RAM ASRA KHURAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Borah, learned counsel for the petitioner. Also heard Ms. R. Devi, learned CGC appearing on behalf of the respondent Nos. 1, 2, 3 and 4 and Mr. C. Baruah, learned Standing Counsel representing the respondent Nos. 5 and 6.

(2.) The present writ petition is filed assailing the initiation of departmental proceeding including the Memorandum of Charge bearing File No. 5(9)/2022-D (Lab) dtd. 29/9/2022.

(3.) The background facts of the present case can be summarised as follows: