REGENT COMPUTRONICS PVT. LTD.

ATUL BORA Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSE LIMITED VS. WEDNESBURY CORPORATION [REFERRED TO]
S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
K SUKHENDAR REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. DIPAK MAIL [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
AJAY KUMAR CHOUDHARY VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
STATE OF TAMIL NADU VS. PROMOD KUMAR IPS & ANR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R. Biswas, learned counsel for the petitioner and also heard Mr. S. Das, learned standing counsel for the respondents in Higher Education Department.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 30/10/2024, issued by the Secretary, Higher Education Department, Government of Assam, whereby the petitioner was placed under suspension and also challenged the review order, dtd. 27/1/2025, issued by the Secretary, Higher Education (Technical) Department wherein petitioner's suspension was further extended for a period of 90 days.

(3.) The background facts, leading to filing of the present petition is briefly stated as under:-

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ATUL BORA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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