AJOY KAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. H. K. Deka, learned Sr. Counsel for the petitioner. Also heard Mr. A. K. Goswami, learned Sr. counsel and S. C. , K. A. A. C, assisted by Mr. S. Banik, learned S. C. , K. A. A. C.

(2.) THE petitioner, a Lower Primary School teacher being aggrieved by the termination of his service on ground of gross negligence of duty, has invoked the writ jurisdiction of this Court.

(3.) THE petitioner was first appointed as L. P. School teacher on 27. 01. 86. His appointment order was issued by the Secretary, Primary Education Board, Karbi Anglong Autonomous District Council, Diphu. Eventually he became the Head Pandit of the L. P. School in which he had been serving