PRODIP BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. H.K. Sarma, the learned Counsel is appearing for the 16 petitioners. The respondents 1-5 are represented by Mr. N.J. Khataniar, the learned Standing Counsel for the Department of Elementary Education. The respondent No.6 is represented by Ms. A. Verma, the learned Standing Counsel for the Finance Department.

(2.) The 16 petitioners were appointed as Stipendiary Teachers in different L.P. Schools in Sivasagar District and when they were appointed and their respective schools are reflected in a Chart form in paragraph 7 of the writ petition and since these details are relevant, they are extracted hereinbelow for ready reference <FRM>JUDGEMENT_124_LAWS(GAU)8_2015.html</FRM>

(3.) The appointees underwent the Teachers Training Course and on their successful completion between 2002 2004, they were given regular scale of pay in terms of the appointment order(s). But as their salary payment was stopped after a while, they filed the present case for disbursal of their current and arrear salary from June 2006.