MANIQUE UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M Dey, learned counsel for the petitioner and Mr. A Deka, learned standing counsel, Education Department.

(2.) The petitioner herein was initially appointed as honorary teacher in the Sadimani M.E Madrassa, Bagpur under the Block Elementary Education Officer, Lakhipur Block, Lakhipur Cachar vide resolution No.1 dated 20.04.1986 by the Managing committee of the school. After her appointment as honorary teacher on 24.10.1986, the concerned school was provincialized on and from 1.9.86. Although the services of the other teachers of the school were provincialized on and from 01.09.86 when the school was provincialized, but the service of the petitioner was not provincialized alongwith the other teachers.

(3.) Subsequently, by the Annexure-3 order dated 22.08.1991, the petitioners who was working on honorary basis was absorbed as Assistant teacher under the Sadimani M.E Madrassa in the scale of pay of Rs.1,185/- to 2,395/-plus other allowances, as admissible under the Rules, with effect from 1.3.91.