CHAND MIAH SHEIKH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Learned counsel for the petitioner referred to Annexure-7 to contend that vide the aforesaid order dated 04-03-2010, the petitioner was appointed as Head/Asstt. Teacher of Little Flower English School, Halliday Ganj with effect from 04-03-2010 in pursuance of Resolution No.2. The petitioner has claimed that no salary after March, 2017 has been paid to him.

(2.) Affidavit-in-opposition on behalf of respondent No. 9 has been filed wherein it has been pleaded that vide Annexure-8 the petitioner joined and reported for duties with effect from 06-09-2010 at 11:00 AM as Assistant Teacher (Social Studies) vide Appointment Letter No.L.F.U.P.S./HGanj/ MC/Apptt.Asstt. Social Studies Teacher S.R/2010 dated 06-09-2010.

(3.) In para 9 of the affidavit-in-opposition, it has been inter alia stated that the petitioner was paid his salaries as Hindi Teacher since the time of his appointment from the year 2010 as and when it was sanctioned and granted by the Government. It has also been stated that the petitioner's salary was stopped with effect from March 2017 and as such cannot be paid to him in view of Circular No. MEGH/SEMAM-SSA/AO/51/2017/95 dated 30-10-2017. The averment made in para 9 is produced as under: