KAPIL UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. H. Laskar, learned counsel for the petitioner and Mr. A. Deka, learned Standing Counsel, Secondary Education Department, Govt. of Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to grant him regular scale of pay and consequential pay benefits of the post of Principal with effect from 02.05.2012 when he was made in-charge Principal of P.C. Barjalenga Higher Secondary School, Cachar.

(3.) Case of the petitioner is that he was appointed as Assistant Teacher of P.C. Barjalenga High School on 01.12.1993. In the course of his service, he was promoted to the post of Headmaster by order dated 21.06.2013 issued by the Director of Secondary Education, Assam.