PURNIMA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, learned counsel for the petitioner. Also heard Mr. A. Chakraborty, learned Govt. advocate for the respondents.

(2.) Alleging that the petitioner is under continued suspension without any reasoned order, the present writ petition has been filed under Article 226 of the Constitution of India.

(3.) It is noted that the matter has been listed for the sixth occasion today in motion column. However, an affidavit-in-opposition has been filed by respondent no.2. Therefore, although a formal notice of motion has not been issued till date, but at the joint prayer made by the learned counsel for both sides, the matter has been heard for disposal at the motion stage.