SIBA PRASAD SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B M Deka, learned counsel for the petitioner. Also heard Mr. K Konwar, learned Additional Advocate General, appearing for the respondent Nos. 1, 2, 3, 5 & 6 and Mr. B Sarma, learned Standing counsel, Accountant General (A&E), Assam for the respondent No. 4.

(2.) The petitioner by way of instituting the present writ petition, has prayed for a stay of the departmental proceeding instituted against him, till the disposal of the criminal proceedings instituted against him, on the same set of allegations. The petitioner has also presented a challenge to an order dtd. 16/2/2025, placing him under suspension, in pursuance to his arrest in connection with the criminal proceedings so instituted against him.

(3.) The facts in brief requisite for adjudication of the issue arising in the present writ petition is noticed as under.