Dibya Jyoti Bora vs The State Of Assam And 2 Ors
2023 Latest Caselaw 1831 Gua

                                                                       Page No.# 1/2

GAHC010089442023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/2352/2023

            DIBYA JYOTI BORA
            S/O LATE BIPIN BORA, R/O TOWN-TELIAGAON, P.O.-ITACHALI, P.S.-
            NAGAON (SADAR), PIN-782003, DIST-NAGAON, ASSAM


            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
            JUDICIAL DEPARTMENT, DISPUR, GUWAHATI-781006

            2:GAUHATI HIGH COURT
             REPRESENTED BY THE REGISTRAR GENERAL (VIGILANCE)
             MAHATMA GANDHI ROAD
             GUWAHATI-781001
            ASSAM

            3:DISTRICT AND SESSIONS JUDGE
             NAGAON
             NAGAON
             PIN-782001
            ASSA

Advocate for the Petitioner   : MR. M SARMA

Advocate for the Respondent : SC, GHC

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BEFORE HON'BLE MR. JUSTICE MANISH CHOUDHURY

08.05.2023 ORDER

Heard Mr. M. Sharma, learned counsel for the petitioner. Ms. M. Barman, learned Junior Government Advocate, Assam appears for respondent no.1 and Mr. H.K. Das, learned Standing Counsel, Gauhati High Court appears for respondent no. 2. It is the contention of the petitioner that he has been suspended based on some allegations made in two anonymous complaints.

It is submitted by Mr. Sharma, learned counsel for the petitioner, that the Office Memorandum dated 08.10.2018 of the Ministry of Personnel, Public Grievances & Pensions, Department of Personnel & Training, Government of India [Annexure-E] has provided the manner in which an anonymous complaint is to be dealt with. He has further relied on a judgment and order dated 10.09.2021 passed in a writ petition, WP(C) 2877/2021 [Annexure G].

Mr. Das submits that there is a set of guidelines issued by this High Court also as regards the manner in which a complaint including an anonymous complaint is to be dealt with. He has sought for listing of the case on 15.05.2023 to enable him to obtain and produce a copy of the said guidelines. In view of above, list the case on 15.05.2023.

JUDGE

Comparing Assistant