AKSHAYA KUMAR GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order dated 15.9.99 passed by the Assam Administrative Tribunal, Guwahati (hereinafter referred to as "the Tribunal") upholding the decision of the official respondents to take disciplinary action against the petitioner but modifying the penalty imposed in connection therewith, is the subject matter of challenge in the instant proceeding.

(2.) I have heard Mr B.M. Sarma, learned counsel for the petitioner and Ms. R. Chakraborty, learned State counsel for the official respondents.

(3.) The fascicule of facts relevant for the purpose of deciding the controversy have to be presented first.