ATUL CHANDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.K. Roy, learned counsel for the petitioner. Also heard Mr. A. Phukan, learned standing counsel, Education (Elementary) Department, appearing for the respondent Nos.1,2,4 and 5 and Mr. B.C. Musahary, learned standing counsel, BTC, appearing for the respondent No.3.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, namely, Shri Atul Chandra Das has challenged the order dtd. 3/11/2016, passed by the Commissioner and Secretary Elementary Education Deptt., Assam (Annexure-24) and also prayed for issuing direction to the respondents to pay the salary of the petitioner including the arrear salary from June, 2006, till date.

(3.) The background facts, leading to filing of the present petitioner, are adumbrated herein below: