MONJULA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. DK Mishra, learned Senior counsel assisted by Mr. PK Sarma, counsel for the petitioner. Also heard Mr. D Saikia, learned Senior Additional Advocate General, Assam assisted by Mr. DP Bora, counsel for the respondent Nos. 1, 2 and 3 and Mr. SC Keyal, Assistant S.G.I.

(2.) The petitioner is aggrieved by the impugned Notification dated 05.01.2018, by which she has been attached to the Dental College at Silchar on full time basis with immediate effect until further order.

(3.) The petitioner is presently discharging her duties in the capacity of Head of Department, Department of Prosthodontics at Regional Dental College, Guwahati.