TAHIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R.S Deuri, learned counsel for the petitioner. Also heard Mr. G. Pegu, learned counsel for all the respondents.

(2.) The petitioner's case in brief is that while the petitioner was serving as Inspector of Police (B) in the GRP (Border), Pandu, escorting 6 (six) Bangladeshi nationals, one of the Bangladeshi national's escaped on 17.06.2012, through a window of the bus which was carrying them. The same resulted in the registration of Agia P.S Case No. 72/2012, under Section 24 of the IPC against the petitioner. The petitioner was thereafter promoted to the rank of Dy. SP of Police, Commando Battalion, Mandakata, in the year 2012.

(3.) In view of the escape of the Bangladeshi convict on 17.06.2012, a show-cause Notice dated 16.05.2014 under Rule 9 of the Assam Services (Discipline and Appeal) Rules, 1964, was issued to the petitioner, which was replied to by the petitioner.