BORNALI TAMULI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Hazarika, learned senior counsel assisted by Mr. M. K. Borah, learned counsel for the petitioner. Also heard Mr. R. K. Deb Choudhury, learned Senior Govt. Advocate for the Personnel Department. Mr. D. Nath, learned Additional Senior Govt. Advocate for the State and Dr. B. Ahmed, learned standing counsel for the Co-operation.

(2.) The grievance raised in this petition is against the proposed action of the State to re-initiate an enquiry in respect of which allegations the matter had been closed by the department by passing final order in this regard by holding a departmental enquiry earliest.

(3.) The petitioner was initially proceeded against departmentally alleging submission of false caste certificate claiming to be a schedule caste and for obtaining appointment under the State Govt. to the post of Assistant Registrar of Cooperative Societies.