BASAB BIJOY BHATTACHARJEE Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. A. K. Bhattacharjee, learned Senior counsel assisted by Mr. A. Choudhury, learned counsel for the petitioner; Mr. S.K. Medhi, learned Senior counsel assisted by Mr. A. Das, learned counsel for respondent Nos.1 and 2, i.e., Gauhati High Court and Mr. N. Goswami, learned Govt. Advocate, Assam for respondent Nos.3 and 4, i.e., State of Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 14.06.2012 issued by the Legal Remembrancer and Secretary to the Govt. of Assam, Judicial Department removing the petitioner from Government service from the date of issuance of the said order as well as quashing of resolution of the Full Court of Gauhati High Court dated 08.06.2012, disagreement note of the Portfolio Judge dated 18.04.2012 and the enquiry report dated 15.03.2012.

(3.) Matter relates to imposition of the penalty of removal from service on the petitioner who was a Judicial Officer.