CHANDRA SING BEY` Vs. KARBI ANGLONG AUTONOMOUS COUNCIL

JUDGEMENT

(1.) Heard Ms. N. Saikia, learned counsel for the petitioner. Also heard Mr. J. Chutia, learned counsel for the respondent Karbi Anglong Autonomous Council (KAAC).

(2.) The petitioner who was serving as a Survey Mondol under the respondent council was issued a show cause notice dated 15.06.2013 under Section 9 of the Assam Services (Discipline & Appeal) Rules 1964 read with Article 311 of the Constitution of India on the following charges:-

(3.) In the reply dated 27.06.2013 to the show cause notice, the petitioner admitted the charges and stated as follows:-