AMAL KUMAR BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr J Abbas, learned counsel appears for the petitioner and Mr P P Dutta, learned Standing Counsel appears for the respondent. The records of the Disciplinary proceedings have been produced by Mr P P Dutta, learned counsel.

(2.) This writ petition has been filed by the petitioner assailing the order dtd. 8/11/2023 passed by the Director of Secondary Education Assam, whereby the respondent authority had cancelled the promotion of the petitioner, and also assailing the enquiry report based on which the order dtd. 08/11/2023 assailed in this writ petition has been passed and for re-instating the petitioner in the post of Head Master of the High School as a consequential relief of setting aside of the orders aforesaid.

(3.) The genesis of this writ petition lies on an allegation levelled upon the petitioner that he had manipulated the date of his appointment in his service records for which an enquiry had been initiated against the petitioner. The records with the writ petition reveal that the petitioner had been appointed on 9/10/1990 by the Secretary of the Janata High School, Namsesu and he had accordingly joined the school on 10/10/1990. The school came to be provincialized in the year 1991 and after provincialization of the services of the petitioner, along with other staff of the school, the Inspector of Schools, Jorhat District Circle, Jorhat vide order dt. 30/5/1992 approved the appointments given earlier by the School Managing Committee.