JAMUNA GOGOI PHUKAN Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior counsel assisted by Mr. S. Dutta, learned counsel for the petitioner; Mr. N. Goswami, learned Govt. Advocate, Assam for respondent No.1 and Mr. U.K. Nair, learned Senior counsel assisted by Mr. M.P. Sharma, learned counsel for respondent No. 2, i.e., Gauhati High Court.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of resolution of the Administrative Committee of the Gauhati High Court dated 23.03.2011, resolution of the Full Court of Gauhati High Court dated 28.05.2011 and the Government notification dated 09.06.2011 issued by the Legal Remembrancer and Secretary to the Govt. of Assam, Judicial Department imposing the penalty of compulsory retirement on the petitioner, a Judicial Officer belonging to the Assam Judicial Service.

(3.) As would be evident from the above, in this proceeding, we are called upon to adjudicate the legality and correctness of the decision of the Administrative Committee and the Full Court in imposing the penalty of compulsory retirement on a Judicial Officer.