H C NUSI Vs. MARA AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) HEARD Mr. Lalremtluanga, learned counsel appearing for the petitioner. Also heard Mr. S. Pradhan, learned counsel for both the respondents.

(2.) THE petitioner case is that she was appointed as Middle School Teacher on a fixed pay of Rs.5,500/ - per month in Auxiliam Middle School vide Office Order No -9/2006 dated 27.11.2006 and posted in the School w.e.f. 27.12.2006. Thereafter, by a notification dated 2.3.2007 issued by the Education Officer(MS), Mara Autonomous District Council, the petitioner's service was regularized as Middle School Teacher in the scale of pay of Rs. 5,500 -175 -9000/ - per month w.e.f. 1.3.2007.

(3.) THEREAFTER , Order dated 3.9.2007 was issued by the Education Officer, Mara Autonomous District Council which is to the following effect :