CHITTARANJAN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. G. Kundu, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned standing counsel, Finance Department, appearing on behalf of all the respondents.

(2.) By way of instituting the present proceedings, the petitioner has presented a challenge to an order, dtd. 5/6/2013, issued by the Commissioner and Secretary to the Government of Assam, Finance(Taxation) Department, by which the representation as submitted by the petitioner against the Inquiry Report, came to be rejected. The petitioner has also presented a challenge to an order, dtd. 6/6/2013, passed by the disciplinary authority imposing upon the petitioner, a penalty of withholding of 2(two) annual increments without cumulative effect.

(3.) The petitioner while working as the Superintendent of Taxes under the respondent authorities, was served with a Show Cause Notice, dtd. 27/6/2008, issued by the Principal Secretary to the Government of Assam, Finance Department, initiating a disciplinary proceeding basing on 2(two) allegations levelled against him therein. Basing on the allegations so levelled against the petitioner, a charge of gross negligence of duty, insubordination and breach of trust, resulting in loss of Government revenue, came to be levelled against him.