Nilendu Vs Assam Gramin Vikash Bank And 3 Ors
.... ies and the role to be played by a Bank employee should be of high standard in terms of integrity and good faith, as a Bank holds the public money in trust. It is also submitted that the allegation of misappropriation is a very serious allegation and the quantum of the amount involved may not ev ...
Gauhati High Court
Abdul Haque @ Abdul Hussain Khan And Anr. Vs State Of Assam And Anr
.... n filthy language. On that very night, at about 8 PM Nilima Begum (victim) committed suicide by hanging. Her husband was not in the house at that time while her in laws were in the house at that time. When her in laws noticed that she committed suicide they fled away. The baby was abandoned, but ...
Gauhati High Court
Md. Noor Hussain @ Kareng @ Nur Hussain @RESPONDENT Vs
.... ssment and committed anal sex and when the grandmother of the victim had witnessed the occurrence, then the accused immediately fled away from the scene. Thereafter, the victim reported the matter to him. Though the appellant side cross-examined this witness also, nothing tangible could be elicit ...
Gauhati High Court
Union Of India Vs Kshitish Chandra Karmakar
.... ircumstances, is maintainable even if it involves disputed question of facts as held in A.B.L. International Limited (supra) but where the facts themselves are not sufficient for proving a claim of party approaching the Writ Court, the equitable relief cannot be granted. 19. From the facts ...
Gauhati High Court
Nilendu Dutta Vs Assam Gramin Vikash Bank And 3 Ors
.... duties and the role to be played by a Bank employee should be of high standard in terms of integrity and good faith, as a Bank holds the public money in trust. It is also submitted that the allegation of misappropriation is a very serious allegation and the quantum of the amount involved may no ...
Gauhati High Court
No. 971420374 Constable/GD Sri Santosh Kumar Vs Union Of India
.... how-cause notice was accompanied by a detailed description in support of the charges as well as the list of documents and the list of witnesses sought to be relied upon during the enquiry. Since the petitioner did not resume his duties and participate in the enquiry instituted, the department pro ...
Gauhati High Court
Mitalee Kashyap Vs State Of Assam And 4 Ors
.... d that the persons at serial no. 3 and 4 would be preferred. However, Sri S. Gam, who was the fourth member of the Selection Committee, in his response to the petitioner’s RTI application dated 13.07.2015, by his RTI reply dated 19.08.2015, had stated that he was not a member of the Selection Co ...
Gauhati High Court
On The Death Of Anirban Roy Vs Olympia Roy
.... elinquent by the Inquiry Officer would still be an essential requirement. 14. What is intriguing in the present case is that in the earlier round of litigation, namely, WP(C)/3941/2014, the earlier order of penalty dated 24.09.2013 was interfered with on the same very ground. This Court has ...
Gauhati High Court
Ranjan Nath Vs State Of Assam
.... er. 9. The learned counsel for the parties have been heard. Pleadings on records have been carefully perused. 10. It seen that the petitioners had rendered their initial services on ad-hoc basis but against regularly sanctioned posts and were receiving regular scale of pay with approp ...
Gauhati High Court
Samsun Nehar Vs State Of Assam And 4 Ors.
.... nstituted by the respondent no. 5 in the year 2013 was pending in this Court for a period of more than 3½ years when no steps/actions were taken by the petitioner. The appointment of the incumbent, Aparna Devi was also admittedly not challenged by the writ petitioner which, prima facie demonstra ...
Gauhati High Court
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