PURNIMA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Islam, the learned counsel appearing on behalf of the petitioner and Mr. N. J. Khataniar, the learned Standing counsel appearing on behalf of respondent Nos. 1, 3 and 4. I have also heard Mr. B. Gogoi, the learned Standing counsel appearing on behalf of the respondent Nos. 2 and 5.

(2.) Taking into account the facts involved, the instant writ petition has been taken up for final disposal at the motion stage itself.

(3.) The case of the petitioner herein is that vide an order dtd. 21/5/2012, she was terminated from her service by the Inspector of Schools, NDC. Subsequent thereto, the petitioner filed a writ petition challenging the said termination order dtd. 21/5/2012 which was registered and numbered as WP(C) No.3113/2012.