PRADIP KR. BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhuyan, learned counsel for the petitioner as well as Mr. J.M.A. Choudhury, learned counsel representing all the respondents.

(2.) Having regard to the facts in issue, this writ petition is taken up for final disposal.

(3.) The petitioner is an employee serving under the Department of Health and Family Welfare, Government of Assam in the capacity of Service Engineer at the State Health Transport Organization, Silchar. He was placed under suspension on 14.08.2013 following the provisions under Rule 6(2) of the Assam Services (Discipline and Appeal) Rules, 1964, in that, he was arrested and detained in custody for more than 48 hours in connection with Chandmari P.S. Case No.350/2013 registered under Section 498-A of IPC. The said suspension order was issued pending drawal of departmental proceedings.