NILIMA DEVI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THIS writ appeal is directed against the judgment and order dated 20.8.93 passed by the learned Single Judge dismissing the writ petition.

(2.) FOR the purpose of disposal of this appeal the facts may be stated in brief as follows:

(3.) MR . Dutta has raised only one point, that is, the Appellant Petitioner was entitled to get the salary as per the Rule prevalent at that point of time and also entitled to get the full salary from March 1988 to October, 1988. Mr. Bora submits that the Appellant Petitioner should be paid her salary for the period in question if she worked. We find that the submission of Mr. Bora is quite reasonable.