PRAHLAD CHANDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AB Dey, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned Additional Public Prosecutor, Assam for the respondent authorities.

(2.) The petitioner, namely, Prahlad Chandra Das is seeking pre-arrest bail under Section 438 Cr.P.C., in connection with Boko P.S. Case No.672/2020 under Sections 410/182/468/471 of IPC.

(3.) The petitioner is a regularly selected Principal of Hekra Higher Secondary School. But inspite of being a regularly appointed Principal, he had not joined his place of posting and there is a civil dispute between the petitioner and the authorities in the Education Department as a result of which WP(C) No.8976/2019 had been instituted and in the said writ petition there is an order that the authorities in the Education Department would consider his grievance as regards the place of posting as Principal of Hekra Higher Secondary School.