Page No.# 1/2 vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4448 Gua

                                                                 Page No.# 1/2

GAHC010221492022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/7039/2022

            MANISHA BHOWMIK AND ANR
            W/O- SRI MRINMAY KUMAR NATH, R/O- SHYAM SUNDAR SARANI, SONAI
            ROAD, HOUSE NO. 55, P.S. SILCHAR, DIST. CACHAR, ASSAM

            2: MANDIRA SANYAL @ MANDIRA PURAKAYASTHA
            W/O- SRI PRADIP PURAKAYASTHA
             2ND LINK ROAD
             LANE NO. 4
             HOUSE NO. A1
             P.S. SILCHAR
             DIST. CACHAR
            ASSA

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            GOVERNMENT OF ASSAM, SECONDARY EDUCATION DEPARTMENT,
            DISPUR, GUWAHATI-06.

            2:THE DIRECTOR
             SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-19.

            3:INSPECTOR OF SCHOOLS

             CACHAR DISTRICT CIRCLE
             DIST. CACHAR
             ASSA

Advocate for the Petitioner   : MR. S MUNIR
                                                                                 Page No.# 2/2

Advocate for the Respondent : SC, SEC. EDU.


                                 BEFORE
               HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                         ORDER

14.11.2022 With regard to the prayer made by the petitioners, a Co-ordinate Bench of this Court by its order dated 16.11.2010 passed in WP(C) No. 4626/2007 ( Sri. Luleswar Hazarika Vs. the State of Assam and 3 Ors.) have already settled the law that there cannot be any endless exercise for provincialisation/regularization of dropped teachers and that the respondents in the Education Department of the State pursuant to the Judgment & Order dated 01.09.2003 passed in Civil Rule No. 1571/1998 issued two Advertisements seeking applications from all such dropped teachers of provincialised educational institutions of the State holding that the candidates who did not respond to those two Advertisements cannot claim that their cases have not been considered/not responded as the High Power Committee constituted in terms of said Judgment & Order dated 01.09.2003 have already considered the applications made by the alleged dropped teachers.

In view of the above, the petitioners on the next date fixed shall apprise the Court as to when they submitted their applications before the concerned authorities pursuant to those two Advertisements of the State Government in the Education Department as advertised in compliance of the order dated 01.09.2003, noted above.

List on 28.11.2022.

JUDGE

Comparing Assistant