BABUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) A Disciplinary Proceeding initiated vide a Show Cause Notice dtd. 22/2/2012 which has culminated in an order of imposition of a major penalty of discharge is the subject matter of challenge in this petition filed under Article 226 of the Constitution of India.

(2.) Before going to the issue which has arisen for determination, it would be convenient if the facts of the case are narrated in brief.

(3.) The petitioner was appointed as a Constable (Armed Branch) in the Assam police on 22/3/1993. It has also been brought to notice that in discharge of his duties, the petitioner had sustained injuries in a bomb blast at Bijni on 5/1/2000 and further in connection with his meritorious service, he was awarded the "Police Antrik Suruksha Seva Padak" in 2011.