SALEHA KHATUN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioner. Also heard Mr. P.N. Sarma, learned standing counsel appearing on behalf of all the respondents.

(2.) As agreed to by the learned counsels for both the parties, these three writ petitions are taken up together for final disposal. Though no affidavit has been filed in WP(C) No.5529/2022, Mr. P.N. Sarma, learned standing counsel, Elementary Education Department submits that the affidavit filed in WP (C) 6562/2022 as well as in WP(C) 1015/2021 shall cover the stand of the respondent authorities.

(3.) WP(C) 1015/2021 was filed on the background fact that the petitioner was appointed as Arabic Teacher in Mowlana Bhassani Memorial M.E. Madrassa under Gauripur Block (hereinafter referred to as School), in the year 1985, her service was regularised by the government on 6/2/1993 and though she has been discharging her duties since then, however, her salary has been stopped from the month of February, 2020.