NIPU KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I Rafique, learned counsel for the petitioner. Also heard Mr. SS Roy, learned Junior Government Advocate for the respondent authorities.

(2.) By this writ petition, amongst others, a final show-cause notice dated 07.03.2020 has been assailed on the ground that the manner in which the final show-cause notice was issued would be unsustainable in view of an earlier pronouncement of this Court in a writ petition having same factual matrix. As the issues raised involves only an interpretation of the final show-cause notice, vis-a-vis, the decision of this Court in an earlier writ petition, we propose to take up the writ petition in the motion stage itself for its final consideration with the agreement of the parties.

(3.) Mr. I Rafique, learned counsel for the petitioner for the purpose of this writ petition urges only upon the final show-cause notice dated 07.03.2020 being assailed, although in the writ petition, the departmental proceeding No.01/2019 as well as the enquiry report dated 03.03.2020 had also been assailed, but the same has not been insisted upon for the purpose of this writ petition. As such, the writ petition is taken up only for adjudicating the final show-cause notice dated 07.03.2020 being assailed.