DEEPA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filed to quash the impugned resolution of the Governing Body of the College dated 7.7.94, Annexure-B to the writ application, and to quash the show cause notice dated 16.7.94 issued by the Principal-Secretary of the Governing Body of Nagaon Law College.

(2.) As a matter of fact the resolution is Annexure-C and the notice dated 16.7.94 is Annexure-B. But it has been wrongly shown in the prayer portion of the writ application, Annexure-B and C are quoted below :-

(3.) The petitioner herein is a practising Advocate of Nagaon Bar Association. There was an advertisement dated 23.9.93 issued by the Principal-Secretary of the Governing Body of" Nagaon Law College calling for application for filling up 2 posts of Whole-time teacher in Nagaon Law College. The petitioner was appinted as a 'Whole-Time Lecturer. In the letter of appintment there is no terms and condition governing the service of the petitioner and it is urged that, that order of appintment is subject to the right of the petitioner to practice the legal profession as Advocate, if so allowed, under the provisions of the Advocate Act as well as the Rules framed there under.