JALAL UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner was appointed as a, LDA in the Assam Secretariat on 24/10/1972. Thereafter, he was promoted as UDA. On 11.4.90 the petiitoner was placed under suspension by the Secretary to the Govt. of Assam with effect from 17/4/1990. Two departmental proceedings were initiated against the petitioner. They are Annexure-2 and 3 to the writ application. The charges are as follows :

(2.) The other charge brought against the petitioner was as follows :

(3.) The petitioner on receipt of the show cause submitted an application to disciplinary authority praying for to allow him to inspect the relevant record which was denied to him. Thereafter, another application was filed with the same prayer so as to enable him to submit written statement. That also was denied. The petitioner submitted his written statement without inspecting the relevant documents. The disciplinary authority appointed one Shri D. Chakraborty as the Enquiry Officer. The Enquiry Officer submitted a report which is Annexure-4 holding that Charge No.l has not been proved and Charge No.2 and 3 in the first enquiry was proved.