ANJAN KUMAR BHATTACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chakraborty, learned counsel for the petitioner. Also heard Mr. K Gogoi along with Mr. D Upamanyu, learned Standing counsels, Department of Higher Education for the respondents.

(2.) The petitioner in the present proceeding has presented a challenge to an order dtd. 7/10/2023 issued by the Director of Higher Education, Assam, dismissing the petitioner from his services in terms of the decision already arrived at in the matter by the Governing Body of the college, i.e., Hojai College, now renamed as Rabindranath Tagore University.

(3.) The petitioner, herein, was initially appointed as a Lecturer in the then Hojai College, Hojai. Thereafter, in the year 2001, i.e., w.e.f. 7/3/2001, the petitioner was appointed as the Principal of the college.