KHAGENDRA NATH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.K. Das, learned counsel for the petitioner as well as Mr. U.K. Nair, learned counsel representing Respondent No.2. Mr. B.D. Das, learned senior counsel represents Respondent Nos.4 & 5, whereas Mr. S. Saikia, learned counsel represents Respondent No.6. Mr. A. Dasgupta, learned senior counsel represents Respondent No.7. In so far as Respondent Nos.1 & 3 are concerned, there is no State counsel present today to represent them.

(2.) THE petitioner was appointed as the State Secretary, Bharat Scouts and Guides, Assam vide Notification dated 01.04.2014, issued under the hand of the State Chief Commissioner, Bharat Scouts and Guides, Assam. The term of appointment was for one year from the date of joining. On expiry of the initial term, another Notification was issued on 09.04.2015 extending his services for another year w.e.f. 02.04.2015, on the same terms and conditions as mentioned in the earlier appointment order.

(3.) PETITIONER is aggrieved of the Order/Notification dated 22.01.2016, whereby he was placed under suspension, in purported exercise of powers under Rule 52(5) (w) of the Bharat Scouts and Guides Rules (for short, "the Rules"). On the said facts, prayer in the writ petition is for setting aside the suspension order dated 22.01.2016 and for a direction to the respondent authorities to allow the petitioner to continue as State Secretary, Bharat Scouts and Guides, Assam on the strength of the extension order dated 09.04.2015.