MUKUL CHANDRA BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Bara, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Addl. Senior Govt. Advocate.

(2.) The basic ground of challenge is non adherence of procedure under Article 311 of the Constitution of India. The petitioner claims that the post of Mauzadar is a civil post and Mouzadar being a civil servant under provision of Article 311, the petitioner could not have been dismissed without following the procedure mandated under Article 311 of the Constitution of India.

(3.) The petitioner became Mouzadar of Saikhowa Mauza on the death of his paternal uncle late Gunindra Nath Gohain in the year 2000.