ABDUR RASHID Vs. ASSAM POWER DISTRIBUTION CO. LTD.

JUDGEMENT

(1.) Heard Mr. B. Chakraborty, learned counsel for the petitioner. Also heard Mr. S. P. Sarma, learned Standing Counsel for the APDCL.

(2.) The present writ petition is filed seeking a writ of certiorari for setting aside the charge sheet dtd. 12/5/2015 issued by the Managing Director, APDCL (Annexure-VIII), the Enquiry proceedings against the petitioner dtd. 9/8/2016 (Annexure-XXII), the letter dtd. 5/10/2015 (Annexure-XIV) and the appellate order dtd. 2/11/2016 (AnnexureXXV).

(3.) A further prayer for issuance of a writ of mandamus is also sought to issue a direction to the respondent APDCL, to pay the full salary to the petitioner till his date of retirement including the increment earned by the petitioner and full pension and gratuity to the petitioner.