IMAM MD. ABU ALAM ABDULLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has approached this Court with this instant writ petition seeking clarification of the judgment and order dtd. 14/2/2014 passed by this Court in WP(C) No. 137 of 2010 and also for compliance of order dtd. 24/4/2015 passed in CONT. CAS(C) No. 3 of 2015 arising out of WP(C) No. 137 of 2010.

(2.) The prayer made in this petition is for this Court to direct the respondent to release the salary of the petitioner along with DA from 1/3/2009 onwards as per Government sanction together with interest @ 12% p.a. and also to quash the letter No. HHSS/Sc-3/2015/3 dtd. 30/3/2015 issued by the Secretary of Hallidayganj Govt. Aided Secondary School.

(3.) Heard Mr. R. Debnath, learned counsel who has submitted that the petitioner was initially appointed as science teacher of Hallidayganj Govt. Aided High (now Secondary) School. The appointment order being issued by the Secretary of the said School vide order No. HHS/Apptt/Sc.Tr./94 dtd. 21/9/1994.