REGENT COMPUTRONICS PVT. LTD.

Takar Ete Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF U.P. AND ANR. VS. BANI SINGH [REFERRED TO]
SHANKER VS. REGISTRAR [REFERRED TO]
PUNJAB NATIONAL BANK LIMITED ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION VS. ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION:PUNJAB NATIONAL BANK LIMITED [REFERRED TO]
IMPERIAL TOBACCO COMPANY OF INDIA LIMITED VS. ITS WORKMEN [REFERRED TO]
MEENGLAS TEA ESTATE VS. WORKMEN [REFERRED TO]
STATE OF UTTAR PRADESH VS. C S SHARMA [REFERRED TO]
FAKIRBHAI FULABHAI SOLANKI VS. PRESIDING OFFICER [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
JAGDAMBA PRASAD SHUKLA VS. STATE OF UTTAR PRADESH [REFERRED TO]
P V MAHADEVAN VS. M D TAMIL NADU HOUSING BOARD [REFERRED TO]
COMMISSIONER KARNATAKA HOUSING BOARD VS. C MUDDAIAH [REFERRED TO]
HARENDRA CHANDRA NATH VS. STATE OF TRIPURA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B. Sinha, learned counsel for the petitioner and also heard Mr. P.N. Sarma, learned standing counsel, Education (Elementary) Department, appearing for the respondents.

(2.) By this common judgment and order it is proposed to dispose of these two writ petitions, being WP(C) No. 1658/2022 and WP (C) No.4026/2023, filed under Article 226 of the Constitution of India, as both are concerning the same parties and the reliefs being sought for are also related to each other.

(3.) In WP(C) No.1658/2022, the petitioner has prayed for issuing direction to the respondent authorities for refixing his pay scale as Assistant Teacher of L.P. School and also to direct the respondent authorities to disburse and release the monthly salary w.e.f. 15/9/1994 to 13/8/2020 with interest @ 18% per annum.

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TAKAR ETE Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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