DULU KUMAR GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Barkataki, learned counsel for the petitioner and Mr. M Choudhury, learned counsel for the respondents.

(2.) The case of the writ petitioner in brief is that he was serving as Senior Field Assistant under the Assam Mineral Development Corporation and after rendering about 23 years of service, he was dismissed from service on 12.3.2010 after departmental proceeding was drawn against him.

(3.) The facts leading to his termination is that a show cause notice vide Memo No. AMDC/ET/93/2267 dated 24.1.2008 was issued to the petitioner and thereafter another show cause notice vide Memo No.AMDC/ET/93/949 dated 10.7.2008 (Annexure-1) was issued to him under Rule 9 of the Assam Services (Disciplines and Appeals) Rules 1964 read with Section 311 of the Constitution of India asking him to show cause as to why the penalty prescribed in Rule 7 of the aforesaid Rules should not be inflicted upon him on the following charges-