ABDUL BARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ appeal arises out of judgment and order passed by the learned Single Judge dated 26.6.97 in Civil Rule No. 1787/94.

(2.) We have heard the learned counsel for the appellant and the learned State Counsel.

(3.) The brief facts are that the appellant was appointed as honorary graduate teacher with effect from 15.5.86 on the request made by the management, in view of increase in the strength of students. A copy of the resolution passed by the Management has been annexed as Annexure-I in the Civil Rule. It also appears that approval, as sought by the Committee of Management of the School, was granted by the Inspector of Schools, Nagaon. It is endorsed on the letter that the approval was granted vide Memo No. 4154 dated 4.8.88. This document is the sheet-anchor of the petitioner-appellant, for the claim of regular appointment. It also appears that on the basis of its resolution the Committee of Management as its own, had given appointment to the petitioner-appellant, in purely honorary capacity with effect from 15.5.86 i.e. prior to the approval dated 4.8.1988.