KISHOR KUMAR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned senior counsel assisted by Mr. U. K. Das, learned counsel, appearing for the petitioner. Also heard Mr. K. Gogoi, learned standing counsel, Higher Education Department, appearing for the respondent Nos.1 and 2.

(2.) By way of the instant petition under Article 226 of the Constitution of India, the petitioner is assailing, inter alia, the impugned judgment and order dtd. 6/10/2015, passed by the Court of the learned Assam Administrative Tribunal (hereinafter referred to as the "Tribunal") in Appeal Case No.11ATA/2014.

(3.) The brief facts of the case are that on 9/10/1999 an advertisement was published whereby the respondent No. 3, i.e., the Principal of B.B.K. College, invited applications from the candidates having UGC norms for appointment to the post of lecturer in English at B.B.K. College, Nagaon, Barpeta. Accordingly, the petitioner applied for the said post, and after going through the due selection process, on 8/8/2000, he was selected by the said college as a lecturer in the Department of English, and he joined on the same date. Thereafter, the respondent No. 2, i.e., the Director of Higher Education, Assam (hereinafter referred to as the "respondent DHE"), on 16/8/2000, approved the appointment of the petitioner with two conditions, i.e.: -