HEM CH GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Majumdar, learned Sr. Advocate assisted by Mr. U. Nair, learned Advocate appearing for the appellant/writ petitioner as well as Mr. M. K. Choudhury, learned standing counsel for Education Deptt. and Mr. N. Bora, learned counsel appearing for and on behalf of the private respondent No. 5.

(2.) The appellant/writ petitioner filed the writ petition being C.R. No. 3577 of 1997 against the present respondents 1 to 4 for assailing the termination letter dated 31.8.1996 issued by the Principal/Secretary, Chaiduar College, Gohpur, Sonitpur for terminating the service of the appellant/writ petitioner as Lecturer in the Department of Political Science of Chaiduar College w.e.f. 31.8.1986. The learned Single Judge by passing the impugned judgment and order dated 5.3.2002 dismissed the C.R. No. 3577 of 1997. Hence, the present writ appeal.

(3.) The factual panorama, stated in short, which gives raise to the filing of the writ petition, i.e. C.R. No. 3577 of 1997, is that the appellant/writ petitioner after obtaining Master Degree in Political Science being qualified to be appointed as lecturer of college, had applied for appointing him as lecturer in the department of Political Science in Chaiduar College, Gohpur, Sonitpur. It is said that after due selection process, he was appointed as lecturer in Chaiduar College, Gohpur, Sonitpur in the Department of Political Science in the year 1987. The said appointment of the appellant/writ petitioner was approved by the Director of Public Instruction, Assam.