THOMY R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Kar, learned counsel for the petitioners as well as Mr. S. Sen Gupta, learned Addl. Sr. GA.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that Primary Schools were administered and run by the District Council in Garo Hills District. He also brought to the notice of this Court that the State Government on the 2nd June, 1994 enacted an Act known as The Meghalaya (Taking over the District Council Lower Primary School) Act, 1993 and further pointed out to Section 3 Clause 1 and argued that, on bare reading of the Act as referred above, it is understood that this Act covers both Pre-Primary School and Primary School as no restriction has been made in the Act. So, necessary directions may be given for equal benefits to both the Pre-Primary School and Primary School Teachers. The learned counsel for the petitioners further submits that the Pre-Primary Teachers should get the same benefits as the Primary Teachers are getting now.