DHRUBAJYOTI BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned senior counsel for the petitioner and also Mr. T. C. Chutia, learned Additional Senior Government Advocate appearing for the State respondent authorities.

(2.) The petitioner, who was serving as a Jailor in the District Jail, Morigaon, was placed under suspension by an order dated 22.03.2017. The petitioner was suspended in connection with ACB Police Station Case No.08/2017 u/s 7/13(1)(d)(ii)/13(2) of the Prevention of Corruption Act, 1988.

(3.) A reading of the FIR in the ACB PS Case No.08/2017 shows that there are some very serious charges against the petitioner. As it is the case, where apart from making a technical suspension of the petitioner on the ground of having been arrested in connection with the aforesaid police case, but such suspension order would also be justified in the public interest inasmuch as, in the event, the petitioner is allowed to remain in office, he may indulge in tempering and manipulating with the materials.