SYED MOHBUBUL MAJID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S S S Rahman, learned counsel for the petitioner. Also heard Mr. R Mazumdar, learned counsel for the respondents no. 1, 2, 5 and 6 being the authorities under the Secondary Education Department, Government of Assam, Ms. D D Barman, learned counsel for the respondent no. 3 being the Director of Pension and Mr. A Hassan, learned counsel for the respondent no. 4, Accountant General, Assam.

(2.) The petitioner was appointed as an Assistant Teacher under the Elementary Education Department of Government of Assam on 25/11/1988 and he retired from service as an Assistant Teacher of Kacharihat Girls' High School in the Golaghat district on 31/8/2019. The total length of service rendered by the petitioner is stated to be 30 (thirty) years 279 (two hundred seventy nine) days. This writ petition is instituted on the grievance that the pensionery benefits have not been paid to the petitioner after retirement.

(3.) By our earlier order dtd. 22/3/2022, we required the departmental authorities in the Secondary Education Department to examine from the service records of the petitioner as to whether he was in a pensionable service and if yes, to pay the provisional pension at the rate to be determined by the departmental authorities under Rule 22 of the Assam Services (Pension) Rules, 1969.