GEETIMA KUMAR Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THESE two writ petitions involve similar questions of law and facts and as such they are being disposed of by this common judgment and order.

(2.) I have heard Mr. R. C. Saikia, learned counsel for the petitioner in WP(C) No, 2039 of 2001 and Mr. D. Saikia learned counsel on behalf of respondent No. 5 and petitioner in WP(C) No. 191/02. Mr. Bhuyan, learned counsel appears on behalf of the Governing Body of the Bazera Anchalik College and the Principal -cum -Secretary thereof. Mr. C. Goswami, learned counsel has appeared on behalf of Mr. Tarun Deka, ex -President of the Bazera Anchalik College and Mr. K. C. Mahanta, learned State counsel represented the State respondents.

(3.) SHRI Bishoy Kumar, writ petitioner in WP(C) No. 191/02 has sought to invoke the writ jurisdiction of this Court being aggrieved by the WT Message dated 30.3.2001 whereby disbursement of his pay has been withheld. According to him, he had been promoted to the post of Library Assistant with effect from 19.12.1993 and his service was regularised with effect from 1.2.2001 vide order dated 17.2.2001 issued by the Director of Secondary Education, Assam.