DEEPALI PHUKAN Vs. DIBRUGARH UNIVERSITY AND ORS.

JUDGEMENT

(1.) Heard Mr. S.S. Dey, learned senior counsel representing the petitioner, assisted by Mr. M. Nath, Advocate. Also heard Mr. N.C. Das, learned senior counsel representing Dibrugarh University assisted by Mr. A. Das, Advocate.

(2.) At the outset it may be stated that Dibrugarh University have filed its affidavit-in-opposition and have also produced the relevant records, which have been perused by this Court.

(3.) This is the second time that the petitioner is before this Court challenging the action of the respondent authority in placing her under suspension pending disciplinary proceeding. On an earlier occasion WP(C) 5617/2014 was instituted challenging the Office Order dated 24.09.2014 issued under the hand of the Registrar, Dibrugarh University, Dibrugarh. The said order of suspension was interfered with and a direction was made for reinstating the petitioner in service. The said direction was made in view of the fact that the order of suspension had been passed in violation of Clause 32(i) of the Dibrugarh University Employees' Service Conditions Ordinance, 2000 (as amended upto May, 2007) read with section 18(p) of the University Act, 1965.