ATUL CHANDRA BURAGOHAIN Vs. ASSAM STATE HOUSING BOARD

JUDGEMENT

(1.) HEARD Mr. U Bhuyan, learned counsel appearing for the petitioner. Also heard Mr. C Goswami, learned standing counsel who represents the Assam State housing Board and its officers arrayed as respondents.

(2.) THE petitioner who was functioning as a Petty Cashier of the Assam State housing Board hereinafter referred to as "the Board" is before this Court to challenge the dismissal order dated 21. 07. 2001 and also the order dated 3. 11. 2001 whereby his appeal against the dismissal order was rejected by the respondent No. 2. The petitioner is also seeking a de novo enquiry as has been suggested by the Inquiry Officer in his report dated 22. 02. 2001 on the role played by others in respect of the allegations of defalcation of the Boards Funds which lead to the Disciplinary Proceedings against the writ petitioner.

(3.) THE disciplinary proceeding was initiated against the petitioner by issuing a show-cause notice dated 19. 3. 1998 containing the following charges: