DIGANTA KUMA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Tanmay Jyoti Mahanta, learned Senior counsel, assisted by Mr. Hrishikesh Buragohain, learned counsel for the petitioner. Also heard Mr. Devajit Saikia, learned Senior counsel assisted by Mr. Santanu Bora, learned Standing counsel, Guwahati Municipal Corporation and Guwahati Development Authority for the respondent Nos. 1 to 4 and proforma respondent No. 6.

(2.) The petitioner is an Assistant Executive Engineer (A.E.E.) in the Guwahati Municipal Corporation (GMC, in short) and was serving as Executive Engineer in-charge of Division-V of said Corporation, located at Dispur Super Market, Guwahati.

(3.) The brief fact of the case is that on 09.08.2019 around 01:36 pm a person, by name Musley Kript updated cover photo of his Face Book Account with a photograph that consists of some persons including few women, celebrating a party, in which the respondent No. 5, an Assam Civil Service Officer, serving as Collector of GMC could be seen with a glass in her hand along with some other employee of GMC. In the said social media platform the petitioner made his comment as follows: