KASIM ALI AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Sr. Counsel assisted by Mr. H. Das, learned counsel for the petitioner and Mr. N. Sarma, learned Standing Counsel, Education Department, Govt. of Assam.

(2.) Petitioner is serving as Principal, Goalpara College, Goalpara.

(3.) Contention of the petitioner is that there is no reasonable basis to hold that any departmental proceeding can be contemplated or may be drawn up against the petitioner as ingredients necessitating initiation of such proceeding are totally absent in respect of the petitioner. Therefore, there is no legal basis or justification for placing him under suspension.