PROTIM PATNI DEY Vs. OIL INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. N Deka, learned counsel for the petitioner and Mr. SN Sarma, learned senior counsel appearing on behalf of all the respondents.

(2.) The petitioner's case in brief is that he was appointed as a Graduate Teacher for a period of 6 months with effect from 13.07.2011 in the Oil India H.S School, Duliajan.

(3.) The petitioner was thereafter issued a show-cause notice dated 23.09.2011 on the charge of having sexually harassed a girl student of class-IX. The petitioner was suspended on 23.09.2011. The petitioner filed a reply dated 24.09.2011 to the show-cause notice and subsequently notice of enquiry dated 26.09.2011 was issued by the respondents, wherein, it was stated that a formal enquiry was to take place. Thereafter, the respondents issued an order dated 19.10.2011, by which the show-cause notice dated 23.09.2011 was withdrawn and the enquiry proceedings to be initiated was also cancelled.