SIBA NATH DEURI Vs. ASSAM STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) HEARD Mr, D. Das, learned council for the petitioner, and Ms. U. Baruah, learned standing counsel for the ASTC and other respondents,

(2.) IN this writ petition, the petitioner Sri Siba Nath Deuri, has questioned the validity of the impugned order bearing No. 606 dated 10.12.2001 as in Annexure -7 to the writ petition by contending, inter alia, that the order removing the petitioner from service with immediate effect vide order dated 10.12.2001 is illegal and disproportionate.

(3.) MS . Barua, learned counsel for the respondents, contended that there is no infirmity in the impugned order of penalty and that the court should not interfere with such order passed by the appropriate authority after due enquiry into the allegation.