MRIDUMONI DHEKIAL PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this writ petition the petitioner has assailed the legality and validity of the action of the respondents in repatriating her to parent department from the department to which she was sent on deputation. The petitioner while was serving as Subject Teacher in English in S.P. Bordoloi Girls' Higher Secondary School, her service was placed at the disposal of English Language Teaching Institute (ELTI), Assam for a period of one year by Anenxure-5 order dated 28.12.04. Along with the petitioner some other Subject Teachers were also deputed to ELTI by the same very order.

(2.) Prior to such deputation of the petitioner to ELTI, the petitioner completed a three months training course called XVIII Resource Persons' Course conducted by the Central Institute of English and Foreign Language. Pursuant to the aforesaid Annexure-5 order dated 28.12.04, the petitioner was relieved from her school on 28.6.05 and in her place Smt. Sibani Paul, Subject Teacher in English of another school namely Namdeuri Higher Secondary School, Jorhat was posted.

(3.) The petitioner joined ELTI and according to her, she had been rendering her service with outmost dedication and sincerity. However, by the impugned orders dated 12.8.05 and 22.8.05 (Annexure 7 and 8 respectively), she was reverted back to her school and released from the institute. The orders read as follows: