ARJU ALI MD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. A. Sheikh, learned counsel for the petitioner as well as Ms. M. Gogoi, learned Standing Counsel, Education Department.

(2.) By means of this writ petition the petitioner has prayed for a direction to the respondents to release his monthly salary stated to be payable from June, 1996. This prayer has been made by filing the writ petition on 28.9.2006.

(3.) The petitioner is an M.A. in Economics and he was first appointed as Assistant Teacher in the school called Jalukbari Girls High School in the district of Kamrup on 1.6.1987. The petitioner has not annexed the copy of the order of appointment, but has annexed the copy of the certificate dated 20.7.1992 issued by the Headmistress of the School certifying his services in the school as an Assistant Teacher from 1st June, 1987. Thus it is not known as to on what basis he was so appointed. It appears that the services of the teachers of the school were provincialised by Annexure-2 order dated 8.4.1993 including that of the petitioner. In the order of provincialisation the date of appointment of the petitioner was indicated as 1.11.1989. However, this aspect of the matter need not detain us, since the controversy involved is in respect of the subsequent appointment of the petitioner as Subject Teacher in the same school in 1995.