JUDGEMENT

DEVASHIS BARUAH ,J. - (1.)Heard Mr. Taka Masa, the learned Senior counsel assisted by Mr. Arenglong, the learned counsel appearing on behalf of the Petitioner. I have also heard Ms. S. Mere, the learned Government Advocate appearing on behalf of the State Respondents.
(2.)The petitioner herein has filed the instant writ petition to set aside/review/reconsider the impugned order No.ED/MISC-2/20042005/180-209 dtd. 5/7/2010 only with regard to the Petitioner issued by the Director, School Education and further seeking a direction upon the Respondent Authorities to review and re-fix the date of regularization and the seniority of the Petitioner w.e.f. 16/1/2004 with all consequential benefits.
(3.)The case of the Petitioner in brief is that the Petitioner was appointed as a Graduate Teacher on Ad-hoc basis vide an order No.ED/EL/C/2/92-93(PT) dtd. 12/3/1993 issued by the Director, Department of School Education and posted at Government Middle School, Tanhai, Mon. It is relevant to take note of the appointment order which has been enclosed as Annexure-A. From a perusal of the said appointment order, it reveals that the appointment of the Petitioner on Ad-hoc basis was against the transfer vacancy which arose in view of Shri N.T. Shitri who was transferred to the Government High School Chunlikha. Subsequent thereto, the Petitioner was granted two increments vide an order dtd. 18/6/1993 upon passing B.Ed. On 24/3/2008, the Petitioner upon completion of 10 years of continuous service under the establishment of the Deputy Inspector of Schools, Mon was granted a Senior Grade scale of pay w.e.f. 12/8/2003.


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