SAIFUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Mintu Saikia, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned Additional AG and Senior Standing counsel for the Panchayat and Rural Development Department, and Mr. A. Chaliha, learned Standing counsel, Finance.

(2.) The present petition under Article 226 of the Constitution of India has been preferred by the writ petitioner being aggrieved by the order dtd. 28/5/2024, by which he was placed under "deemed" suspension from his services pursuant to being detained in custody by the police authorities. The petitioner has prayed for setting aside of the order dtd. 28/5/2024, and also for reinstatement of his service and release of his arrear of pay.

(3.) Notice upon the respondents in this case was issued on 28/6/2024. Though nearly a year has passed, affidavit-in-opposition has not been filed by the respondent authorities though communications dtd. 2/6/2025, 28/5/2024, 24/7/2024 and 25/3/2025 have been placed today before this Court. In view of the subject matter of the lis and since the updated instructions issued by the respondents have been submitted to the Court, the matter is taken up for disposal with the consent of both sides.