Mukta Lal Nath vs The State Of Assam And 3 Ors
2025 Latest Caselaw 3551 Gua

Gauhati High Court

Mukta Lal Nath vs The State Of Assam And 3 Ors on 27 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/2

GAHC010073362021




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

                                 Case No. : WP(C)/2778/2021

            MUKTA LAL NATH
            S/O LATE HARENDRA CHANDRA NATH
            RESIDENT OF VILLAGE NARSINGPUR, PO NARSINGPUR, DIST CACHAR,
            ASSAM, 78815



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY, HOME DISPUR
            GUWAHATI 06

            2:THE ADDITIONAL DIRECTOR GENERAL OF POLICE
            ASSAM
             HQ ULUBARI
             GUWAHATI 07

            3:THE INSPECTOR GENERAL OF POLICE (COMMUNICATION )
            ASSAM
             HQ ULUBARI
             GUWAHATI 07

            4:THE SUPERINTENDENT OF POLICE (COMMUNICATION )
            ASSAM
             GUWAHATI 0

Advocate for the Petitioner   : MR P KATAKI, MRS. M D BORUAH,MRS R BEGUM

Advocate for the Respondent : GA, ASSAM,
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

27.02.2025

Heard Mr. P. Kakati, learned counsel for the petitioner. Also heard Ms. U. Sarma, learned Government Advocate for the State.

After hearing the matter at some length Mr. P. Kakati, learned counsel for the petitioner submits that there are several judgments of the Apex Court which refers that the second show cause notice is not contemplated under the Assam Disciplinary Proceeding Rules once the enquiry has been concluded and the enquiry report had absolved the Delinquent Officer.

He however, submits that these references are not available with him which he would like to place it before the Court on the next date fixed.

Matter be treated to be heard in part.

As agreed to by the learned counsel for the parties let the matter be listed again on 06.03.2025.

The records placed before the Court are returned back to the Government Advocate who will retain the same and produced it again on the next date fixed.

List accordingly.

JUDGE

Comparing Assistant