GUNA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filed to set aside and quash the impugned order dated 4.6.93 issued under the signature of the Extra Assistant Commissioner, Dibrugarh, respondent No. 5 dismissing the petitioner from service. An appeal was filed and that also) was dismissed by the order dated 4.6.98.

(2.) The petitioner herein was a Mandal and the allegations as against him were as follows:

(3.) On the same set of charges there also was a criminal case being GR Case No. 1127/92 before the Sub-Divisional Magistrate (Sadar), Dibrugarh and by the impugned judgment dated 24.2.97 the writ petitioner was acquitted. The point for determination before the Learned Magistrate was as follows: