SAWALI THAKUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this batch of writ petitions under Article 226 of the Constitution, the petitioners have challenged the selection of Arts Graduate Teachers for appointment in different vacancies in Jorhat District, Assam.

(2.) The case of the petitioner in Civil Rule No. 1037/96 is that in response to an advertisement issued in the year 1991, the petitioner applied for the post of Arts Graduate Teacher and a selection was held by the District Level Selection Board and the petitioner was selected. Pursuant to the said selection, however, the petitioner was not appointed and instead another select list was prepared by the Chairman, District Level Selection Board, Jorhat on 31.1.96 and the persons named in the said select list dated 31.1.96 were appointed by the Inspector of Schools, Jorhat District Circle, Jorhat. Aggrieved, the petitioner has prayed for quashing the appointments made on the basis of the alleged select list dated 31.1.96.

(3.) In Civil Rule No. 969/96, the case of the 4 petitioners is that pursuant to an advertisement issued sometime-in 1991 inviting applications for 200 posts of Assistant Graduate Teachers, the petitioners applied and an interview was held in September, 1994 and the petitioners were selected against SI. Nos. 81,32,61,81 and 113 respectively as per the select list prepared on 1.11.94 by the District Level Selection Board, but no appointment were made pursuant to the said select list dated 1.11.94. Subsequently, select lists dated 17.1.96 and 1.2.96 of 51 candidates and 21 candidates respectively were prepared by the District Level Selection Board without following the procedure as prescribed by the rules and appointments were made on the basis of the said select lists dated 17.1.96 and 1.2.96. Aggrieved, the petitioners have moved this Court for appropriate writ/direction for quashing the impugned select lists dated 17.1.96 and 1.2.96 and also for a direction to the respondents to appoint the petitioners to the posts of Assistant Teachers on the basis of the select list prepared on 1.11.94.