SURESH CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner is a Government servant. He has challenged a decision dated 24.12.2018 of the Government of Tripura, Department of General Administration (Personnel and Training) under which in connection with the petitioner's confidential record, the Government granted partial relief. To the extent the relief was refused, the petitioner is aggrieved.

(2.) This petition arises in following background :

(3.) As per this judgment, the Government had to reconsider the question of downgrading of the overall assessment of the petitioner for the year 2012-2013 and also to reconsider the adverse entries made in the ACRs for the years 2010-11 and 2011-12 for which purpose the petitioner could make a fresh representation. The petitioner made a representation dated 16.03.2018 in which he merely gave full background of the High Court judgment and pointed out that the petitioner has made a separate representation. In substance the petitioner's representation was one dated 13.08.2018 in which in connection with the ACRs for the years 2010-11 and 2011-12 he made the following submissions :