ABDUL KADIR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Date 05-11-2019 Heard Mr. H. R. Ahmed, learned counsel for the petitioners. Also heard Ms. D. Sinha, learned Standing Counsel, Elementary Education Department; Mr. H. K. Hazarika, learned Govt. Advocate, Assam and Mr. R. Borpujari, learned Standing Counsel, Finance Department

(2.) In this petition, the petitioners have sought for a direction to the respondent authorities to consider their claim for regular appointment in terms of the direction of this Court issued in WP(C) No. 10482004 on 02.03.2010.

(3.) This Court passed the order on 02.03.2010 in the aforesaid writ petition and issued the direction, which reads as follows To make the resolution that will now be attempted by the Court appointed committee effective and fruitful, we direct that in the event the appointment of any of the petitioner is found to be legal and valid, the same will carry an obligation on the part of the State Government to pay salary to such petitioner(s) and in the event such appointments are found to be illegal, it will be open for the State to take appropriate action in accordance with law. We also make it clear that it will be open for the State to frame a policy, in accordance with law, for eventual accommodation of the 3281 Nos. of illegally appointed teachers who have been identified on field verification to be working if the State is so inclined.