MANU SINHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Thadani, learned counsel for the petitioner. Also heard Mr. N. Sarma, learned standing counsel appearing for the all the respondents.

(2.) The petitioner states that he applied for a regular post of L.P. School teacher against any vacant post and his application was forwarded to the respondent No.3 vide letter No. EDG-342/90/243 dated 13.09.1990 for taking necessary ac tion as per rule and thereafter, the respondent No.3 vide (Annexure-1) order dated 30.10.1990 had appointed the petitioner as Assistant Teacher in 989 Alambag L.P. School vice Shri Basir Uddin Laskar retired. Thereafter, the respondent authorities had illegally and arbitrarily terminated the service of the petitioner by order dated 21.6.1991. Being aggrieved, the petitioner approached this Court by way of writ petition being C.R. No. 3509/1991. By the judgment and order dated 06.01.1994, it was directed that the petitioner be taken back in service within a period of 15 days and he shall be entitled to only 25% of his salary for the terminated period. It is the case of the petitioner that thereafter he moved from pillar to post for being reinstated/regularized, but it is only by the order dated 28.02.2001 of the Deputy Inspector of Schools, Silchar, the petitioner was reinstated/regularized on adjustment against vacant plan post.

(3.) The grievance of the petitioner is that although he had been reinstated/regularized by the respondent authorities, he had not been paid salary and allowance for the entire period till date, while there is no report of any unsatisfactory service. Accordingly, the petitioner prays for of his salary.