GUNA KANTA TAMULI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) This case was heard on 27.11.2014 and today is fixed for delivery of judgment. Accordingly, the judgment is dictated in the open Court.

(2.) Heard Ms D Borgohain, learned counsel for the petitioner and Mr U K Goswami, learned Standing Counsel, Education (Secondary) Department. Also heard Mr T C Chutia, learned Standing Counsel for the Secondary Education Board of Assam (SEBA).

(3.) By way of this petition under Article 226 of the Constitution of India, petitioner seeks quashing of the order dated 27.07.2012, passed by the Director of Secondary Education, Assam, imposing the penalty of compulsory retirement on the petitioner, but providing for full pension, and for re-instatement in service.