ANWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 08.04.2014 passed by learned Single Judge in WP( C) No. 2399 of 2011 dismissing the petition filed by appellant as being the petitioner therein seeking quashment of punishment imposed upon him in the form of his dismissal from service.

(2.) We have heard Mr. SS Dey, learned Senior Counsel assisted by Mr. M. Nath for the petitioner. We have also heard R. Mazumdar, learned Standing Counsel, Education.

(3.) The facts projected by the appellant herein (hereinafter referred to as the writ petitioner) are that on the allegation that he had issued several letters appointing different persons as teachers in the LP ME Schools in the district of Sivasagar, a departmental proceeding was initiated against him and such departmental proceeding had culminated with his dismissal from service.