NITUL CHANDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Roy Choudhury, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned State counsel, appearing for the respondents.

(2.) The petitioner, who is serving as an Extra Writer in the Office of the Senior Sub-Registrar, Kamrup (Metro), Guwahati, was suspended by the Inspector General of Registration, Assam vide order dated 22.07.2016, pending drawal of the departmental proceedings as requested by the Deputy Commissioner and District Registrar, Kamrup (Metro). The petitioner continued to remain under suspension.

(3.) Subsequently, a show cause notice dated 19.08.2016 under Rule 9 of the Assam Services (Discipline and Appeal) Rules, 1964, read with Rule 311 of the Constitution of India was issued on the charges based on the statement of allegations, which were attached thereto. The allegations revolved around purchase of a plot of land by the petitioner. The petitioner responded to the said show cause and thereafter, the Inspector General of Registration, Assam, by an order dated 08.12.2016, reinstated the petitioner in service and had also dropped the departmental proceeding as it appeared to him that it would not serve any meaningful purpose to continue with the departmental proceeding.