ABDUL MATIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chanda, learned counsel for the petitioner. Also heard Ms. P R Mahanta, learned counsel for the respondent no. 1 being the authorities under the Revenue and Disaster Management Department of the Government of Assam and Mr. H Sarma, learned Additional Senior Government Advocate for the respondents no. 2 to 6.

(2.) The petitioner was serving as a Lot Mandal of Lot No. 6 under the Dabaka Revenue Circle. While in service, the petitioner was taken into custody in connection with Dabaka Police Station Case No. 13/2022 under Sec. 120 (B)/384/409/420 of the Indian Penal Code on 29/1/2022. Consequent of being under detention beyond 48 (forty eight) hours, the petitioner was placed under deemed suspension by the order dtd. 1/2/2022 of the Deputy Commissioner, Hojai at Sankardev Nagar.

(3.) Subsequently the petitioner was released on bail by the order dtd. 25/3/2022 of the competent authority. In the meantime, by an order dtd. 3/6/2022 the respondents no. 4 and 5, respectively, were appointed as Inquiry Officer and Presenting Officer for the purpose of disciplinary proceeding against the petitioner.