ANIL DEKA Vs. GUWAHATI MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. Y. S. Mannan, the learned counsel appearing on behalf of the petitioner. Mr. P. Nayak, the learned counsel appears on behalf of the respondent Nos.1 to 4.

(2.) The case of the petitioner herein is that the petitioner was initially appointed as a Majdoor in the Assessment Branch, Zoo Road in the respondent No. 1-Corporation. Thereupon the petitioner was appointed as a LD Assistant (Assessment Branch), GMC vide an order dtd. 26/12/1987 issued by the Commissioner, GMC. Subsequent thereto, by the order dtd. 20/6/2013, the petitioner was promoted as a Deputy License Officer at Dispur Zone of the Respondent-Corporation.

(3.) On 19/1/2015, the Commissioner, GMC vide an order had placed the petitioner under suspension pending drawal of departmental proceedings with immediate effect. At this stage, it is relevant to take note of that an FIR was filed against the petitioner before the Dispur Police Station and on the basis thereof Dispur P.S. Case No.112/2015 was registered under Sec. 409 of the Indian Penal Code.