IMRAN HUSSAIN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Islam, learned counsel for the petitioner. Also heard Mr. B Gogoi, learned counsel for the Health Department.

(2.) The petitioner has prayed for setting aside the impugned Order dtd. 30/10/2019 issued by the Mission Director, National Health Mission, Assam, by which the petitioner's prayer to rejoin his service as a Pharmacist in the Rashtriya Bal Swasthya Karyakram (RBSK), Boitamari PHC in Bongaigaon District has been rejected.

(3.) The petitioner's case is that the petitioner was initially appointed as a Pharmacist in the RBSK, Boitamari PHC in Bongaigaon District, vide Order dtd. 1/3/2014, on contract basis for the period from 5/3/2014 to 31/3/2017. However, the petitioner was arrested on 9/8/2016 in connection with Abhayapuri P.S. Case No. 347/2016 under Ss. 147/148/149/447/341/325/326/354/307/379/371 of the IPC. The petitioner was released on bail on 12/9/2016. The petitioner thereafter wrote a letter dtd. 17/9/2016 to the respondent No. 3 praying that he should be allowed to rejoin his post/duty. The petitioner's letter dtd. 17/9/2016 praying to rejoin his post was forwarded to the respondent No. 2 by the respondent No. 3 vide letter dtd. 30/11/2016.