JAMAL UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, the learned counsel for the petitioner. The respondents are represented by Mr. N. Sarma, the learned standing counsel for the Department of Elementary Education.

(2.) The petitioner is the Headmaster of the Rabidaspara Harijan M.V. School in Cachar district and the challenge here is to the order dated 108.2010 (Annexure-7), whereby the penalty of dropping one annual increment was imposed on the delinquent under Rule 7 of the Assam Services (Discipline and Appeal) Rules, 1964 (hereinafter referred to as the "Discipline Rules"). Under the same order, the Headmaster suspended on 07.07.2009 (Annexure-3), was reinstated, to his original post.