DILIP SALOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioner and Mr. N. Sharma, learned Standing Counsel, Elementary Education Department, Govt. of Assam. By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 11.08.2016 passed by the Director of Elementary Education, Assam rejecting the claim of the petitioner for payment of salary as Assistant Teacher and further seeks a direction to the respondents to regularize his service whereafter to release his salary from the date of initial appointment.

(2.) Case of the petitioner is that he was appointed as Assistant Teacher of Kamalpur MV School under the Operation Black Board (OBB) scheme vide order dated 25.02.1999 along with 7 other persons. However, since his appointment he has not been paid salary. With this grievance, he had earlier approached this Court by filing WP(C) No.1284/2011 which was disposed of along with other connected cases by a common order dated 11.05.2015. By order dated 11.05.2015, this Court directed that Director of Elementary Education, Assam should consider the case of the petitioners after giving them an opportunity of hearing and thereafter to pass appropriate order with regard to their claim of regularization. Following the same, after hearing the petitioner, impugned order was passed.

(3.) This Court by order dated 06.10.2016 had issued notice.