BIMALESH SINHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B. Sinha, learned counsel for the petitioner. Also heard Mr. N. Ahmed learned standing counsel, Education Department appearing for the official Respondents and Mr. B. Chakraborty, learned counsel representing Smti Anita Kalita (Hussain), Respondent Nos. 6 and 7 in W. P. (C) No. 128/05 and W. P. (C) No. 1518/05 respectively (for short 'the Respondent')

(2.) AS agreed to by the learned counsel for the parties in this case and on consideration of the issue involved herein which precisely pertains to the question of relieving the petitioner from the duties of the In-charge (I/c) Headmaster, this Court proposes to dispose of all these 3 (three) writ petitions today itself at the admission stage as all of them have been filed by the petitioner himself challenging different orders passed by the concerned authority including the Enquiry Report submitted by the Enquiry Officer.

(3.) FOR such disposal of these writ petitions by way of common judgment and order, I have heard all those cases analogously along with respective Misc. cases being Misc. cases No. 700/05, and 1262/05.