STATE OF ASSAM Vs. FARMAN ALI

JUDGEMENT

(1.) Heard Ms. P. Chakraborty, learned counsel for the review petitioners. State of Assam in the Secondary Education Department and Director of Secretary Education, Assam are the review petitioners.

(2.) This petition seeks review of judgment and order dated 19.12014 passed by the writ Court in WP(C) No.2525/2012 allowing the writ petition filed by the respondent.

(3.) Related writ petition was filed for quashing of order dated 21.05.2012 passed by the Inspector of Schools, Nalbari District Circle terminating the service of the respondent as Assistant Teacher and for a direction to the review petitioners to continue his service as Assistant Teacher.