PRASANTA KUMAR BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard, Mr. B. D. Konwar, learned Senior counsel, assisted by Mr. H. Agarwal, learned counsel for the petitioner. Also heard Mr. A. K. Ghose, learned counsel for the respondent No.1, and Mr. S. Dutta, learned counsel for the respondent No.2, as well as Mr. T. C.Chutia, learned Government Advocate, Assam, for the respondent Nos. 3 to 5.

(2.) The present petition under Article 226 of the Constitution of India calls in question the order dtd. 10/7/2024, issued by the District Commissioner, Sonitpur, Tezpur whereby an enquiry was directed against the petitioner, Gram Pradhan of Lot 11, Village-Bamunchuburi, Mouza- Bhairabpad and pending such enquiry, his function was dives-ted and assigned to another Gram Pradhan.

(3.) The petitioner also assails the consequential position reflected in the reply furnished under the Right to Information Act, 2005 (RTI Act for short), indicating his removal and withholding of his honorarium.