KAMAL CHANDRA PATAR Vs. THE STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THE Government of Assam constituted a Sub -Divisional Tribal Development Board at Morigaon with immediate effect for a period of one year by notification issued on 23 -8 -79. The petitioner was appointed as the Chairman of this Board. But before the ink of this notification had dried, another order dated 20 -9 -79 was issued by the Government dissolving all the Sub -Divisional Tribal Development Boards. This has been challenged by this petition by the Chairman of the Board as constituted by notification dated 23 -8 -79.

(2.) SHRI Bhuyan has urged two points before me: (1) that the action of dissolving the Board was illegal as no show cause notice was issued to the Chairman, or for that matter, to other members of the Board; and (2) no reason at all has been given as to why the Board was dissolved.

(3.) I do not think if this decision can be pressed into service by this petitioner to contend that the notification in question had conferred any right on him to continue as the Chairman of the Board till the expiry of the period mentioned therein. It seems the Board was constituted at the pleasure of the Governor, and could be dissolved at his pleasure. No emolument was also attached to the office of Chairmanship.