KHABIR UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Abedin, the learned counsel appearing on behalf of the Petitioner and Mr. K. Konwar, the learned Additional Advocate General as well as the Standing counsel of the P&RD Department appearing on behalf of all the Respondents.

(2.) The present writ petition has been filed by the Petitioner assailing the order dtd. 16/9/2023 by which the major penalty of compulsory retirement under Rule 7(v) of the Assam Services (Discipline and Appeal) Rules, 1964 (for short the Rules of 1964) was imposed upon the Petitioner and the notification dtd. 26/9/2023 whereby the order dtd. 16/9/2023 imposing the major penalty was duly notified and given effect to.

(3.) The question involved in the instant writ petition is as to whether imposition of the penalty of compulsory retirement vide the order dtd. 16/9/2023 was in accordance with law.