MITALI KONWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel appearing for the petitioner and Mr. K. Gogoi, learned Standing Counsel, Higher Education for respondent Nos. 1 to 4.

(2.) The petitioner who was serving as the Principal of Moran College in Sivasagar District was arrested on 06.09.2020 in connection with Dibrugarh P.S. Case No. 1443/2020 registered under Section 344/326/34 IPC read with Section 14 of the Child and Adolescent Labour (Prohibition and Regulation) Act and Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) By an order dated 15.09.2020, the Sessions Judge, Dibrugarh granted bail to the petitioner. As the petitioner was in custody for more than 48 hours, the Director of Higher Education, Assam by order dated 08.09.2020 suspended her from service with immediate effect.