NEMAI CH. DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S. Bora, learned counsel for the petitioner, Mr. B. J. Talukdar, learned Govt. Advocate, Assam, Ms. A. Verma, learned Standing Counsel, Finance Department and Mr. A. Chetri, learned Standing Counsel appearing for the Pension and Public Grievances Department, Assam.

(2.) BY filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 22.12.2015 passed by the Commissioner and Secretary to the Govt. of Assam, Finance (Establishment -B) Department placing the petitioner under suspension.

(3.) CASE of the petitioner is that he had entered into service under the Govt. of Assam in the year 1979 as Junior Accounts' Officer. Thereafter on being recommended by the Assam Public Service Commission (APSC), petitioner joined the Assam Financial Service. In the course of his long service career spanning about 36 years, petitioner had risen through the ranks and ultimately was appointed as Director of Pensions, Assam.