HUSSAIN ALI (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Sarma and Mr. J Deka, learned counsels for the petitioner. Also heard Mr. D Nath, learned Senior Government Advocate representing the State.

(2.) The present writ petition is filed assailing the impugned order dtd. 2/7/2021 issued by the Deputy Commissioner of Police (ADMN), Guwahati whereby the petitioner was suspended with immediate effect. The further challenge is the order dtd. 11/10/2021 issued by the same authority dismissing the petitioner from service in exercise of power under Article 311 (2)(b) of the Constitution of India.

(3.) The background facts leading to filing of the present petition can be summarized as under: