BHOGESWAR PATAR AND ORS. Vs. STATE OF ASSAM, REP. BY THE COMMISSIONER AND SECRETARY, FISHERY DEPARTMENT, DISPUR, GUWAHATI AND ORS.

JUDGEMENT

(1.) Heard Mr. P.K. Talukdar, learned Counsel for the petitioners. Also heard Ms. R. Chakraborty, learned State Counsel representing the respondents.

(2.) By means of this writ petition, the petitioners have prayed for a direction to the respondents, more particularly, the respondent No. 6 i.e. the Treasury Officer, Nagaon to release their salary, both arrear and current. According to the petitioners, their salary bill for the month of July, 2005 was withheld by the Treasury Officer and in view of the objection raised by him, the salary bills for subsequent months have not been submitted. There is no dispute that the petitioners have been serving and rendering their services under the respondents. However, they have not been paid their salary since July, 2005. Hence, this writ petition.

(3.) Adverting to the facts of the case, the petitioners were appointed as casual employees under the respondents vide appointment orders dated 9.6.1985, 9.6.1987 and 1.7.1992 respectively. Their services were regularised by Annexures-A, B and C orders dated 1.11.2000, 26.6.2001 and 21.6.2001 respectively issued by the District Fishery Development Officer, Nagaon. Such regularisation of services of the petitioners was on the basis of the policy decision of the Government adopted for regularisation of services of such casual employees who were appointed prior to 1.4.1993.