 4, Mr. S. P. Bhattacharjee, learned Standing Counsel, SSA for the respondent No. 3.

(2.) The petitioners are Graduates and also obtained B.Ed. Degrees, where some of them have obtained Master Degree. They have also qualified Teachers Eligibility Test of Education Elementary Department of the State in 2012. The Axom Sarba Siksha Abhijan Mission (SSA, in short) respondent No. 3,

(3.) With a view to support, strengthen and improve the quality of elementary education in the State of Assam in compliance with the Right of Children to Free and Compulsory Education Act, 2009, the SSA on 14.2.2012, issued an advertisement (Annexure-3 to the writ petition) seeking online applications from the eligible candidates having requisite qualifications for the posts of Assistant Teachers for Lower Primary Schools, Assistant Teachers for Science/Math in Upper Primary Schools and Assistant Teachers for Social Science in Upper Primary Schools, as per the district wise positions so advertised under the SSA, on contractual basis in a fixed pay of salary.