AFZAL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel for the writ petitioner and Mr. N. Sarma, learned standing counsel, Elementary Education Department, appearing for the respondent Nos.1 to 4. Also heard Mr. P.K. Deka, learned counsel appearing for the respondent No.5 and Mr. S. Alam, learned counsel appearing for the respondent No.6.

(2.) The writ petitioner was elected as President of the Managing Committee of the 45 No. Geramari L.P. School in a General Meeting of the parents and guardians of the students of the said School held on 18.12.2014. By an order dated 06.07.2015 passed by the District Elementary Education Officer, Dhubri, the petitioner was removed from the Office of the President and the Vice President of the School Managing Committee, represented by Mr. Alam, was allowed to act as the President of the School till such time the dispute between the President and the Member Secretary of the School, represented by Mr. Deka, was resolved after hearing the parties. The order was passed as indicated, based on an enquiry report of the Block Elementary Education Officer, Gauripur.

(3.) By an order dated 12.08.2015, the aforesaid order dated 06.07.2015 was suspended while issuing notice of motion.