SUDHENDU MOHAN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this batch of writ petitions the petitioners are basically claiming salaries, which according to them, they are entitled to, for the period they have rendered their services pursuant to the orders of appointment issued by the authority.

(2.) For better appreciation, gist of facts and relief claimed by the petitioners in each writ petition are given below:

(3.) From the facts of the cases narrated above it appears that the writ petitioners in some writ petitions claim to have been appointed as stipendiary teacher and thereafter on completion of training they were given regular pay scale but their salaries have not been paid, in some cases though they claim to be selected and appointed as stipendiary teachers the stipend has not been paid in some cases claim that appointment were made on adhoc basis for a fixed terms without any selection and thereafter their services were regularized by way of adjustment against the sanctioned post, in some cases adhoc appointments were claim to be made for a fixed term were extended until further order, in some cases claim that appointment were made in fixed pay without any selection and thereafter though they were terminated at one point of time such order of termination was again cancelled, in some cases they claim to be appointed as stipendiary teacher after selection but not sent for training and also the stipend has not been paid, in some cases though the appointments were made without selection thereafter they claim to be regularized, in some cases at the time of provincialisation, their services were not provincialised and thereafter they were adjusted in terms of the direction issued by the Deputy Secretary of the Education Department, in some cases they claim to be regularly selected against sanctioned post but salary not paid, in some cases appointments were made by the Managing committee before provincialisation but subsequently they were adjusted against the sanctioned post by the Director without selection, in some cases stipendiary teachers claim to be appointed after selection but not allowed to sign attendance register and Deputy Inspector of school subsequently informed the authority that the appointments were not valid, in some cases subject teacher were appointed the Managing Committee of a Government Higher secondary school on honorary basis thereafter they were appointed by the Director without any selection, in some cases teachers were appointed by the Managing committee on honorary basis and thereafter appointed as stipendiary teacher by the authority without any selection, in some cases the petitioners claim that they were regularized by way of adjustment pursuant to the decision of the Government taken on the report of the Monoharan committee, in some cases they claim to be appointed as Hindi teacher - on fixed pay against the allotment made in the non provincialised school by the Government, in some cases the appointment are initially made against the leave vacancy or deputation vacancy thereafter allowed to continue until further orders without any selection, in some cases teachers were appointed in primary school at fixed pay on the basis of the recommendation of the Managing committee of the school without any selection, in some cases initial appointments were made on consolidated pay thereafter they were adjusted against the vacant sanctioned post without approval of the State level empowered committee during the year 2000-2001 and in some cases petitioners claim to be appointed in the regular scale of pay after due selection but have prayed for adjustment against regularly sanctioned post.