RAMANI KUMAR SARMA Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. S. Kataki, learned counsel for the petitioner and Mr. L. P. Sarma, learned Standing Counsel,

(2.) Having regard to the subject matter of the writ petition and the order that is proposed to be passed, issuance of formal notice is considered not necessary and case is taken up for disposal at the motion stage itself.

(3.) Petitioner is the Superintending Engineer of Gauhati University. By order dated 13.02.2014 issued by the Registrar of Gauhati University, petitioner was placed under suspension. Thereafter, show cause notice dated 12.04.2014 was issued to the petitioner asking him to show cause under Rule 9 of the Assam Services (Discipline & Appeal) Rules, 1964 read with Article 311 of the Constitution as to why any of the penalties prescribed in Rule 7 of the aforesaid Rules should not be imposed on the following charges:-