GOLAP CHANDRA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned senior counsel for the petitioner and Mr. D. Nath, learned Additional Senior Government Advocate for the respondent authorities.

(2.) The petitioner, who was working as a Superintendent in the Food, Civil Supplies and Consumer Affairs Department of the Government of Assam, was served with a show cause notice under Rule-9 of the Assam Services (Discipline and Appeal) Rules, 1964 (in short Rules of 1964) read with Article 311 of the Constitution of India on the following charges:-

(3.) The petitioner submitted his written statements and participated in the enquiry, but as the proceeding was not concluded, the present writ petition is preferred seeking a direction to the respondent authorities to conclude the departmental proceeding as early as possible with further direction to promote the petitioner to the cadre of Assistant Director of Food and Civil Supplies with retrospective effect from the date when the other similarly situated persons were promoted vide notification dated 03.01.2011. It is stated that during the pendency of the writ petition, the enquiry report dated 09.12.2016 was furnished to the petitioner on 16.05.2017.