NAYANJYOTI BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. S. Bikash, learned counsel appears for the petitioner. Mr. M. Nath, learned standing counsel appears for PNRD Department.

(2.) The petitioners have assailed the impugned orders of termination dated 23.02.2018, issued by the Commissioner to the Govt. of Assam, PNRD Department, contending that the Respondent No. 3 could not have issued the termination orders, as the respondent No. 5 was the only competent authority who could have issued the termination order. Further, the orders were issued without holding an enquiry or giving an opportunity of hearing to the writ petitioners. The petitioners thus, pray for setting aside the termination orders.

(3.) The petitioner's counsel submits that the petitioners were appointed as Social Audit Expert under the Assam Society for Social Audit (ASSA) on the basis of a selection process.