MOHITOSH CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Baruah, learned counsel for the petitioner. Also heard Mr. K Gogoi, learned counsel for the respondents no. 1 and 2 being the authorities under the Higher Education Department, Government of Assam and Mr. G Pegu, learned counsel for the respondent no. 3 being the Deputy Commissioner, Karimganj, Assam.

(2.) Considering the nature of the order proposed to be passed, we deem it appropriate not to wait for the notice to be served on the respondent no. 4.

(3.) The petitioner Sri Mohitosh Chakraborty is the in-charge Principal in the R K Nagar College in the Karimganj district. Another teacher of the school Dr. Mala Sharma had instituted WP(C) 458/2017 praying for a direction that the selection process for appointment of the regular Principal of the school which was initiated by the advertisement of 2016 be brought to its logical end and further continuation of the In-Charge Principal be brought to its end. Another writ petition was instituted by the same teacher Dr. Mala Sharma being WP(C) 4112/2017 for interfering with some departmental proceeding that was initiated against the said teacher. Both the writ petitions came out for its consideration on 05.04.2021. On 05.04.2021, the following order was passed which is extracted as below: