ANARUL ISLAM AKAND Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, the learned counsel for the petitioners and Mr. SP Bhattacharjee, the learned Standing Counsel Elementary Education Department, who appears for all the respondents.

(2.) The case of the petitioners is that they were appointed temporarily as stipendiary teachers on a fixed monthly salary against the vacancies of the teachers, who were deputed to undergo Junior Basic Training/Cluster Resource Coordinator course under the District Primary Education Programme, Dhubri.

(3.) According to them, they have rendered services as such for as long as 11 years but their services have been discontinued thereafter. It is the case of the petitioners that an advertisement was published in the year 1993 for selection and appointment in the post advertised and in the category of regular vacancies. The petitioners participated in the selection process but they were not appointment to the post. Instead, the petitioners came to be engaged against the deputation vacancies, in view of the introduction of the District Primary Education Programme wherein, a large number of teachers were sent for training.