RAJIV MUKTIAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. TC Chutia, learned State counsel.

(2.) The petitioner, who was serving as a cook in the establishment of the State Fire Services Organization of the Govt. of Assam was served with a show cause notice dated 23.06.2014 by the Superintendent of Police-cum-F & ESA, F & ES Assam. The said show cause notice raises the allegation that on 106.2014, while the petitioner was in the Fire and Emergency Services, Headquarter for official duty, he had consumed liquor and entered the Office Chamber of the Superintendent of Police unauthorizedly at about 11 P.M, and had uttered unparliamentary words.

(3.) Further allegation is that on 06.06.2014 at about 9 P.M., the petitioner had again consumed liquor and entered the Headquarter Control Room and misbehaved with the personnel on duty.