RAMEN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Roychoudhury, learned counsel appearing for the petitioner. Also heard Mr. S. Dutta, learned Senior counsel assisted by Ms. S. Kashyap, learned counsel for the respondent nos. 3 and 4 and Mr. A. R. Tahbildar, learned counsel for the respondent nos. 1 and 2.

(2.) The matter relates to the removal of a President of a governing body of a Non-Government College namely Barkhetri College. The pleadings reflect that by an order dtd. 26/8/2021, the Director of Higher Education had re-constituted the governing body of the Barkhetri College, situated in the district of Nalbari, Assam, and affiliated by the Guwahati University, Guwahati by placing the petitioner as a President for a term of 5 (five) years or before 5 (five) years for reasons to be recorded in writing. It was also provided that he would continue beyond this period till his successor is appointed. The Constitution of the Governing body are as follows:

(3.) By an order dtd. 1/7/2025, the Director of Higher Education reconstituted the governing body of the said college by replacing the petitioner herein with the respondent no. 4.