(1.) Heard Mr. N. Borah, learned counsel for the petitioner, Mr.SMT Chisti, learned Standing Counsel for the Elementary Education Department as well as Ms. D Das Barman, learned Additional Senior Government Advocate appearing for the respondent No.6.
(2.) The petitioner was initially serving as an Assistant Teacher in Hizim ME Madrassa, North Karimganj. Thereafter, he was transferred as an Assistant Teacher and posted at Patrichuk Mornoi Chapori ME School, Lakhimpur. The petitioner is aggrieved by an order dated 206.2017, by which he was placed under suspension.
(3.) The order of 22.06.2017 indicates that pending drawal of departmental proceeding and on the basis of a report received from the Officer In Charge of Ghilamara Police Station as regards the arrest of the petitioner in connection with Ghilamara PS Case No.69/2017 u/s 341/294/506/307/323 of IPC and as per instruction of the Additional Deputy Commissioner and In-charge Sub Divisional Officer (C) Dhakuakhana, the petitioner was placed under suspension.