BIPUL MECH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Abdur Razzaque Bhuyan, learned counsel for the petitioner and Mr. Nayanjyoti Khataniar, learned Standing Counsel, Education for respondent Nos. 1 to 4.

(2.) On being selected by the State Level Selection Committee, the Director of Elementary Education, Assam by an order dated 28.10.2015, appointed the petitioner as a Junior Assistant and posted him in the office of the Deputy Inspector of Schools, Jorhat (Annexure-1). In August, 2017, the petitioner was transferred to the office of the Deputy Inspector of School, Golaghat in the same capacity and since then he is serving in the said office.

(3.) By an order dated 29.08.2017 the Deputy Inspector of Schools, Golaghat entrusted the petitioner with official works of computer for online salary with immediate effect and until further order (Annexure-2). Subsequent to that the Deputy Inspector of Schools, Golaghat by order dated 25.10.2017 entrusted the petitioner with the matter of New Pension Scheme (NPS, in short), preparation of Pension Bills of NPS, Retired and Expired Teacher, w.e.f. 01.11.2017. By the said order dated 25.10.2017, the petitioner was also directed to prepare Pension and other Bills of NPS Retired and Expired Teachers through the Head Assistant as well as to prepare monthly Salary Bills of the Office Staff, in addition to his own duties (Annexure-3).