Gauhati High Court
Dhiraj Jyoti Namasudra vs The State Of Assam And 4 Ors on 6 October, 2023
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010222322023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5898/2023
DHIRAJ JYOTI NAMASUDRA
S/O- KAMALESWAR NAMASUDRA ,
R/O- ASSAM ENGINEERING COLLEGE CAMPUS,
JALUKBARI,
P.S- JALUKBARI, GUWAHATI,
KAMRUP (M), ASSAM, PIN-781013
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM, HOME AND POLITICAL DEPARTMENT
DISPUR, GUWAHATI-781006, ASSAM
2:THE DIRECTOR GENERAL OF POLICE
POLICE HEAD QUARTER COMPLEX
ULUBARI
GUWAHATI
ASSAM
DISTRICT- KAMRUP(M)
PIN- 781007.
3:THE DEPUTY INSPECTOR GENERAL OF POLICE
(NR)
TEZPUR
ASSAM
4:THE SUPERINTENDENT OF POLICE
CUM DISCIPLINARY AUTHORITY
BISWANATH
ASSAM
Page No.# 2/2
5:SHUBAN CHANDRA DAS
APS
SUB DIVISIONAL POLICE OFFICER
GOHPUR
THE ENQUIRY OFFICE
Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
06-10-2023 Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. D. J. Das, learned counsel for the petitioner.
Aggrieved by the termination of the service of the petitioner after disciplinary proceeding and dismissal of appeal, the present writ petition has been filed under Article 226 of the Constitution of India. Issue notice, returnable by 4 (four) weeks. Requisite extra copies of the writ petition be furnished to Mr. R. Dhar, learned Addl. Senior Govt. Advocate who accepts notice on behalf of respondent Nos. 1 to 4.
It ex facie appears that no malice has alleged against respondent no. 5 and therefore for the time being issuance of notice upon the respondent no. 5 is dispensed with.
List after 4 (four) weeks.
JUDGE Comparing Assistant