GHANSHYAM DEKA Vs. STATE OF ASSAM AND ORS

JUDGEMENT

(1.) None appears for the Petitioner as well as Respondent No. 6 when the matter was called upon. Heard Mr. B.C. Saikia, earned Addl. Sr. Govt. Advocate, Assam as well as Mr. A. Deka, learned Standing Counsel for Education Department.

(2.) The pleaded case of the Petitioner is that he was serving as Headmaster of Gashbari High School in the district of Kamrup since 30.4.1962. The school in which the Petitioner was serving received deficit grants in aid from the Government with effect from 1.7.1977 and his service was provincialised with effect from 1.7.1978. The Petitioner served upto 1.7.1992 as Headmaster in Uttar Betna High School and thereafter, he was transferred to Gashbari High School as Headmaster and on attaining the age of 60 years he retired from service with effect from 28.2.1997. The Petitioner on several occasions pursued the Inspector of Schools (Respondent No. 3) and the Director of Secondary Education, Assam (Respondent No. 2) for sanction of his pension and retiral benefits to him. His last representation in this regard is dated 24.8.2004.

(3.) During the course of the aforesaid correspondences, the Petitioner received a letter dated 11.4.1997 from the Inspector of Schools, Kamrup District Circle, Guwahati which reads as follows: