STATE OF ASSAM Vs. MANITA DEVI

JUDGEMENT

(1.) Heard Mr. N.J. Khataniar, learned standing counsel for the Elementary Education Department appearing for the review petitioners. Also heard Mr. I.H. Saikia, learned counsel for the sole respondent.

(2.) The respondent in this review petition was the writ petitioner in WP(C) 1288/2014, where the review petitioners were arrayed as respondent nos.1 and 3 respectively.

(3.) WP(C) No.1288/2014 was filed for a direction upon the respondent authorities to pay the arrear salary to the petitioner w.e.f. 28/9/2000 to 6/9/2005. The said writ petition was allowed by judgment and order dtd. 6/8/2015 along with the connected Cont.Cas(C) 106/2013 and Misc. Case No. 246/2014. The said judgment is now under review. By the said judgment, this Court had directed the respondent authorities to release forthwith the salary arrears of the petitioner from 28/9/2000 to 6/9/2005, if necessary by creating a supernumerary post. Direction was issued to do the entire exercise within a period of 3 (three) months from the date of receipt of the judgment. It is also provided that if the entire due amounts are not paid within the next three months, the petitioner shall be entitled to simple interest @12% p.a. from 28/9/2000 till the full payment thereof is made.