ENNYO NANGKAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this writ petition, under Article 226 of the Constitution of India, the petitioner, Shri Ennyo Nangkar, has put to challenge the legality and validity of the Order No. LMD-11-11/1/2021, dtd. 30/9/2021, and the Order No. LMD11011/1/2021/560, dtd. 20/1/2022, issued by the Chief Secretary, Government of Arunachal Pradesh. It is to be noted here that vide the impugned order dtd. 30/9/2021, the petitioner was suspended from his service w.e.f. 29/9/2021, on being detained in custody for more than 48 (fourty eight) hours in connection with SIC (Vig) P.S. Case No. 03/2021, under Ss. 120(B)/409/468/471 of the Indian Penal Code read with Sec. 13(1)(c) and 13(2) of the PC Act, 1988, and vide impugned order dtd. 20/1/2022, the suspension order of the petitioner was extended for further period of 180 days without issuance of Memorandum of Article of Charges.

(2.) The factual background leading to filing of the present petition is briefly stated as under:

(3.) I have heard Mr. M. Pertin, learned Senior Counsel assisted by Mr. K. Dabi, learned counsel for the petitioner. Also heard Mr. I. Riram, learned Additional Senior Government Advocate representing State respondent No. 1 and Mr. D. Kamduk, learned Standing Counsel, Land Management Department, representing respondent No. 2.