MD. MIZANUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr B Chakravarty, learned counsel appearing for the petitioner. Also heard Miss M Bhattacharjee learned Additional Senior Government Advocate, Assam appearing on behalf of the respondents, who has also produced the records of the disciplinary proceedings held against the petitioner.

(2.) The submissions of the learned counsel have been considered and the records produced have been perused.

(3.) The writ petition has been filed challenging an order dtd. 26/12/2023 passed by the Superintendent of Police, Morigaon and the appellate order dtd. 17/4/2024, passed by the Inspector General of Police (CR) by which the order of the disciplinary authority has upheld the penalty imposed upon the petitioner. The petitioner has also assailed the charge memo, the enquiry proceedings and the enquiry report which was served upon the petitioner by the respondent authorities.