MUKTAR GAZI Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) On an application under article 102 of the Constitution of the People's Republic of Bangladesh, the petitioner has called in question the legality and propriety of the Memo No. Øq¡p¢h/Cf/p¡hA-36/2007 (Awn-1L)/150, dated 02.04.2014, suspending the petitioner from the post of Chairman of No.13, Hanarchar Union Parishad (Annexure-E to the Writ Petition) issued under the signature of respondent No. 2, and after hearing of the said application this Court on 21.04.2014 was pleased to issue Rule Nisi upon the respondents to show cause as to why the decision as mentioned above shall not be declared to have been passed without lawful authority and is of no legal effect and/or such other or further order or orders be passed as to this Court may seem fit and proper.