NIRMAL CH SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B. D. Goswami, learned counsel for the petitioner. Also heard Mr. B. C. Saikia, learned Govt. Advocate who represents the respondents.

(2.) THE petitioner, who has retired on 30. 6. 04 as an Armed Branch Sub Inspector, is before this Court to challenge the penalty inflicted on him on 16. 4. 04 in pursuant to a disciplinary proceeding conducted against him.

(3.) 13 days after the petitioner went on leave, it was discovered on 13. 3. 96 that a 9 mm pistol with 20 rounds of ammunition were missing from the room where the arms were kept and accordingly a show cause notice dated 18. 5. 96 with the following statement of allegation was issued against the petitioner, as a part of disciplinary proceeding drawn up against him :-