LAWS(GAU)-2009-9-37

BHOGESWAR BORAH Vs. STATE OF ASSAM

Decided On September 03, 2009
BHOGESWAR BORAH Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Being aggrieved by the order dated 3.4.2002 passed by the Commandant, Assam Commando Battalion, Mandakata, North Guwahati, the disciplinary authority of the petitioner as well as the one dated 8.8.2003 by the Inspector General of Police (T. A. P.), Assam, his departmental appellate authority, sustaining the penalty of discharge imposed on him, the petitioner seeks the intervention of this Court for redress.

(2.) I have heard Mr. P. Talukdar, learned counsel for the petitioner and Mr. B. J. Ghosh, learned State Counsel for the respondents.

(3.) The pleaded renderings of the parties would be necessary to appropriately appreciate the rival submissions. The petitioner while serving as a Constable with the Commando Battalion, Mandakata, North Guwahati in the District of Kamrup was served with a Memorandum of Charges in the year 1998 containing the following imputations :-