C. LAWBEI Vs. MARA AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) In this proceeding, the order dated 14.03.2011, passed by the respondent No.2, whereby and where-under, the pay of the President of Board of School Education, Mara Autonomous District Council (in short 'MADC') was fixed at Rs.30,000/- p.m. w.e.f. 01.03.2011, has been called into question.

(2.) Heard Mr. Zochhuana, learned counsel for the petitioner and Mr.N. Sailo, learned senior counsel assisted by Mrs.Dinari T.Azyu, learned counsel for the respondent No.1.

(3.) The facts necessary for disposal of this present proceeding, in short, are that by the order dated 08.11.2010, the respondent No.2 had appointed the petitioner as the President of Board of School Education, MADC on contract basis as per the terms and conditions agreed between the petitioner and the Executive Committee, MADC for a period of three years w.e.f. 01.11.2010. As per Clause 5 of the aforesaid agreement, the petitioner ought to have been paid a fixed salary @ of Rs.14,300/- p.m. plus all usual allowance as admissible to officer drawing pay in the scale of Rs.14,300/- p.m. for his service to the MADC. For ready reference, the relevant portion is quoted below:-