JURAN ALI AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. U.K. Das, learned counsel for the petitioners as well as Mr. U.K. Goswami, learned counsel representing Respondent Nos. 1, 3 & 4. Also heard Mr. B. Gogoi learned counsel representing Respondent No. 2.

(2.) THE four petitioners are claiming arrear salary for the period from 01.12.1995 to 12.06.2000. Apparently, this claim for arrear salary has been made by means of this writ petition filed in the year 2010.

(3.) THE claim for arrear salary is laid on the premises that the petitioners were appointed in the year 1993 as Hindi Teachers as against 500 posts created by the Government of Assam under a Centrally Sponsored Scheme. Although they were initially appointed for a period of 3 months against fixed pay, such appointments were extended from time to time until the services were regularised after conducting a State Level Screening Test. According to the petitioners, the 500 posts so created were abolished but subsequently another 401 posts of Hindi Teachers had been created vide Government Letter dated 12.10.1999 and the in -service Teachers including the petitioners were permanently retained vide Government letter dated 03.08.2004.