MAHENDRA NATH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.K. Sarma, learned counsel for the petitioner and Mr. A.C. Buragohain, learned Government Advocate, Assam.

(2.) The challenge in the instant writ application is against an order dated February 17, 1998 passed by the Chief Secretary to the Government of Assam imposing the penalty of removal from service on the writ petitioner. The aforesaid penalty of removal from service has been imposed after holding a regular departmental enquiry in respect of the allegations brought against the writ petitioner by charge memo dated August 30, 1995.

(3.) The grievances of the writ petitioner as against the penalty imposed are several as would appear from the averments made in the writ petition. However, for the purposes of the present case, this Court is concerned with only one question namely, the effect of not furnishing the writ petitioner with a copy of the report of enquiry. The aforesaid position on facts i. e. that no copy of the enquiry report was furnished to the writ petitioner, has been admitted by the State.