VIJAY KUMAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Deka, learned counsel appearing for the writ petitioner. I have also heard Mr. D. Nath, learned Additional Senior Government Advocate, Assam, appearing for the official respondents.

(2.) The writ petitioner was placed under suspension by order dated 01/07/2017 while he was serving as Assistant Executive Engineer in the Tinsukia PWD Rural Road Sub-Division, since he was arrested by the Police in connection with CM's Special Vigilance Cell Police Station case No. 6/2017 registered under Sec. 120B/406/409/468/471/420/511 Penal Code read with Section13(2)/15 of the Prevention of Corruption Act, 1988. The petitioner was later on enlarged on bail granted by the Court of Special Judge. The grievance expressed in this writ petition pertains to the failure on the part of the respondents to revoke the order of suspension even after the lapse of more than one year.

(3.) Mr. Deka submits that the departmental authorities have neither served any charge memo upon the petitioner nor have they reviewed the order of suspension furnishing any justification for continuance of the order, which clearly goes to show that there is no need to continue with the suspension of the petitioner any further.