ANWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, learned counsel for the petitioner. Also heard Ms. H. Terangpi, learned standing counsel, Secondary Education Department, appearing for respondent Nos.1-3 and Ms. P.R. Mahanta, learned standing counsel, Higher Education Department, appearing for respondent Nos.4 and 5.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, namely, Anwar Hussain has challenged the correctness or otherwise of the letter dt. 15/11/2022, issued by the respondent No.2, whereby the petitioner was denied the benefit of pay protection of his earlier post of Lecturer in Sib-sagar College, in the post of District Elementary Education Officer (DEEO) and also to provide him consequential benefit of pension and other retiral benefits.

(3.) The background facts leading to filing of the present writ petition is briefly stated as under:-