Page No.# 1/4 vs Preetom Saikia
2022 Latest Caselaw 1384 Gua

                                                                   Page No.# 1/4

GAHC010098092020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : Cont.Cas(C)/387/2020

         SURJYA HAZARIKA AND 8 ORS
         S/O. SRI NILAMBAR HAZARIKA, VILL. KORCHUNG, P.O. AIBHETI, DIST.
         NAGAON, ASSAM.

         2: PRABIN KR. BHUYAN
          S/O. LT. NARAN BHUYAN
         VILL. BALISATRA
          P.O. BALISATRA
          DIST. NAGAON
         ASSAM.

         3: NALINI KUMAR BORA
          S/O. LEHURAM KALITA
         VILL. ATHGOAN
          P.O. DHING
          DIST. NAGAON
         ASSAM.

         4: RATNESWAR DEY
          S/O. LT. RABINDRA KR. DEY
         VILL. SCHOOL RESERVE
          P.O.DHING
          DIST. NAGAON
         ASSAM

         5: JAYANTA PARTHA BORA
          S/O. LT. PRASANTA KR. BORAH
         VILL. PALUKATA
          P.O. AIBHETI
          DIST. NAGAON
         ASSAM.

         6: ARSHADUL ISLAM AKANDA
          S/O. MAULANA IBRAHIM ALI AKANDA
                                                                  Page No.# 2/4

             TOWN-DHING
             WARD NO.-4
             P.O. DHING
             DIST. NAGAON
             ASSAM.

            7: RATUL KUMAR SAIKIA
             S/O. BELORAM SAIKIA
            VILL. BHOMORAGURI
             P.O. HATIZUZUA
             DIST. NAGAON
            ASSAM.

            8: ELORA KAKATI
            W/O. SRI DULAL BORA
            VILL. ATHGAON
             P.O. DHING
             DIST. NAGAON
            ASSAM.

            9: JONALI SAIKIA DAS
            W/O. SRI SUBENA DAS
             R/O. DHING P.O
             DHING
             DIST. NAGAON
            ASSAM

            VERSUS

            PREETOM SAIKIA
            THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
            SECONDARY DEPTT. GROUND FLOOR, BLOCK C, JANATA BHAWAN,
            DISPUR, GUWAHATI



Advocate for the Petitioner   : MR K K MAHANTA

Advocate for the Respondent : MR S M T CHISTIE
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                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

Date : 27-04-2022

Heard Ms. N Begum, the learned counsel for the petitioner and Mr. SMT Chistie, learned counsel appearing on behalf of the sole respondent.

The instant contempt application has been filed alleging willful violation of the order dated 13.09.2019 passed in WP(C) No.5859/2015 whereby this Court directed that the petitioner may be granted regular pay scale attached to the post of Graduate Teacher and be given similar benefits as granted to the petitioners in WP(C) No.233/2017.

Mr. S.M.T. Chistie, learned counsel appearing on behalf of the sole respondent has placed on record a notification dated 26.02.2021, whereby, the Government of Assam was pleased to notify and allow the benefits of regular time scale of pay as per the ROP Rules and 264 graduate teachers who were appointed in fixed pay during 2021 and working in different provincialised High Schools/Higher Secondary Schools of Nagaon district by arriving at the appropriate pay notionally with effect from the date of their joining is shown against their name or from any other subsequent date which is later. The name of the petitioner is seen at serial No.77.

Consequently, the judgment and order dated 13.09.2019 passed in WP(C) No.5859/2015 has been duly complied with.

Accordingly, the instant contempt petition stands closed.

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The notification along with the instructions produced by Mr. S.M.T. Chistie is kept on record and marked with the letter 'X'.

JUDGE

Comparing Assistant