JADUBANGSH ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. P. Roy, learned counsel for the petitioner. Also heard Ms. U. Sharma, learned Government Advocate representing the State respondents.

(2.) The petitioner, by way of instituting the present proceeding has presented a challenge to an order dtd. 6/2/2020, passed by the Superintendent of Police, Nalbari (Disciplinary Authority), imposing upon the petitioner the penalty of removal from service.

(3.) The facts in brief requisite for the purpose of adjudication of the issues arising in the present proceeding is noticed herein below: