DAMILTON HOOJON Vs. THE STATE GOVERNMENT OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) Heard Mr. S.Wahlang, learned counsel appearing for the petitioner and also Ms. N.G.Shylla, learned GA appearing for the respondents.

(2.) By this writ petition, the petitioner is assailing the impugned order being No. NST/I-5/2005/3085, dated Nongstoin 12-08-2015 (Annexure-I to the writ petition), for placing the petitioner under suspension pending departmental proceedings. For easy reference, the impugned suspension order is quoted hereunder:- <FRM>JUDGEMENT_5_LAWS(MEGH)11_2015_1.html</FRM>

(3.) It is also stated in the writ petition that the petitioner also filed many representations including one representation dated 07-07-2015 before the respondents requesting them to reinstate him as no departmental proceedings had been initiated for the last 10(ten) years against him. The Addl. District Medical & Health Officer, West Khasi Hills, Nongstoin under his letter dated 15-07-2015, informed the petitioner that since there is a police case against the petitioner and also the trial of that case is now pending in the Court, he declined to accept the request of the petitioner for re-instatement. It appears from the pleadings of the parties that the petitioner had been placed under suspension for involvement in a criminal case for which the trial is pending.