ANIL KUMAR HANDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. D. Choudhury, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Government Advocate for the respondent Nos. 1 and 2.

(2.) The petitioner is aggrieved by an office order dated 28.01.2019 which is reproduced herein below:

(3.) Vide order dated 13.02.2019, the petitioner was served with a Show cause notice under Rule 9 of the Assam Services (Discipline & Appeal) Rules, 1964 as to why the penalties prescribed in the rule 7 of the aforesaid rules should not be inflicted on him on the following charges;