AOICHARJYA JIBON BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned Senior Counsel assisted by Mr. T. Kashyap, the learned counsel; Mr. A. Chowdhury, the learned Senior Counsel assisted by Ms. B. Chowdhury, the learned counsel as well as Mr. Y.S. Mannan; Mr. M. Bhuyan; Mr. A.K. Baruah; Mr. T. Deuri; Mr. L. Wangsa and Mr. A. Atreya, the learned counsels representing the respective writ Petitioners in the present batch of writ petitions. Also heard Mr. N. Kohli, the learned Senior Counsel assisted by Mr. A. Roy and Ms. N. Menon, the learned counsels as well as Mr. D. Nath, the learned Senior Government Advocate, Assam, representing the State of Assam.

(2.) The present batch of writ petitions challenge the initiation of the Departmental Proceedings against the writ Petitioners on the basis of 2 (two) reports submitted by the One Man Commission appointed by the State of Assam for the Combined Competitive Examination (CCE), 2013 and Combined Competitive Examination (CCE), 2014.

(3.) At the outset it is relevant to take note of that in some of the writ petitions a contention has been urged questioning upon the legality and validity of the continuation of the Departmental Proceedings pending the criminal proceedings.