Gauhati High Court
Kuppum Venkatesh Srikanth @ Kuppum ... vs The Indian Institute Of Technology And 3 ... on 22 November, 2021
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/2
GAHC010187232021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6136/2021
KUPPUM VENKATESH SRIKANTH @ KUPPUM VENKATASH SRIKANTH
S/O LATE KUPPAM SRINIVASACHAR VENKATASH, RESIDENT OF
QUARTER NO. D-118, IIT GUWAHATI, PS CHANGSARI, DIST KAMRUP .
ASSAM,
ASSISTANT PROFESSOR (UNDER SUSPENSION) DEPARTMENT OF
MATHEMATICS, IIT, GUWAHATI
VERSUS
THE INDIAN INSTITUTE OF TECHNOLOGY AND 3 ORS.
REPRESENTED BY ITS DIRECTOR, IITG BORDER ROAD, AMINGAON,
ASSAM, 781039
2:THE DEAN OF FACULTY AFFAIRS
INDIAN INSTITUTE OF TECHNOLOGY
GUWAHATI
IITG
BORDER ROAD
AMINGAON
ASSAM
781039
3:THE REGISTRAR
INDIAN INSTITUTE OF TECHNOLOGY
GUWAHATI
IITG
BORDER ROAD
AMINGAON
ASSAM
781039
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4:THE COMMITTEE FOR REVIEW OF SUSPENSION
INDIAN INSTITUTE OF TECHNOLOGY
GUWAHTAI
REPRESENTED BY THE DEAN OF FACULTY AFFAIRS
IIT
GUWAHATI
IITG
BORDER ROAD
AMINGAON
ASSAM
78103
Advocate for the Petitioner : MR. N BORAH
Advocate for the Respondent : SC, IITG
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 22.11.2021 Heard Mr. H. Mazumder, learned counsel for the petitioner, who submits that the petitioner was suspended w.e.f. 05.01.2019 and that till date no charge sheet has been filed or departmental proceeding initiated.
Issue notice returnable in four weeks.
Mr. S. Sutradhar accepts notice on behalf of Mr. R.P. Kakati, learned counsel for the respondents. He submits that a review of the petitioner's suspension order had been taken on 13.09.2021.
List the matter after 4 (four) weeks to enable the respondents to file their affidavits and to produce the review proceedings on the next date.
JUDGE Comparing Assistant