SAYYED ALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the three writ petitions being laid on the same premises, the same are heard and disposed of by this common judgment and order. Challenge made are to the individual orders of suspension, all dated 10.09.2016. The writ petitioners are employed as District Transport Officers (DTO) under the establishment of the Transport Department, Government of Assam. The petitioner in WP(C) 5568/2016 is posted at Karbi Anglong District whereas the petitioner in WP(C) 5569/2016 is posted at Tinsukia District and the petitioner in WP(C) 5725/2016 is serving at Srirampur M.V. Check Gate in the District of Kokrajhar.

(2.) Save some variations in the individual orders of suspension, the imputations made are common to all. For ready reference, the relevant extracts of the said three orders of suspension are reproduced hereunder:

(3.) Before adverting to the facts of the cases, the position as obtaining today is that this Court while issuing notice have also stayed the operation of the orders of suspension. This is how the Interlocutory Applications i.e. IA 1875/2016 in WP(C) 5568/2016 and IA 1865/2016 in WP(C) 5569/2016 came to be filed by the State respondents seeking modification and/or for vacating the interim orders. On record, no Interlocutory Application has been filed in WP(C) 5725/2016.