MOUSHOMIARA BEGUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.L.Shangreiso, learned counsel for the petitioner as well as Mr. H.Kharmih, learned State counsel for the respondents No. 1 to 7 and Mr. A.S.Siddiqui, learned counsel for the respondents No. 8 and 9.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. H.L.Shangreiso, learned counsel for the petitioner submits that the petitioner was appointed as an Assistant Teacher Language in the Konarchar Upgradation Girl U.P. School, West Garo Hills by a resolution dated 26th March, 2010 against a sanctioned post and her name appears in the Resolution at Sl. No. 2. Her appointment letter also was issued on 26th March, 2010 which is at annexure-3. He also pointed out at annexure-8 wherein an order was issued by the Government to release the salary of the petitioner from January to June, 2015 and in annexure-12, the Government has provisionally approved her appointment. So, learned counsel for the petitioner prayed that necessary direction may be given to both the Managing Committee and the State Government to release her arrear salary.