Citation : 2022 Latest Caselaw 3895 Gua
Judgement Date : 28 September, 2022
Page No.# 1/2
GAHC010194412022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6472/2022
MD AZHARUDDIN
S/O- LT. NOWSAD ALI, R/O- VILL- BORIGAON, P.S. MORIGAON, DIST.-
MORIGAON, ASSAM
VERSUS
THE STATE OF ASSAM AND 3 ORS
TO BE REP. BY THE SECY. TO THE GOVT. OF ASSAM, ELEMENTARY
EDUCATION DEPTT., DISPUR, GHY-6
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
MORIGAON
P.O.
P.S. AND DIST.- MORIGAON
ASSAM
PIN- 782105
4:THE BLOCK ELEMENTARY EDUCATION OFFICER
MAYONG
P.O. MAYONG
DIST.- MORIGAON
ASSAM
PIN- 78241
Advocate for the Petitioner : MR. A M S MAZUMDER
Advocate for the Respondent : SC, ELEM. EDU
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 28-09-2022
Heard Mr. AMS Mazumder, learned counsel for the petitioner.
The petitioner has challenged the order dated 31.03.2022 by which he was suspended. According to him despite lapse of 90 days, the Disciplinary Authority concerned has not reviewed the suspension order and therefore, the order of suspension has to be set aside in terms of the Division Bench judgment dated 04.10.2019 in WP(C) No. 3218/2019 (Rakibuddin Ahmed vs. State of Assam & Ors.) (Annexure-7).
Mr. A Phukan, learned counsel submits that he may be given 2 (two) days' time to obtain instructions.
In view of above, list the matter on 30th September, 2022.
A copy of this order be furnished to Mr. A Phukan, learned counsel during the course of the day.
JUDGE
Comparing Assistant
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!