BRIJESH KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. R. P. Kakati, learned Senior counsel assisted by Mr. S. Sutradhar, learned counsel for the respondent Nos. 1 to 5 and 8 to 10 representing IIT, Guwahati.

(2.) The petitioner submitted that he is against the impugned extension of his suspension order under Ref: AD/LM/447/BKR/17/35 dated 05.09.2018 passed by the respondent IIT, Guwahati through the Registrar and Secretary to the Board of Governors of said IIT, Annexure LV to his Additional Affidavit.

(3.) The issue involved in this writ petition is whether the review of suspension of the petitioner made by the respondent IIT, Guwahati dated 05.09.2019 was beyond the outer time limit fixed for the said purpose or not.