DEBENDRA NATH SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B. Sarma, learned counsel for the petitioner. Also heard Mr. U. K. Nair, learned Standing counsel, Directorate of Pension, appearing for respondent No. 4; and Mr. D. Chetia, learned Standing counsel, Elementary Education Department, appearing for respondent Nos. 1 to 3.

(2.) AS agreed to by the learned counsel for the parties, this writ petition is disposed of at the admission stage.

(3.) THE petitioner was appointed as Assistant Teacher in Gandhia M.V. School vide appointment letter dated 04.11.1966. Subsequently, by order dated 06.11.1966, he was transferred to Bahjani M.E. School as Assistant Teacher. He retired from service on 31.12.2009.