BHUPENDRA NATH DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. R.P. Sarma, learned senior counsel assisted by Mr. A. Nath, learned counsel for the petitioner and Mr. V.M. Thomas, learned Standing counsel. Education Department.

(2.) THE grievance raised in this writ petition is in respect of the order dated 12.8.1999 by which the order appointing the petitioner as Assistant Teacher in Gopalthan Polytechnical Institution 23.10.1998 was cancelled. Such cancellation of the order of appointment of the petitioner was stated to be in reference to the earlier communication dated 5.5.1999.

(3.) AFTER the aforesaid developments and when the petitioner was continuing in his service, the impugned order dated 12.8.1999 was issued canceling the order of appointment made in favour of the petitioner. Assailing the legality and validity of the said order dated 12.8.1999, the petitioner approached this Court by filing the instant writ petition.