MD. RAJAB ALI Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, the learned counsel appearing for the petitioner and Shri K. Jagat, the learned Government Advocate appearing for the respondents.

(2.) Questioning the validity and correctness of the impugned order dated 14-07-2014, the instant writ petition has been filed by the petitioner praying for quashing / setting aside it and also praying for a mandamus directing the respondents to rectify the wrong entry of designation of the petitioner in the CPIS.

(3.) According to the petitioner, he was initially appointed as Matriculate Teacher w.e.f. 01-07-1983 on the recommendation of a DPC and was posted at the Haoreibi Awang Leikai Tera Makhong J.B. (M). Thereafter, the petitioner was declared as Headmaster for the Haoreibi Awang Leikai Tera Makhong Primary Madrassa w.e.f. 07-07-1984 vide order dated 07-04-1984 issued by the Director of Education(S), Government of Manipur. The Director of Education(S), Government of Manipur vide its order dated 29-10-1990, issued in continuation of its earlier order dated 05-05-1990, allowed the petitioner to enjoy the scale of pay of Rs. 640-1410/- per month w.e.f. 07-04-1984 which is the scale of pay for the post of Headmaster, Primary Schools. In the meantime, a writ petition being C.R. No. 28 of 1983 came to be disposed of on 21-09-1989 directing the State respondents not to disturb or displace any member of the petitioner's association if such member was earlier declared as Headmaster of the school and he happened to be the senior most assistant teacher. While the petitioner was serving as Headmaster of the said School, a State Level Screening Committee was constituted and on the recommendation of the said Committee in its meeting held on 08-02-2002, the petitioner along with many other incumbents were allowed to enjoy the senior scale of Pay of Rs. 6500- 10500/- attached to the post of Headmaster w.e.f. 07-09-1999 after they having completed 15/12 years of regular service in the grade of Headmaster.