BHUMIDHAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Mahanta, learned counsel for the petitioner and Mr. SS. Roy, learned Government Advocate for the respondents.

(2.) The petitioner was initially appointed as Junior Assistant on 16.11982 and he was confirmed in service on 27.1998. Subsequently, the petitioner was promoted to the post of Senior Assistant and was functioning as Cashier in the establishment of the Deputy Commissioner, Barpeta, Assam.

(3.) On 14.8.2014( Annexure-A), a show cause notice on certain allegation was served upon the petitioner whereby he was required to give a reply within 7 days from the date of the receipt of the letter. The petitioner submitted his reply to the show cause notice on 17.8.2014 (Annexure-B). However, the Deputy Commissioner of Barpeta not being satisfied with the reply of the petitioner issued the suspension order dated 11.2014 (Annexure-C) suspending the petitioner in terms of the provision provided under Rule-6 of the Assam Services (Discipline and Appeals) Rule, 1964.