BHUSHAN DAS Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. P Katakey, learned counsel for the petitioner. Also heard Mr.UK Nair, learned Senior counsel for respondent Nos.1, 2 and 3 and Mr. TC Chutia, learned State counsel.

(2.) The petitioner in this case is serving as a Peon in the Court of the learned Chief Judicial Magistrate, Goalpara. FIR dated 31.03.2017 was lodged against the petitioner on the complaint of the Head Assistant of the office regarding missing of certain case records, which resulted in Goalpara PS Case No. 129/2017. It is stated that the petitioner was also arrested in connection with the aforesaid Police Station case and, accordingly, he was suspended from service by the order dated 10.04.2017.

(3.) A departmental proceeding being DP No. 2/2017 was drawn up against the petitioner. On an apprehension that the presenting officer in the enquiry would be a person, who would be a man of law, the petitioner has preferred this writ petition praying for a direction that he also be allowed to present his case through a legal practitioner.