STATE OF ASSAM Vs. ANIL KUMAR BARUA

JUDGEMENT

(1.) Heard on admission. In this intra-court appeal the State has questioned the validity of order dated 31.10.2013 passed by the learned Single Judge of this High Court in WP(C) No.172/2008 to the extent he has held that penalty of reduction in rank imposed on respondent is shockingly disproportionate.

(2.) During the relevant period, respondent was working on the post of Junior Administrative Assistant with the appellant.

(3.) By show cause notice dated 22.7.2003, disciplinary proceedings were initiated against the respondent charging him with entering into conspiracy, defrauding and misleading the Government by incorporating misleading notes, pasting the original one in the file and incorporating the name of firm Motorola Limited with vested interest in contravention of Rule 3(i)(ii) and (iii) of the Assam Civil Service (Conduct) Rules, 1963.