MANTU BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Also heard Mr. R. Mazumdar, learned standing counsel for the Education Department and Mr. R. Borpujari, learned standing counsel for the Finance Department.

(2.) Today, Mr. R. Mazumdar, learned counsel for the Education Department has produced a copy of a letter received from the Commissioner & Secretary to the Govt. of Assam, dated 26.09.2019. The said letter reads as follows:

(3.) From the above, it seems that the Screening Committees has made certain findings classifying the Teachers under four categories as follows: