MD. NUR @ NOOR ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P Kataki, learned counsel for the petitioner. Also heard Shri Rahul Dhar, learned Addl. Senior Government Advocate, Assam representing all the respondents.

(2.) The instant writ petition has been filed challenging a disciplinary proceeding which have culminated in an order of penalty dtd. 31/10/2014 by which the petitioner, who was serving as Constable in the Traffic Branch of Goalpara Police Station, was removed from service.

(3.) It is the further case of the petitioner that the statutory appeal preferred by him was also dismissed vide an order dt. 12/2/2015. The principal ground taken in the writ petition is non-furnishing of the copy of the Inquiry Report. The petitioner contends that though a second show cause notice dtd. 21/10/2014 was issued, the same did not contain the copy of the Inquiry Report for which the petitioner had suffered prejudice in making his response as well as defend himself.