JUNU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sarma, the learned counsel appearing on behalf of the petitioner. Mr. P.N. Sarma, the learned counsel appears on behalf of the respondent Nos. 1, 2 and 3, Mrs. R.B. Borah, the learned counsel appears on behalf of the respondent No.5 and Mr. R. Borpujari, the learned counsel appears for the respondent No. 4.

(2.) The issue involved in the instant writ petition relates to the payment of the salary to the petitioner which admittedly the petitioner has not received since the date of her appointment.

(3.) It appears from a perusal of the writ petition that the petitioner claims to have appeared in a selection process, pursuant to an advertisement and the petitioner was appointed by the District Elementary Education Officer as Assistant Teacher in the scale of pay of Rs.3130.00 to 6,600/- per month plus other allowance as admissible under the Rules and was posted at Kaurpara ME School vide one Matiar Rahman, Assistant Teacher transferred. It further reveals that the Secretary to the Government of Assam, Education Department had directed the District Elementary Education Officer, Barpeta with a request to release the payment of salaries of 58 number of teachers in ME Schools and as per the list enclosed, the petitioner's name appears at Serial No. 54. However, the petitioner did not receive the salary and continued to render her services.