PANNA DEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Choudhury, learned counsel for the petitioner. Also heard Mr. G. Bordoloi, learned Govt. advocate appearing for the State respondents.

(2.) The petitioner herein has been compelled to approach this Court for the third occasion for claiming arrear salary from 01.07.2001 to 28.02.2012 for service rendered as Typist-cum- LDA in the office of the Child Development Project Officer, Kapili ICDS Project. Hence, by this writ petition under Article 226 of the Constitution of India, the petitioner has approached for immediate compliance of the order dated 11.09.2008 passed by this Court in WP(C) 6060/2003 and compliance of the order dated 25.04.2014 passed by this Court in Contempt Case (C) 338/2009. The facts of the present case is undisputed. It is not in dispute that the petitioner had not been paid salary from 01.07.2001 to 28.02.2002. The State respondents have not filed any affidavit-in-opposition in the matter and therefore, the doctrine of non- traverse would apply and the statements made in the writ petition is deemed to be duly accepted by the State respondents. By the order dated 11.09.2008 passed by this Court in WP(C) 6060/2003 that this Court had directed the respondents to the following effect:

(3.) The following order passed in the above referred Contempt Case (C) 338/2009: