MD. SAHABUDDIN Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THE Petitioner was a lecturer in Madhya Kamrup College, Subha. By order dated 11.6.86 (Annexure -5) on the allegation of violation of examination rules, the Petitioner was placed under suspension with effect from 11.6.1985 until further order. The Petitioner has continued to be under suspension without any further action, i.e. no disciplinary proceeding has yet been drawn. Aggrieved, the Petitioner has come to this Court.

(2.) WE have heard Sri M.A. Laskar, learned Counsel for the Petitioner who submits that the Petitioner has been under suspension for more than 3 1/2 years and no action has as yet been taken in the matter.

(3.) IT appears that the Respondents have felt that the appointment of the Petitioner itself was not in order, because the requisite approval by the Director Public Instruction had not been accorded. The Petitioner's contention however is that this appointment was in order.