DAL PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Medhi, learned counsel for the petitioner, Mr. K Gogoi, learned Standing Counsel, Higher Education Department, Govt. of Assam and Mr. AD Choudhury, learned counsel for respondent Nos.4 & 5.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to allow him to officiate as Head of the Mathematics Department in the MC College, Barpeta in terms of the Govt. Office Memorandum (OM) dated 05.07.2012 without any interference of the Principal as well as of the Governing Body of the said College.

(3.) This Court by order dated 25.05.2016 had issued notice and passed an interim order to the effect that petitioner's present position as Head of the Mathematics Department in the College should not be disturbed by the respondents till returnable date.