ASIM UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioner. Also heard Mr. N. Sarma, learned standing counsel for the Education (Elementary) department.

(2.) The Asharikandi High School was established in the year 1964 and the school was recognized by the Govt. of Assam in the year 1982 and subsequently provincialised w.e.f. 01.01985. The petitioner was appointed as a Hindi Classical Teacher (Jr.) by the Managing Committee of the school by its Resolution No.2 dated 14.01.1981. At the time of joining, the petitioner had completed the Rastrabhasa Ratna Part-I examination and since then, he has been discharging his duties regularly.

(3.) It is the claim of the petitioner that although he had passed the Rastrabhasa Ratna Part-I examination prior to the provincialisation of the school on 01.02.1985, but he was not paid the salary of Sr. Grade Hindi Teacher i.e. Graduate Scale of pay till 07.02.1987.