SOLIM UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. U. Mahmud, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned standing counsel for the Elementary Education Department, being respondent Nos.1,3,4 and 5;and Mr. A. Chaliha, learned standing counsel for the Finance Department, being respondent No. 2.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order, dtd. 20/12/2014, (Annexure -12), passed by the Secretary to the Government of Assam, Education Elementary Department and also to direct the respondent No.2,3, and 4 to pay the arrear as well as current salary to the petitioner with effect from June 1994. Notably, vide impugned order dtd. 20/12/2014, the respondent No. 1 had rejected the claim of the petitioner for payment of salary.

(3.) The background facts, leading to filing of the present petition are briefly stated as under:-