NILI CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filed challenging the notification dated 20-11-96 issued by the Joint Secretary to the Government of Assam, Education Department in exercise of the power under Rules 2 and 3 of the Government Aided College Management Rules, 1976 constituting a Special Body for Banikanta Kakati College, Nagaon, District Barpeta and dissolving the earlier Governing Body constituted vide order dated 20-12-94.

(2.) The petitioner herein is a member of the earlier Governing Body of Bani Kanta Kakati College, Nagaon. On 2-12-94 the Director of Public Instruction, Assam, Kahilipara, Guwahati-19, reconstituted a Governing Body for the aforesaid College Vide Annexure-A. Thereafter by the impugned Notification, Annexure-B, earlier Governing Body was dissolved and a new Body was constituted. It is the legality and validity of this order which has been challenged in this writ application.

(3.) I have heard Shri B. K. Sharma, learned Advocate for the petitioner, Shri H. N. Sarma, learned Advocate for Respondents No. 1, 2 and 3, Shri P. C. Deka, learned Advocate for Respondent No. 12 and Shri Chutia, learned Advocate for Respondent No. 4.