Mozammel Hoque Mondal vs The State Of Assam And 5 Ors
2025 Latest Caselaw 4129 Gua

Gauhati High Court

Mozammel Hoque Mondal vs The State Of Assam And 5 Ors on 17 March, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                Page No.# 1/2

GAHC010035992025




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

                         Case No. : WP(C)/1185/2025

         MOZAMMEL HOQUE MONDAL
         S/O.- LATE HAZI SHETA MONDAL @ HAZI GHETA MONDAL, VILLAGE.-
         CHAGOLIA P.O.- CHAGOLIA, DIST- DHUBRI, ASSAM. PIN.- 783335.


         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, EDUCATION DEPARTMENT (SECONDARY),
         DISPUR, GUWAHATI-6.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM

          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19.

         4:THE INSPECTOR OF SCHOOLS
          D.D.C.
          DIST- DHUBRI
         ASSAM. PIN- 783301.

         5:THE TREASURY OFFICER
          DIST- DHUBRI
         ASSAM. PIN- 783301.

         6:THE PRINCIPAL OF GHOGARPAR HIGH SCHOOL
                                                                                 Page No.# 2/2

             P.O.- CHAGOLIA
             DIST- DHUBRI
             ASSAM. PIN-783335

Advocate for the Petitioner   : MR. P K DEKA, MR. P DAIMARY,MR. R. KARIM,J MEDHI

Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 17-03-2025

Mr. PK Deka, learned counsel for the petitioner shall produce his original matriculation certificate and also file additional-affidavit, as prayed for by him.

List the matter on 04.04.2025.

The petitioner, who had retired in the year 2016, has also made a claim to be paid intermediate pay scale from a period of more than 20 years, whether the case is hit by the judgment of the Supreme Court in the case of Union of India & Anr. vs. Tarsem Singh, reported in (2008) 8 SCC 648 and in the case of Harendra Chandra Nath vs. State of Tripura, reported in 2013 (2) GLT 1094.

JUDGE

Comparing Assistant