SAHIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MJ Baruah, learned counsel for the petitioner and Mr. S Sarma, learned counsel appearing for respondent Nos.2 and 3. Also heard Mr. G Sarma, learned counsel appearing for respondent No.1. None appears for respondent No.4, although by the office note dated 2.03.2013 notice upon respondent No.3 had been duly served.

(2.) The case of the petitioner is that, he was working as District Project Engineer under the Sarba Sikha Abhhiyaan (SSA), Assam and he was last working in the same capacity in the district of Cachar. It is stated that the petitioner had an unblemished service career for long 14 years since 2002 when he had joined SSA as Junior Engineer. It is the case of the petitioner that while he was working in the Cachar, the petitioner had raised certain objections and allegations against the then Mission Co-ordinator of SSA, Cachar, namely, Shri Nibaran Das, who is impleaded as respondent No.4 by name in this writ petition.

(3.) Consequent to raising such serious allegations and objections against the respondent No.4, the said respondent No.4 started threatening the petitioner of implicating him in false and serious cases by stating that the said Mission Director SSA had good relation with the Mission Coordinator of SSA.