LILAMBAR BORA Vs. DEPUTY COMMISSIONER NAGAON

JUDGEMENT

(1.) The petitioner, as claimed by him is a prominent citizen of village Karchung Satra holding several posts and closely associated with social organisations, was one of the applicant for the post of Gaonburah, which had fallen vacant, on account of death of Shri Rama Ram Bora. The petitioner was appointed as Gaonburah, vide Memo dated 8.5.91 issued by the respondent No.4. Subsequently this appointment was cancelled vide order dated 22.7.91. Annexure-3 which was challenged in a petition (being Civil Rule No. 3877/91) decided on 26.8.91, quashing the impugned order Annexure-3, yet keeping it open to Respondent No.1 to take appropriate action, if advised. The petitioner was reinstated in the post of Gaonburah.

(2.) It is the petitioner's case that the public in general was satisfied with the petitioner's performance. Several complaints were made to the authorities against the petitioner, even in face of representations (Annexure-6) in praise of the petitioner submitted to Respondent No.1. Notice (Annexure-7) of hearing of public complaint against petitioner was issued fixing 28.9.92 as the date of hearing. A copy of this notice was also sent to the petitioner.

(3.) After hearing the parties and considering the relevant documents and material available on record, the respondent No.2 passed the impugned order on 9.11.92, Annexure-8 removing the petitioner as Gaonburah and appointing Respondent No.4 in his place.