PRASHANNA BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel assisted by Mr. K. Mohammed, learned counsel for the petitioner/appellant. Also heard Mr. P. Nayak, learned Standing Counsel, Assam State AIDS Control Society, for the respondent No. 2 and Ms. D. Borah, learned Standing Counsel, Health Department for respondent Nos. 1 and 3.

(2.) This appeal is presented against the Judgment and Order dtd. 26/4/2024, passed in WP(C) No. 1042 of 2023, by the learned Single Judge whereby the impugned order of termination of service of the petitioner/appellant was upheld.

(3.) The brief facts of the case are as follows: