- (1.) By this writ petition the petitioner has prayed for a writ in the nature of Mandamus directing the respondents to disburse the salary of the petitioner as well as the arrear salary on and from may 19, 2006 by recalling or canceling the memo dated May 31, 2006 issued by the Chairman/ Secretary, District Primary School Council.
(2.) The petitioner was appointed as an Assistant Teacher by the Chairman of the District Primary School Council, Puruila and he joined the Kashidi Primary School in October, 1995. Subsequently he was transferred to Dhanibari Primary School in the same district.
(3.) The facts necessary to appreciate the complexity of the issues may be mentioned in a short compass.;