BIPUL SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition is preferred by Shri Bipul Sarma, Managing Director of Assam Urban Water Supply and Sewerage Board, Guwahati challenging the notification dated 21.11.2003 (Annexure-1) issued by the Commissioner and Secretary to the Government of Assam, Personnel (A) Department placing him under suspension pending initiation of departmental proceeding.

(2.) I have heard Mr. P. K. Goswami, learned senior counsel for the petitioner and also Mr. B. J. Talukdar, learned State Counsel.

(3.) The order dated 21.11.2003 shows that the writ petitioner has been suspended for purchase of five numbers of Pontoons at an inflected price of Rs. 2 lakhs per Pontoon for Jorhat Water Supply Scheme against the market price of each Pontoon being Rs. 22,000/-. It further appears that the order for purchase of the aforesaid five numbers of Pontoons was issued without inviting tender and in violation of the prescribed procedure and the rules.