- (1.) The writ petition has arisen from the order of suspension dated 23rd July, 2009 (Annexure 5 to the writ petition) and transfer order dated 24th July, 2009 (Annexure 6 to the writ petition).
(2.) The brief facts relating to the matter giving rise to this writ petition have already been mentioned in my order dated 13th August, 2009. It appears that a scuffle between two persons having political patronage resulted in injuries and loss of property as a result whereof both sought to lodge first information report at the police station Sahajanwa. One of such person, who along with his supporters, caused loss to the private property of other one, sought to taken in custody by the Police. The mob mainly consisting of his supporters, Gheraoed Police Station, attacked Police officials and thereafter also caused a road jam on National Highway, which continued for a few hours. The agitation led by local member of Legislative Assembly belong to ruling party.
(3.) It is alleged that under political pressure Petitioner was firstly placed under suspension and thereafter transferred.;