MIZANOR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A.R. Sikdar, the learned Counsel for the petitioner and Mr. M.R. Pathak, the Standing Counsel, Education.

(2.) THE petitioners are Lecturers of colleges appointed without sanctioned post. On the strength of the Assam Government Memorandum dated 17.7.2004, they seek adjustment in the subsequently available regular vacancies. THE issue is whether benefits under this Memorandum will be available to those appointed after 17.7.2004, because of the prohibition on appointment (without sanctioned post being available), imposed through the subsequent Government Memorandum of 12th October, 2004. CONFLICT

(3.) IN 1952, the Assam Government brought 52 colleges under the deficit grants-in-aid system and thereafter the State stopped sanctioning new posts of Lecturers in the State's colleges. Consequently the Lecturers serving against non-sanctioned posts were unable to have their service regularized and aggrieved Lecturers then approached the High Court. IN those writ petitions, direction was issued to consider sanctioning of posts, for accommodation of Lecturers working without sanctioned posts. BACKDROP