HIRANYA BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr A Gohain, learned counsel for the petitioner and Mr N Sarma, learned counsel appearing for the Elementary Education Department, Government of Assam. Also heard Mr B Gogoi, learned Standing Counsel, Finance Department.

(2.) Core grievance of the petitioner appears to be non-release of her salary since August 2007.

(3.) Facts of the case may be briefly noted.