BHUPEN BRAHMA Vs. PREETOM SAIKIA

JUDGEMENT

(1.) Heard Ms. R.S. Deuri, learned counsel for the petitioner. Also heard Mr. M. R. Laskar and Ms. N. Phukan, learned counsel for the respondent No.1. Ms. N. Choudhury, learned counsel for the respondent No.2. Mr. N. Sarma, learned counsel for the respondent No.3.

(2.) Matter relates to non-compliance and deliberate violation of the order dated 07.04.2016, passed by this Court in WP(C) No.2349/2016.

(3.) Issue involved in the said WP(C) No.2349/2016 was for provincialisation of the service of the petitioner as a Language (Assamese) Teacher in Kabiram Basumatary Memorial Middle English School, village Aithanjhar, Gerua Bazar in the district of Udalguri under BTC, as per the provisions of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011, amended in 2012, during its force.