PRASANTA CH NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Purakayastha, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned counsel for the Elementary Education Department and Mr. B. Deuri, learned counsel for the respondent No.6.

(2.) The petitioner who is the headmaster of Gandhi M.E. School in Cachar district had been placed under suspension by the order dated 08.11.2019 of the District Elementary Education Officer, Cachar. A reading of the order shows that it was pursuant to some instruction of the Additional Deputy Commissioner in-charge of Education of Cachar. The order further reveals that the suspension was made pending drawl of a departmental proceeding. The order also reflects that the suspension was subject to the approval of the Director of Elementary Education, Assam.

(3.) Be that as it may, the petitioner was directed to hand over the charge of headmaster to the senior most assistant teacher of the school.