NRIPEN SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.K. Sarma, learned counsel for the petitioner. Also heard Mr. C. Bhatta--charyya, learned standing counsel, Education (Secondary) Department, appearing for the respondents.

(2.) The petitioner was appointed temporarily as Subject Teacher (Chemistry) by letter dated 17.07.1984 in R.B. Higher Secondary and M.P. School, Mirza.

(3.) Subsequently, his service was regularized vide order dated 01.09.1986 as per rec--ommendation of the State Selection Board, Assam. His service was confirmed by order dated 13.02.2004.