TANIA HAKOM Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. T. Pertin, learned counsel appearing for the petitioner. Also heard Ms. P. Pangu, learned Government Advocate, Arunachal Pradesh appearing for the respondent No.1 and Mr. T. Tagum, learned Standing Counsel for the Education Department appearing for respondent Nos.2 and 3.

(2.) By filing this Writ Petition, the petitioner has assailed the order dtd. 22/2/2017, issued by the Secretary (Education), Govt. of Arunachal Pradesh, to the extent of denying him the scale of pay of Headmaster/Vice-Principal.

(3.) The petitioner was appointed by regularization as Junior Teacher (Hindi), now re- designated as Trained Graduate Teacher (TGT) in the year 2008 and posted at Government Higher Secondary School, Polo Colony, Itanagar. While serving in the said post, the petitioner along with another person, namely, Sri Taya Yabu were appointed as in-charge Headmaster, without any extra remuneration, till the posting of regular Headmaster.