BADRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel for the petitioner, Mr. A. Deka, learned Standing Counsel, Elementary Education Department, Government of Assam, for respondent Nos. 1 to 5 and Mr. M. Hussain, learned counsel for respondent Nos. 6 to 14.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 04.08.2015, passed by the District Elementary Education Officer (DEEO), Dhubri, removing the petitioner as President of the School Managing Committee (SMC) of Dakhin Khankhowapara L.P. School under Bilasipara Education Block in the district of Dhubri and further seeks a direction to the respondents to allow him to continue as President of the School Managing Committee (SMC) of the said school.

(3.) Relevant portion of the order dated 04.08.2015, reads as under :-