BIRENDRA NATH SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned senior counsel for the petitioners. Also heard Mr. T.C. Chutia, learned Addl. Senior Govt. Advocate appearing for the State respondents.

(2.) As the Court intended to deal into the question as to why the required follow up actions are not being taken after an order of suspension is issued, this Court had also requested the services of Mr. D. Saikia, learned Senior Advocate for the State of Assam for his views.

(3.) Apart from the aspect that individual persons have approached this Court by filing separate writ petitions against separate suspension orders, but all such suspension orders are required to be dealt with on the basis of a common question of law, which itself may be sufficient to adjudicate upon the writ petition without going into the individual merits and demerits of the suspension orders and therefore, this Court deems it appropriate that all the five writ petitions be taken up together and be given its consideration by a common order.