JINNA ABDUR RAHIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AB Choudhury, learned counsel for the petitioner and also heard Mr. B. Choudhury, learned State-counsel for the respondents.

(2.) By this writ petition the petitioner has challenged his suspension order dated 28.1 97 by which he was put under suspension pending drawal of departmental proceeding with effect from the date of his arrest in connection with Boko PS Case No.181/96.

(3.) The case of the petitioner is that he has been working as an Assistant Teacher at No. 1 Dakhin Rangapani LP School under Boko Police Station in the district of Kamrup. On 13.12.96, he was arrested along with some other persons in connection with Boko PS Case No. 181/96 registered under sections 147/325/365/302/201 IPC on the basis of an FIR lodged with the police on 20.10.96 by one Md Kaser Ali. Immediately after his arrest the petitioner moved a bail application for his release before the competent Court and he was granted the privilege to go on bail. But surprisingly petitioner was placed under suspension by the impugned order dated 28.1.97 with effect from the date of his arrest in connection with the said police case i.e. 13.12.96.