MALEK UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri D. Das, learned Senior Counsel assisted by Shri K.A. Mohammad, learned counsel for the petitioner. Also heard Shri K. Gogoi, learned Standing Counsel, Higher Education Department.

(2.) Considering the subject matter in dispute and as agreed to by the parties, this writ petition is taken up for disposal at the admission stage.

(3.) The petitioner has put to challenge the Report No. 13 of 2016-17 submitted by the Director of Financial Inspections (herein after DFI), Assam, a Disciplinary Proceeding initiated vide Show Cause Notice dtd. 27/3/2017 which had culminated in an order dtd. 13/12/2017 by which a penalty for recovery of an amount of Rs.19,69,330.00 (Rupees Nineteen Lakh Sixty Nine Thousand Three Hundred and Thirty rupees only) has been directed.