DIGANTA BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Bordoloi, learned counsel for the petitioner. Also heard Mr. J Handique, learned Standing counsel, Revenue and Disaster Management Department, appearing for the respondent Nos. 1, 2 & 3 and Mr. C K S Baruah, learned Government Advocate, appearing for the respondent Nos. 4, 5 & 6.

(2.) The petitioner in the present writ petition has presented a challenge to an order dtd. 10/1/2024, along with an order dtd. 5/7/2024, issued by the Disciplinary Authority, imposing the penalty of dismissal from service upon the petitioner. The petitioner has also presented a challenge to an order dtd. 25/8/2024, passed by the Appellate Authority in the appeal, preferred by the petitioner against the order, affirming the penalty of dismissal from service as imposed by the Disciplinary Authority.

(3.) The petitioner, herein, while working as a Land Record Assistant in the Office of the Circle Officer, Nazira Revenue Circle, an FIR came to be lodged against him, before the Superintendent of Police, Vigilance and Anti-Corruption, on 14/6/2023, alleging demand of bribe from the complainant.