KESHAB CHANDRA BARDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, learned counsel for the petitioner and Mr. N. Sharma, leanred counsel appearing for the respondent Nos. 1, 2 and 3. Although Mr. D.C. Borah, learned counsel had appeared for the respondent Nos. 4 and 5 when the matter called upon on 17.11.2016, but on the subsequent date when the matter was taken up on 23.11.2016, Mr. Borah was found to be absent. Again when the matter is called up today, learned counsel for the respondent Nos. 4 and 5 is not present in the Court. In the circumstance, this Writ Petition is taken up in the absence of the learned counsel for the respondent Nos. 4 and 5.

(2.) The petitioner was appointed as a Science Graduate Teacher in the Murhanigaon High School, Puranigudam in the year 1993 and the school was given recognition by the Government of Assam w.e.f. 01.01.1992. Although the petitioner was working on a honorary basis, but in the year 2008-09, an amount of Rs.9600/- (Rupees nine thousand six hundred) was given to the petitioner as a lump-sum salary by the Managing Committee for the said year 2008-2009. The said amount was given to the petitioner by the Managing Committee pursuant to an amount of Rs. 1,20,000/- (Rupees one lac twenty thousand) being granted by the Government of Assam to the school as a financial help for the year 2008-09. Subsequently, when another amount of Rs.1,20,000/- (Rupees one lac twenty thousand) was granted as a financial aid by the Government of Assam to the school for the year 2009-10, the petitioner was given an amount of Rs. 9600/- (Rupees nine thousand six hundred) for the whole year and subsequently in the year 2010-11 also the petitioner was given a financial grant of Rs. 5000/- (Rupees five thousand) per month for the year 2010-11.

(3.) It is the case of the petitioner that he had applied for a lien by his application dated 23.08.2010 by stating that as he was selected for the post of Assistant Teacher, Mathematics on contractual basis for a maximum period of 11 months at Puranigudam Girls High School. The petitioner requested that a lien be granted against his engagement as an Assistant Teacher for Mathematics at the Puranigudam Girls High School.