LAWS(GAU)-2025-2-36

DIBYA JYOTI BORA Vs. STATE OF ASSAM

Decided On February 05, 2025
Dibya Jyoti Bora Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. KN Choudhury, the learned senior counsel assisted by Mr. J Patowary, the learned counsel appearing on behalf of the petitioner. Mr. HK Das, the learned counsel appears on behalf of the Gauhati High Court.

(2.) The present writ petition has been filed challenging the show cause notice dtd. 22/5/2023 issued by the District and Sessions Judge, Nagaon, Assam and the subsequent initiation of the departmental proceedings on the basis of memorandum of charges dtd. 30/6/2023.

(3.) The question which arises for consideration before this Court is as to whether on the basis of anonymous complaints, a departmental proceedings could have been initiated?