SHIVA PRASAD SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Sarma, the learned counsel for the Petitioner. Also heard Ms. A. Bora, the learned Standing Counsel, NRHM for Respondents.

(2.) The instant writ petition has been filed assailing the Notice of Termination dtd. 23/2/2017, issued by the Mission Director, National Health Mission, Assam to the Petitioner invoking Clause-9 of the "Terms of Contract" executed between the Petitioner and the Respondent Authority (District Health Society, HKD).

(3.) The aforesaid Notice of Termination was issued to the Petitioner wherein it was stated that the Petitioner was issued the show cause notice for not maintaining the Books of Accounts properly at his place of duty and on receipt of a reply from the Petitioner's end, which was found to be not satisfactory, the instant Notice of Termination was issued to the Petitioner, whereby it has been stated that his services will be terminated one month after the date of issuance of the aforesaid letter.