JAWSNARA KHATUN, W/O ALTAB HUSSAIN BORBHUIYAN, R/O ANGARKATA, PO Vs. THE STATE OF ASSAM, REPRESENTED BY COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM, EDUCATION (ELEMENTARY)DEPARTMENT, DISPUR, GUWAHATI

JUDGEMENT

(1.) Heard Mr. B.Sinha, learned counsel for the petitioner as well as Mr. N.J. Khataniar, learned counsel representing respondent nos. 1, 2, 3, 4 and 5. Mr. A. Hussain, learned counsel represents respondent no.6.

(2.) By order dated 18.6.1993 issued under the hand of the Deputy Inspector Schools, Bilasipara, the petitioner was appointed as a Stipendiary Teacher at a monthly stipend of Rs. 900.00. The condition precedent for being entitled to regular time scale of pay was that the petitioner will have to undergo Basic Training. Pursuant to the said appointment order, the petitioner joined as Stipendiary Teacher at Arkati L.P.School on 25.6.1993. Immediately thereafter the petitioner was taken out of service by order dated 10.7.1993. However, he was reinstated in service on 14.9.1995 as per resolution adopted by the Sub-Division Level Advisory Board. In terms of the said order of reinstatement, the petitioner joined service on 15.9.1995. The petitioner has also undergone basic training and thereafter he was granted regular time scale of pay w.e.f. 11.1.2001.

(3.) In so far as the private respondent no.6 is concerned, she was also appointed on 18.6.1993 and joined service as Stipendiary Teacher on 21.6.1993. As in the case of the petitioner, she was also taken out of service and thereafter reinstated and she joined again on 11.9.1995. After completion of the basic training she was granted regular time scale of pay w.e.f. 12.6.2001.