GUNA KANTA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The extra-ordinary power conferred to this Court by Article 226 of the Constitution of India is being sought to be invoked by filing this writ petition whereby the petitioner has put to challenge an order of imposition of penalty of dismissal from the service after a disciplinary proceeding. The petitioner having failed to get any response in the Departmental Appeal, preferred by him, has filed the present writ petition.

(2.) The brief facts of the case can be stated as follows:-

(3.) The petitioner was appointed as a Constable vide an order dated 01.03.1988 and posted in the 11th APBn, HQ, Dergaon. It is the case of the petitioner that during his service tenure he had earned 39 numbers of Police awards.