MONESWARI DEVI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. G.Uzir, learned counsel for the petitioner. Heard also Mr. U.K.Goswami, learned Standing Counsel, Education Department.

(2.) By this writ petition, the writ petitioner challenges the order dated 31.10.12, issued by the Director of Secondary Education, Assam, Guwahati (Annexure-K), whereby and where under the petitioner was imposed penalty of "deduction to a lower post from Headmaster (Regular) to Assistant Teacher with immediate effect". The said order is quoted in its entirety:-

(3.) Rule 7 provides for, among other, penalty of reduction to a lower service, grade or post and it is obvious the word 'deduction' in respect of penalty imposed in the above order should have read as 'reduction'.