RAJ BABU SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I Rafique learned counsel for the petitioner. Also heard Mr. T Chutia, learned Additional Senior Govt. Advocate appearing for the respondents.

(2.) The present writ petition is filed assailing an impugned order dtd. 11/10/2021 issued by the respondent No.6, whereby in exercise of power under sub-clause (b) of the provision 2 of Article 311 of the Constitution of India, the petitioner, namely UBC Raj Babu Singh was dismissed from service with immediate effect.

(3.) The background facts leading to filing of the present petition can be summarized as under: