DILIP KR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs.G.Deka, learned Counsel for the petitioner. Also heard Ms. P.Bhattacharya, learned Standing Counsel, Education Department.

(2.) BY way of this petition under Article 226 of the Constitution of India, petitioner seeks regular scale of pay as Assistant Teacher of Nikama M.E. School, Cachar w.e.f. 24-12-1998 and also challenges the order dated 20-08-2005 passed by the Director of Elementary Education, Assam showing respondent No.5 as regularised in the post held by the petitioner.

(3.) THIS Court by order dated 18-11-2005 while issuing notice in the present case, stayed the regularization of the respondent No.5 in the Nikama M.E. School, Cachar as made by the order dated 20-08-2005 until further orders.