PULIN GOSWAMI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) BEING aggrieved by the non payment of his pensionary benefits the petitioner who had retired from service with effect form 31.3.2000 is before this court.

(2.) I have heard Mr. D, Baruah, leaned counsel, for the petitioner and Mr. H. K. Sarma, learned State counsel. Also heard Mr. A. K. Goswami, learned counsel for respondent No. 4.

(3.) AFTER his retirement the Dy. Inspector of Schools accorded sanction of pension to the petitioner of Rs. 3,781 P.M. which he received from 1.4.2000 to 31.3.2001. But thereafter his pension was withheld. On enquiry, the petitioner come to learn that some queries have been made from the office of the Director of Elementary Education pertaining to his transfer to Puranigudam Model L P School from a school under Karbi Anglong District Council and whether his post under the post was pensionable. In reply thereto, the District Primary Education officer, Karbi Autonomous Council by communication dated 3.12.2002 approved the Addl. Director, Education, Kahilipara that the post held by the petitioner as Addl. Teacher of Barlanpahar L P School was a Government sanctioned post and his appointment was made by the District Council against the said post. It was further indicated in the said communication that the process for sanctioning pension of the petitioner had already been undertaken.