MD. KHAIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. R. Gogoi, the learned counsel appearing on behalf of the Petitioner and Mr. S.K. Talukdar, the learned counsel appearing on behalf of the Respondent Nos.1, 2, 3, 4 and 5. I have also heard Mr. P. J. Saikia, the learned Senior Counsel assisted by Mr. K. J. Saikia appearing on behalf of the Respondent No.8.

(2.) Heard Mr. P.J. Saikia, learned counsel for the appellant. Also heard Mr. S.K. Talukdar, learned standing counsel, Co-operation Department, appearing for the respondent Nos.2 to 7.

(3.) This writ appeal has been filed against the order dtd. 19/3/2021 passed by the learned Single Judge in WP(C) No.5879/2019, by which it was directed that the writ petitioner, who was suspended from service, be given a show cause notice and be heard in a departmental proceeding.