PRASHANNA BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) An order dtd. 13/1/2023 issued by the Project Director, Assam State AIDS Control Society and Director cum Member Secretary, Assam State Blood Transfusion Council by which the services of the petitioner as Laboratory Technician has been terminated is the subject matter of challenge in this writ petition.

(2.) The projected case by the petitioner is that he was appointed as a Laboratory Technician by the Project Director, Assam State AIDS Control Society (herein after called the Society) on 16/9/2005 and was allowed to work at the Blood Bank attached to the Guwahati Medical College Hospital (GMCH). Though the period of service was stated to be 6 (six) months, it was extended from time to time. On 11/1/2023 pertaining to an incident occurring in the counter of the aforesaid Blood Bank, and FIR was lodged in the concerned Police Station which was registered as Bhangagarh P.S. Case No. 10/2023 under Ss. 420/406 IPC. In connection thereto, the petitioner was also arrested and subsequently granted bail by this Court on 30/1/2023. In the meantime, vide the impugned order dtd. 13/1/2023, the service of the petitioner was terminated. The petitioner had submitted a representation and thereafter has filed the present writ petition.

(3.) I have heard Shri A. Bhattacharya, learned counsel for the petitioner whereas Shri P. Nayak, learned counsel has appeared for the respondents.