AKTARUZ ZAMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The instant writ application has been filed by eighteen petitioners who are similarly situated with a prayer for release of their due entitlement of an amount of Rs.3100.00 per month, per teacher, which has not been paid for the period from 1/7/2007 to 31/8/2016.

(2.) Ms. S.Bhattacharjee, learned GA appearing for all the respondents, by way of an affidavit has brought on record a letter dtd. 24/6/2021 being No. DSEL/SC/CC/11/2019/56, which contains the proposal for releasing the additional amount of Rs.3100.00 for the entitled Science Teachers of Adhoc Aided Secondary Schools for the period in question i.e. from 1/7/2007 to 31/8/2016. In this regard, learned counsel submits that the said entitlement will be disbursed in due course for which the respondents require some time. Accordingly, she prays that 6(six) months' time may be allowed to complete the entire process.

(3.) Considering the submissions and examination of the materials, specially the letter dtd. 24/6/2021, this matter is disposed of with the direction that the respondents should complete the entire process of disbursing the amount within the period of 4(four) months from the date of receipt of this order.