TRIDIP SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Borah, learned counsel for the petitioner. Also heard Mr. U. Sharma, learned standing counsel, Education (Secondary) Department, representing the respondent Nos.1, 2 and 3.

(2.) The petitioner, by way of the present writ petition, has presented a challenge to the resolution dtd. 11/8/2015 adopted by the School Management and Development Committee (SMDC) of Sri Sri Pitambar Dev Goswami High School, Murhani, Nagaon, by which the services of the petitioner was resolved to be terminated.

(3.) The facts requisite for adjudication of the issues arising in the instant writ petition are noticed herein below. The petitioner, in pursuance to an advertisement issued in the year 2010 by the School Management and Development Committee of the School in question, submitted his application for appointment as Assistant Teacher (on contractual basis) in Mathematics. The petitioner on being selected in pursuance to the said advertisement came to be appointed as an Assistant Teacher in General Mathematics on contractual basis vide an order of appointment dtd. 14/8/2010. The contractual engagement of the petitioner as mentioned in the order of appointment was for a period upto 31/3/2011. Thereafter, the said contractual appointment of the petitioner was extended from time to time.