JAMINI MOHAN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issue raised in this Writ petition pertains to the absorption/regularisation of service in Provincialised schools. The petitioners are 37 in number belonging to the teaching and non teaching staff including Grade IV employees who are working in the following schools provincialised under the State Government in the district of Kamrup :-

(2.) According to the petitioners Inspector of Schools approved the appointment of all these persons mentioned in this writ petition.

(3.) Grievance of the petitioners is that they are all along working in their respective schools since long prior to the provincialisation of their schools on the strength of the valid appointment orders issued by the respective managing committees which were subsequently approved by the inspector of schools. The teacher student ratio in the said schools justifies the services of the petitioners in these schools and as a matter of fact the respective authorities are utilising their services in the schools without giving them the salaries and other service benefits.