JUDGEMENT

A. M. Bujor Barua, J. - (1.).Heard Mr. C.P. Sarma, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Additional Advocate General appearing for the authorities in the Education Department assisted by Mr. N. Sarma and Mr. P.N. Sarma, learned counsel for the authorities under the SSA.
(2.)All the writ petitions were preferred on the similar set of facts based on the same set of laws and claiming the same relief and accordingly, all of them are taken up together for its final consideration. For the sake of brevity, only the facts as depicted in the WP(C) 6880/2017 are referred on an understanding of the parties that the same would suffice for adjudication for the other writ petitions also.
(3.)In the year 2004, the Govt. of Assam in the Elementary Education Department adopted a scheme by the name of 'Education Guarantee Scheme Centre' in short referred to as (EGS)) in the various districts of the State. It is stated that the said scheme was adopted to support and strengthen, as well as to improve the quality of education in the State, more particularly in the rural and isolated areas. The purport of the EGS was that persons would be appointed as Shiksha Mitras and Additional Shiksha Mitra on contractual basis and they would partake the activity of imparting education to those children who were left out of the mainstream educational process and bring them to a level where they can be accommodated in the system of education being provided. Accordingly, about 5015 EGS centres were created all over the State and in the process, the present petitioners were appointed as Shiksha Mitra.


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