RAHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Das, learned counsel appearing for the writ petitioner. Also heard Mr. S. Dutta, learned Standing Counsel, Revenue Department, appearing for the respondent Nos. 1 to 3 and Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, appearing for the respondent Nos. 4 & 5.

(2.) By way of this writ petition under Article 226 of the Constitution of India, the writ petitioner is challenging the impugned order dtd. 14/10/2024 passed by the District Commissioner, Barpeta, placing the writ petitioner under suspension and the subsequent extension orders passed thereafter.

(3.) The factual matrix of the case is that the writ petitioner, while working as Lot Mandal in the establishment of Deputy Commissioner, Barpeta, was placed under suspension by order dtd. 14/10/2024, on account of his arrest in connection with a criminal case alleging demand and acceptance of illegal gratification. Thereafter, the writ petitioner was released on bail on 28/10/2024, which was intimated by the writ petitioner on 10/12/2024 to the office of the Director, Land Records and Surveys, etc., Assam. Thereafter, the charge-sheet was served upon the writ petitioner on 18/12/2024, i.e., within the stipulated 90-day period from the date of suspension. Thereafter the writ petitioner's suspension was further reviewed and extended by order dtd. 22/1/2025.