GOVERNING BODY Vs. MINATI BORA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.07.2014, rendered by the learned Single Judge in WP(C) No. 711/2013. By the aforesaid order the writ petition was allowed setting aside the order dated 15.12.2012 and 18.12.2012.

(2.) We have heard Mr. R. Phukan, learned counsel for the appellant and also heard Mr. A. K. Bhattacharjee and Ms. A. Chetia, learned counsel for the respondent.

(3.) The facts, projected by the petitioner/respondent herein which gave rise to in WP(C) No. 711/2013, in short, are that the respondent herein has been working as Lecturer in North Lakhimpur Girl's College. Under the order dated 15.12.2012 and 18.12.2012, a penalty in the form of withholding 3 increments with cumulative effect was imposed on the respondent herein.