BAREN ROY Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) I have heard Mr. B.P. Kataky, learned Sr. counsel assisted by Mr. PP Baruah, learned counsel appearing on behalf of the petitioner. Also heard Mr B J Talukdar, learned Govt. Advocate, Assam.

(2.) BY this Writ application the petitioner has assailed the legality and validity of the impugned order dated 5.11.1995 passed by the Director, Secondary Education, Assam, respondent No.2.

(3.) ON the basis of those charges, enquiry was held and the petitioner filed his reply on 5.3.1999 to the sow cause notice dated 26.9.1998 served upon him with the aforesaid allegations. On 5.11.1999 the Director of Secondary Education, Assam, Kahilipara issued the impugned order of termination of the petitioner from his service with immediate effect.